KHARATI LAL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dtd. 22/1/2018 vide which the regular bail granted to the petitioners namely Kharati Lal, Gopal Krishan and Pardeep, was cancelled by the Additional District Judge, Panchkula.

(2.) While issuing notice of motion on 20/2/2018, arrest of the petitioners was stayed by this Court.

(3.) Learned Senior Counsel submits that the only ground taken for cancelling the bail of the petitioners, in the impugned order is that when the co-accused Ranbir Singh was arrested, he had suffered a disclosure statement on 20/12/2017 that he was planning to surrender long back but on the asking of the petitioners, who were on bail, he did not surrender. It is further stated by him that the petitioners were pressurising him and other accused persons not to surrender.