RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner by way of filing this petition under Section 439(2) of the Code of Criminal Procedure prays for cancellation of bail granted to Satbir and Rajbir accused in FIR No. 45 dated 14.3.1998, under Sections 323/302/304 read with Section 34 IPC.

(2.) SATBIR and Rajbir, respondent Nos. 2 and 3, respectively, along with co - accused are facing trial for the murder of Rajesh son of Ram Singh, petitioner. They were released on bail as per order dated 11.11.1998 passed by this Court. Copy of the order is Annexure P -1. While on bail, they are threatening the petitioner with dire consequences and on account of their nefarious activities, proceedings under Sections 107 and 151 Cr.P.C. were initiated against them. Therefore, the petitioner has prayed for the cancellation of bail.

(3.) I have heard Shri S.S. Dinarpur, counsel for the petitioner and Shri V.K. Bali, counsel for respondent Nos. 2 and 3.