LAWS(P&H)-1996-1-93

STATE OF HARYANA Vs. KUMARI SANGITA

Decided On January 12, 1996
STATE OF HARYANA Appellant
V/S
Kumari Sangita Respondents

JUDGEMENT

(1.) SUB -section (5) of Section 437 and sub-section (2) of Section 439 of the Code of Criminal Procedure permit the court which released a person to bail, commit him to custody or in other words withdraw the order so passed. The relevant provisions read :-

(2.) IT is in this background that the petition filed by the State seeking cancellation of the bail granted to the respondent has to be considered.

(3.) ON 3.2.1995 a Bench of this Court had admitted the respondent to bail.