RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439(2) Cr.P.C. for cancellation of anticipatory bail granted to accusedrespondent No.2 in case FIR No.227 dated 19.05.2015 registered under Section 306 read with Section 34 of Indian Penal Code at Police Station Dharuhera, District Rewari.

(2.) Learned counsel for the petitioner submits that the concession of anticipatory bail is an extraordinary relief and the same is not to be granted in a heinous crime like Section 306 IPC. The petitioner is having apprehension that accused-respondent No.2 may tamper with the evidence and the bail granted to her be cancelled. Learned counsel also submits that the money was given by the son of the petitioner to the parents of respondent No.2, which was to be recovered but without affecting any recovery, the bail has been granted.

(3.) Heard arguments of learned counsel for the petitioner and have also perused the order passed by learned Sessions Judge, Rewari, whereby, respondent No.2 has been granted anticipatory bail. As per allegation levelled in the FIR, a complaint was made by the petitioner stating therein that Kajal (respondent No.2) was engaged with his son-Sandeep. Respondent No.2 told his son that she was having affair with somebody and she did not want to marry with him. His son was worried and this thing was told to the petitioner on various occasions. Father of respondent No.2 was not happy with the relation and son of the petitioner died by hanging because of harassment caused by respondent No.2 and her fatherDinesh Kaushik.