AJMER SINGH Vs. STATE OF HARYAN AND ANOTHER

JUDGEMENT

(1.) By this common order, I am disposing of two cases i.e. Crl. Misc. No. M-37887 of 2011 and Crl. Misc. No.M-37889 of 2011 both filed by complainant Ajmer Singh, seeking cancellation of bail of Ajit Singhrespondent No.2 in the former case and Maina Kumari-respondent No.2 in the latter case, granted vide orders dated 07.10.2011 and 10.10.2011 respectively by learned Additional Chief Judicial Magistrate, Jind in case FIR No.251 dated 29.09.2011 under Sections 379, 494, 406, 420 and 120-B of IPC, registered at Police Station Sadar, District Jind.

(2.) I have heard learned counsel for the petitioner and perused the case files.

(3.) According to prosecution version, Maina Kumari solemnized marriage with the complainant. But after a month or so of the marriage, she in conspiracy with Ajit Singh and others left the complainant's house along with his ornaments and other articles and re-married with Ajit Singh.