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Rekha Rani v. State Of Punjab And Another

Rekha Rani v. State Of Punjab And Another

(High Court Of Punjab And Haryana)

CRM-M-33986-2022 | 04-08-2022

RAJESH BHARDWAJ, J

1. Instant petition has been filed under Section 439(2) Cr.P.C. praying for cancellation of regular bail granted to accused/respondent No.2 by the learned Additional Sessions Judge, Fazilka, vide order dated 09.06.2022, in case FIR No.53, dated 02.05.2022, under Sections 406, 498- A IPC and Section 4 of Dowry Prohibition Act, 1961, registered at Police Station Sadar Jalalabad, District Fazilka.

2. Learned counsel for the petitioner prays for withdrawal of the present petition with liberty to file before the same Court, which had granted the bail.

3. Allowed as prayed for.

4. Petition is dismissed as withdrawn with liberty aforesaid.

Advocate List

  • Mr.Varinder Basa, Advocate for the petitioner.

  • none

Bench
  • HON'BLE MR.JUSTICE RAJESH BHARDWAJ
Eq Citations
  • NON-REPORTABLE
  • LQ/PunjHC/2022/16813
Head Note

A. Constitution of India — Arts. 136 and 14 — Exercise of power under — Permissibility — Whether appropriate — Cancellation of bail — Liberty granted to petitioner to file appropriate petition before same Court — Criminal Procedure Code, 1973, S. 439(2) and Dowry Prohibition Act, 1961, S. 4