LAKHBIR SINGH ALIAS LAKHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of order dated 28.5.2010 (Annexure P-9) passed by the Additional Sessions Judge, whereby the bail granted to the petitioners vide order dated 29.8.2009 (Annexure P-4) in FIR No. 42 dated 11.7.2009, under Sections, 323, 324, 326, 341, 506 34 of the Indian Penal Code at Police Station Panjokhra (Annexure P-3) was ordered to be cancelled.

(2.) Learned counsel for the petitioners submits that he may be permitted to withdraw this petition qua petitioner No.2 with liberty to enable him to file a petition after he is allowed bail in FIR No.24 dated 7.3.2010.

(3.) Dismissed as withdrawn qua petitioner No.2 with liberty as aforesaid. Learned counsel for petitioner No.1 has further submitted that the bail allowed to petitioner No.1 vide order dated 29.8.2009 passed by the Additional Sessions Judge, Ambala has been cancelled on the ground that petitioner No.1 is habitual offender and after the registration of the FIR in question, another FIR has been registered against him under Section 307 IPC etc. Petitioner No.1 was allowed bail in the latter FIR by this Court vide order dated 25.5.2010. Learned counsel for petitioner No.1 has also submitted that the statements of the material witnesses have since been recorded before the trial Court.