VIDYA WANTI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner claimed that she had been duped by Manohar Lal, her son, alongwith others and the property was fraudulently transferred. She got registered an FIR in the year 2009. Manohar and other accused were found innocent. Petitioner opted to file a protest petition. The protest petition was heard and respondents No.2 and 3 were summoned and were granted bail.

(2.) Through instant petition, the petitioner seeks cancellation of the bail contending that the application for pre-arrest bail filed by respondents No.2 and 3 had earlier been dismissed by the High Court.

(3.) I have considered the facts and circumstances of the case. No doubt, the application for pre-arrest bail of the private respondents was dismissed by this Court but in view of subsequent cancellation report having not been accepted, the respondents having later on been summoned as accused, grant of bail in such circumstances, does not appear to be an illegality. Even otherwise, respondents No.2 and 3 are the grand sons of the petitioner. It does not appear to be a case where during the pendency of the trial the private respondents should be kept behind the bars.