AJMER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 439 (2) Cr.P.C. seeking cancellation of bail granted to respondent No.2 vide order dated 30.5.2012.

(2.) Learned counsel for the petitioner submits that certain wrong submissions were made before this court. Thus, bail granted deserves to be cancelled.

(3.) I have heard learned counsel for the petitioner and given careful thought to the facts of the case. The case was instituted by petitioner under section 138 of Negotiable Instruments Act. On a anticipatory bail petition being preferred before this court, it was disposed of with a direction that in the eventuality the petitioner surrenders before the trial court within 10 days, he shall be admitted to bail subject to such terms and conditions as the trial court may deem fit to impose. Admittedly, accused surrendered before the court and the trial is going on. There is no ground made out to invoke section 439 (2) Cr.P.C. for cancellation of bail. Dismissed.