KAVITA Vs. STATE

JUDGEMENT

(1.) The present applications have been filed seeking cancellation of bail granted to the accused persons by this Court as well as by a co-ordinate Bench of this Court vide orders dtd. 19/1/2019 and 11/1/2019 in connection with F.I.R. No.194/2017 lodged at Police Station Gogamedi, District Hanumangarh for the offence punishable under Ss. 302, 325, 326, 341, 342, 323, 364, 147, 148 and 149 of IPC.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Learned counsel for the private respondents submits that the respondents have already been bound under Ss. 107 and 116 of Cr.P.C. by the concerned Executive Magistrate to maintain the peach and tranquility.