HEENA KAUSAR Vs. MAHAMMAD NADEEM

JUDGEMENT

(1.) This application under Sec. 439(2) of Cr.P.C. has been filed by the petitioner to cancel the bail granted to opposite party No.2 by order dtd. 2/12/2014 passed in Bail Application No.486 of 2014 by the learned District and Sessions Judge, Sundargarh.

(2.) The petitioner is the wife of opposite party No.2. She has lodged the F.I.R. leading to registration of Sundargarh Town P.S. Case No.170 of 2014 under Ss. 498-A, 506, 34 of IPC read with Sec. 4 of the D.P. Act.

(3.) The opposite party No.2 had filed BLAPL No.486 of 2014 in the Court of learned Sessions Judge, Sundargarh under Sec. 438 Cr.P.C. and same has been allowed vide order dtd. 2/12/2014 directing that in the event of arrest, the petitioner shall be enlarged on bail subject to the condition that :