VIJAY KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed by petitioner, namely, Vijay Kumar under Section 439(2) Cr.P.C. for cancellation of bail granted to accused-respondent No.2 by the Additional Sessions Judge, Karnal vide order dated 20.02.2018 in case FIR No.246 dated 07.05.2017 registered under Sections 148, 149, 302, 506 of Indian Penal Code at Police Station Gharaunda, District Karnal.

(2.) Respondent No.2 filed an application for grant of regular bail under Section 439 Cr.P.C., which was allowed vide order dated 20.02.2018 on the ground that the investigation has already been completed and the case is at the stage of prosecution evidence. Nothing is to be recovered from the accused and his custodial interrogation is not required. It was also mentioned in the order that co-accused, namely, Sonu and Mintu, were released on regular bail.

(3.) Cancellation of bail has been sought by raising various grounds by learned counsel for the petitioner.