VIKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439(2) Cr.P.C. for seeking cancellation of bail granted to respondent No.2, namely, Balbir son of Nanu Ram by learned Additional Sessions Judge, Bhiwani vide order dated 26.12.2020 (Annexure P-2).

(2.) The learned counsel for the petitioner has submitted that respondent No.2 has been wrongly granted anticipatory bail by the learned Additional Sessions Judge, Bhiwani in view of the fact that respondent No.2-accused snatched vehicle on 7.12.2020 and the same has not been returned back and since the recovery of the vehicle is yet to be made, the order of grant of anticipatory bail to respondent No.2 was erroneous.

(3.) I have heard learned counsel for the petitioner.