JASWINDER SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Heard.

(2.) Reply on behalf of respondent No. 1 has been filed in Court and the same is taken on the record.

(3.) Petitioner, Jaswinder Singh, who got lodged the FIR No. 177 dated 3.12.2007 under Sections 302, 307, 324, 148 and 149 of the Indian Penal Code in Police Station, Roopnagar, District Ropar, has filed the present petition under Section 439(2) of the Code of Criminal Procedure for the cancellation of the bail granted to Manjit Singh-respondent No. 2-accused, by this Court vide order dated 30.4.2010, on the ground that it was specifically deposed by him before the trial court as PW-9, that this accused also caused injuries to the deceased and that distorted version of the statement was given to this Court for securing the bail. It is also one of the ground in the petition for the cancellation of the bail that this accused is a rich man having strong muscle power. There is every possibility of his tempering with the prosecution witnesses.