JYOTI Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This petition has been filed under Section 439 (2) of the Code of Criminal Procedure for cancellation of bail granted to Respondent No. 2 vide order dated 27.9.2010 by the Additional Sessions Judge, Ludhiana in FIR No. 124 dated 27.6.2010 under Sections 363, 366, 376 of the Indian Penal Code at Police Station Salem Tabri, Ludhiana.

(2.) The contents of the FIR (Annexure P-1) read as under:

(3.) After hearing learned Counsel for the Petitioner, I am of the opinion that no ground for cancellation of bail is made out. Learned Additional Sessions Judge, while granting bail to Respondent No. 2, in para No. 4 of the impugned order, has held as under: