DHARMENDER SINGH Vs. OM PARKASH @ NANHA

JUDGEMENT

(1.) PETITIONERS are claiming cancellation of bail granted to respondent No. 1 on 19.5.1997.

(2.) BRIEF facts of the case are that a case under Section 302 of the Indian Penal Code was registered against respondent No. 1 for commiting murder of father of the petitioners. In that case High Court granted bail to the respondent No. 1 on 19.5.1997.

(3.) AT that time petitioner No. 2 rescued him from the hands of the respondent-accused. Again on 2.7.1997 when petitioner No. 2 visited his fields alongwith his brother-in-law Shri Rai Singh, respondent-accused came there, armed with a lathi and asked the petitioner No. 2 that he has already murdered his father and threatened him that in case he appeared as a prosecution witness in the murder case, which is pending against him in the District Court, Sonepat, he would meet the same fate and would be killed. Respondent- accused started beating petitioner No. 2 with lathi. Petitioner No. 2 sustained injuries; he was admitted in Civil Hospital. On 3.7.1997 Medico- Legal report was prepared; he lodged the report at Police Station Rai; on 3.7.1997 Calendera under Section 107/151 of the Code of Criminal Procedure was registered. Both the parties were bound down for one year on furnishing the security in the sum of Rs. 10,000/-. Thus, according to the petitioners, respondent-accused is threatening and terrorizing the witnesses from giving the statements in that murder case.