DALBIR SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 (2) Cr.P.C. for cancellation of regular bail granted to respondent No.2-Ronak vide order dtd. 11/1/2018 passed in CRM-M-45568-2017 and to respondent No.3- Vinod vide order dtd. 15/2/2018 passed in CRM-M-4969-2018, in case FIR No.438 dtd. 21/6/2017, registered at Police Station Samalkha, District Panipat, under Ss. 323, 341, 506, 379-B and 34 of IPC and Ss. 201, 216 and 302 of IPC, added later on.

(2.) Notice of motion was issued. Learned State counsel put in appearance on behalf of respondent No.1-State.

(3.) Respondents No.2 and 3 also appeared through their counsel and contested this petition.