RAJINDER KUMAR Vs. STATE OF PUNJAB
LAWS(P&H)-2007-3-223
HIGH COURT OF PUNJAB AND HARYANA
Decided on March 16,2007

RAJINDER KUMAR Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) PETITIONER Rajinder Kumar, who is complainant in case FIR No. 578 dated 19.12.2006 registered at Police Station Sadar Jalandhar under Sections 447/448/427/380/148/149/506/120-B IPC, has filed this petition under Section 439 (2) of the Code of Criminal Procedure for cancellation of anticipatory bail granted to respondents No.2 to 5 vide order dated 9.1.2007, passed by Additional Sessions Judge, Jalandhar.
(2.) AFTER hearing counsel for the petitioner and going through the contents of the FIR as well as the aforesaid impugned order dated 9.1.2007, I do not find any ground to cancel the anticipatory bail granted to respondents No.2 to 5. Dismissed.;


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