KAILASH RANI Vs. MAJOR SINGH

JUDGEMENT

(1.) The petitioner is seeking cancellation of bail granted to respondent No.1 by the order dtd. 2/9/2020.

(2.) Learned counsel for the petitioner submits that respondent No.1 after having been bailed out has been threatening the petitioner. She has referred to the representations Annexures P-6 and P-7 in this regard. She also submits that after the grant of bail, the petitioner had been coming on motorcycle outside the house of the complainant and has passed obscene remarks to the complainant.

(3.) Learned State counsel, upon instructions from ASI Jaspal Chand, submits that no complaint has been received from the petitioner and in case the petitioner makes any complaint, necessary action would be taken to prevent her harassment or intimidation.