MADAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral) - This petition has been filed under Sec. 439(2) Cr.P.C read with Sec. 482 Cr.P.C for cancellation of bail granted to respondent No.2 in case FIR No.185 dated 02.07.2014 registered under Sections 148/149/323/285/365/506/120-B Penal Code and Sec. 3 of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act at Police Station Kundli, Sonepat.

(2.) The only ground which has been raised by learned counsel for the petitioner for cancellation of bail granted to respondent No.2 was that a threat was given to the petitioner and a representation in this regard was also made.

(3.) Learned counsel for the respondent-State, on the basis of reply, submits that no such representation was given by the petitioner.