SANTOKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petitions have been preferred by the petitioner/complainant seeking cancellation of bail granted to the accused, namely Tejinderpal Singh and Balwinder Singh, whose interim bail was made absolute by this Court vide orders dtd. 16/4/2024 and 4/10/2023, respectively, in case FIR No.46 dtd. 11/6/2023 under Ss. 323, 324, 506, 148, 149 of the IPC (Ss. 326, 307 IPC added later on) registered at Police Station Ramdas, District Amritsar Rural.

(2.) Learned senior counsel appearing for the petitioner/complainant has reiterated the submissions made on the previous date of hearing. It has been contended that subsequent to the grant of bail, the petitioner has been facing continuous threats to his life and liberty allegedly emanating from the respondent/accused. It has been submitted that on the directions of DSP, two security personnel have been now deployed for the protection of the petitioner.

(3.) In support of his contentions, learned senior counsel has referred to certain telephonic recordings annexed as Annexure P-6, which purportedly contain threats and demands for ransom. It has been still further submitted that the petitioner has also received threatening messages from unidentified sources, thereby placing him under persistent mental trauma and fear. Learned senior counsel has therefore argued that such circumstances amount to a gross misuse of the concession of bail and warrant its immediate cancellation.