MAHENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video conferencing on account of outbreak of pandemic COVID-19.

(2.) Mr. Baljinder Singh Virk, Dy. Advocate General, Haryana puts in appearance on behalf of the respondent/State on his own.

(3.) In the instant petition under Section 438 Cr.P.C. moved by accused petitioner Mahender @ Mahtab Singh @ Mehtab Singh seeking pre-arrest bail in case bearing FIR No.0081 dated 09.05.2017 under Sections 323, 325, 326, 436, 452, 294, 506, 34 IPC pertaining to Police Station City Kosli, District Rewari (Haryana), challenge is over the manner in which by the impugned orders dated 07.07.2020 the Court of learned Additional District and Sessions Judge, Rewari acting on the application for cancellation of bail under Section 439(2) Cr.P.C, cancelled the pre-arrest bail of the petitioner earlier granted vide orders dated 16.05.2017 by the Court of learned Additional Sessions Judge, Rewari, and thus a controversy erupts if such an order is amenable to revision in terms of Section 397 Cr.P.C. in the light of Single Bench order of this Court in 'Kharati Lal vs. State of Haryana' 2018 SCC Online P&H 3841, or by way of present invocation by filing fresh bail application before a superior Court.