STATE OF HARYANA Vs. GORA SINGH

JUDGEMENT

(1.) Seeking cancellation of bail granted to the accused in the FIR captioned above, the State has come up before this Court under Sec. 439(2) of Code of Criminal Procedure, 1973 (CrPC).

(2.) Vide order dtd. 12/11/2020, trial court had granted bail to the accused and observed as under:-

(3.) The State seeks the bail's cancellation primarily relying the judgement passed by Supreme Court in Abdul Azeez P.V. v. NIA, (SC) 2015 (1) RCR (Criminal) 239, decided on 14/11/2014; and Narendra Kumar Amin v. CBI, 2015 (1) R.C.R. (Criminal) 566, decided on 15/1/2015; and also, a couple of judgments passed by this court.