LAWS(P&H)-2017-10-55

HARMANPREET KAUR Vs. STATE OF PUNJAB

Decided On October 06, 2017
Harmanpreet Kaur Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The instant petition has been filed under section 437(5) of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') for cancellation of bail granted to respondent No.2, in FIR No.59 dated 31.12.2012, registered under Sections 406 and 498-A of the Indian Penal Code (for short, 'the IPC'), at Women Police Station, Patiala.

(2.) Contends that after having been released on bail, accused respondent No.2 has been repeatedly filing frivolous complaints against the complainant-petitioner.

(3.) On the other hand, learned State counsel, on instructions, submits that one FIR was registered on behalf of uncle of respondent No.2, however, there is no complaint/application received by the authorities from the complainant or anybody else whereby allegations of misuse of bail order by respondent No.2 have been levelled.