AMANDEEP KAUR Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) THE present petition has been filed under Section 439(2) Cr.P.C. seeking cancellation of bail granted to respondent No. 2 in case FIR No. 80 dated 30.5.2008 registered at Police Station Jhabal, under Sections 406 and 498A IPC.

(2.) IN para 10 of the petition, it has been averred as under

(3.) WITH the observations made above, the present petition is disposed off.