MANMOHAN SINGH CHAWLA Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) By way of the present petition under Section 439(2) read with Section 482 of the Criminal Procedure Code 1973, petitioner who is the complainant seeks cancellation of the interim bail granted to the accused Rajesh Berry in FIR No.337/2004 dated 8.9.2004 under Section 406/467/409/468/471/420/120-B IPC PS Nabi Karim.

(2.) Vide order dated 13.7.2005 interim bail was granted to the accused noting that an opportunity needs to be given to the accused to sit across the table and try and settle the dispute with the complainant. Accused was set free for a period of 6 weeks. Terms were imposed upon the accused.

(3.) Relevant for the purposes of present decision is the following term which was imposed upon the accused:-