SEEMA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER made in the present petition filed by the complainant is for cancellation of the pre -arrest bail granted to respondent Om Parkash by the first Additional Sessions Judge, Kurukshetra vide order dated 17.2.2014.

(2.) A perusal of the impugned order reveals that the police had twice inquired into the matter and given a clean chit to respondent Om Parkash and for that reason the lower Court felt it appropriate to extend the concession of pre -arrest bail to him.

(3.) HAVING heard counsel for the petitioner, this Court is of the considered view that no case is made out for cancelling the pre -arrest bail granted to respondent Om Parkash by the lower Court. In case respondent Om Parkash has not joined the investigation, it would be open to the investigating agency to move necessary application for issuance of direction to him for the said purpose. As regards the stand taken by the petitioner that she is being threatened by respondent Om Parkash, it may be seen that only vague and general allegations have been levelled by the petitioner in her representation (Annexure P -19) that she is being threatened by him to withdraw the case or else she and her family members would be eliminated. No specific instance has been mentioned as to when and where respondent Om Parkash has threatened the petitioner.