IKRAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) CRM No. 32242 of 2017 CRM is allowed and reply filed on behalf of respondents No. 2 and 3 is taken on record, subject to all just exceptions. Copy has been supplied. CRM No. M-18630 of 2017

(2.) Petitioner-Ikrar has filed this petition under section 439(2) of Code of Criminal Procedure, 1973 for cancellation of anticipatory bail granted to respondents No. 2 and 3 by the learned Addl. Sessions Judge, Yamunagar at Jagadhari, vide order dated 18.04.2017, in case FIR No. 246 dated 18.11.2016, registered at Police Station Sadar Yamunanagar, District Yamunanagar, under Sections 148, 149, 323, 325, 427, 506 and 307 of the Indian Penal Code.

(3.) Notice of motion was issued in this case. Mr. B.S.Virk, Deputy Advocate General, Haryana has put in appearance on behalf of the respondent-State and Mr. Sherry K.Singla, Advocate has put in appearance on behalf of respondents No. 2 and 3 and contested this petition.