BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 (2) of the Code of Criminal Procedure for cancellation of anticipatory bail in case FIR No. 83 dated 4.4.2008, under Sections 406/ 498-A of the Indian Penal Code, registered at Police Station Sadar Sunam District Sangrur.

(2.) On 20.2.2009, the following order was passed by this Court on a bail application filed by respondent No.2:-

(3.) At the time of issuance of notice of motion dated 9.5.2008, the following order passed:-