X Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Order on Board 08/08/2025 By way of this petition under Sec. 439(2) of CRPC the petitioner is seeking cancellation of bail granted to respondent No.2 by this Court vide order dtd. 30/6/2023 passed in CRR No.512/2023.

(2.) Learned counsel for the petitioner submits that respondent No.2 has not followed the conditions imposed on him while granting bail and after release on bail, he threatened the victim for not deposing against him, upon which mother of the victim lodged a written complaint before SHO, PS Kotwali, Distt. Bastar (Annexure P/2). Therefore, the bail granted to respondent No.2 is liable to be cancelled.

(3.) Learned counsel for respondent No.2 strongly opposes the submission of the petitioner and submits that no such act as alleged by the petitioner has been committed by respondent No.2 and therefore, the present petition being devoid of substance is liable to be dismissed.