HIRA LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON October 8, 1998, Ram Piari, respondent No. 2 was allowed bail by Sessions Judge, Sonepat as per order Annexure P-4. An application for cancellation of bail was dismissed by Addl. Sessions Judge vide order dated 13.3.1999, Annexure P-5, in a case under Sections 498-A/302 read with Section 34 of the Indian Penal Code. The petitioner has, therefore, again applied for cancellation of bail under Section 439(2) of the Code of Criminal Procedure.

(2.) I have heard the learned counsel for the parties and have gone through the records.

(3.) BEFORE taking up the matter for the purpose of making out a case for cancellation of bail, it is relevant to re-produce the relevant portion of th order passed by the Addl. Sessions Judge, vide which respondent No. 2 was allowed bail, which reads as under :