RESHMA W/O MOHD AKRAM Vs. STATE

JUDGEMENT

(1.) Present petition has been filed under Section 439(2) read with Section 482 Cr.P.C. for cancellation of the anticipatory bail granted to the respondents vide order dated 6th December, 2006.

(2.) It has been contended by learned counsel for the petitioner that the petitioner was being treated with cruelty by the respondents and as such a complaint was lodged with CAW Cell. The respondents returned some of the articles to the petitioner but did not return the cash and jewellery and in spite of that the respondents were admitted on anticipatory bail. After release on anticipatory bail, they had continued threatening the petitioner on telephone as well as by sending different persons to her place. Hence the bail granted to the respondents should be cancelled.

(3.) On the other hand, it has been contended by learned counsel for the respondents that the bail was granted by the Addl.Sessions Judge after hearing the counsel for the present petitioner also. The petitioner has made vague allegations and has not specifically mentioned as to what threat has been extended by which of the respondents.