BALRAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Advocate for the State. As per the facts which emerge from the order Annexure P-1 are that two young men opened fire on Jai Vir and he died because of the injuries on 18.11.1992. Later on, one Rakesh was arrested in connection with a murder case and was convicted. However, Rakesh had made a statement before the police in which he had involved the petitioner. As a result, petitioner was arrested.

(2.) THE learned Additional Sessions Judge, Rohtak by order dated 21.9.1996 granted bail to the petitioner. Against this order, an application for cancellation of bail was made. The learned Additional Sessions Judge, Rohtak, vide Annexure P-2, cancelled the bail granted to the petitioner. This petition is, therefore, filed for bail by the petitioner in the said case.

(3.) IT is also evident from the said order that in spite of bail already granted, the petitioner was not released on bail because he did not furnish the bail bonds and surety bonds.