Punjab-Haryana High Court
Narota Ram vs State Of Haryana And Others on 4 August, 2014
Author: Ritu Bahri
Bench: Ritu Bahri
102 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-26050 of 2014
Date of decision: 04.08.2014.
Narota Ram ....Petitioner
Versus
State of Haryana and others ....Respondents
CORAM: HON'BLE MRS. JUSTICE RITU BAHRI.
Present: Mr. Vineet Chaudhary, Advocate
for the petitioner.
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RITU BAHRI, J. (Oral)
This petition has been filed under Section 439(2) Cr.P.C. for cancellation of bail of respondents No.2 to 7 (accused) granted by the learned Additional District & Sessions Judge, Ambala vide order dated 30.05.2014.
The allegations on the complaint are with regard to preparation of false Naksha by Lambardar. The other co-accused have been released on anticipatory bail in a private complaint. Since, no recovery is to be effected and the role of the respondents No.2 to 7 are with regard to preparation of Naksha Lambardar which will be examined by the trial Court at the final stage. No ground is made out for cancellation of the bail of respondents No.2 to 7 .
Petition is dismissed (RITU BAHRI) JUDGE 04.08.2014.
yakub MOHD YAKUB 2014.08.06 14:46 I attest to the accuracy and integrity of this document Chandigarh