JYOTI Vs. STATE OF PUNJAB & ANR.

JUDGEMENT

(1.) (Oral) - By filing the present petition under Sec. 439 (2) of the Code of Criminal Procedure, the petitioner has sought cancellation of bail granted by this Court, in case FIR No. 184 dated 11.12.2013, registered under Sections 376, 506 and 34 IPC, at Police Station Dhariwal, District Gurdaspur.

(2.) It is contended by the learned counsel for the petitioner that respondent No.2 has misused the concession of bail granted by this Court by concealing the material facts from the Court. She has been continuously threatening the petitioner. The respondent No.2 has mislead the Court by showing herself to be the wife of co-accused Raj Kumar. Therefore, the present petition deserves to be allowed.

(3.) On the other hand, respondent No.2 present in Court states that she has been regularly appearing before the trial Court and has never misused the process of the Court.