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Judgment
5 paragraphs · 202 wordsKanwaljit Singh Ahluwalia, J.—The present petition has been filed u/s 439(2) Cr.P.C. seeking cancellation of bail granted to respondent No. 2 in case FIR No. 80 dated 30.5.2008 registered at Police Station Jhabal, under Sections 406 and 498A IPC.
In para 10 of the petition, it has been averred as under
That the respondent No. 2 is not complying with the conditions of bail. He is directly or indirectly making inducement, threatening the petitioner and her family members to withdraw the FIR. He is also threatening the petitioner and her family members to kill them if FIR has not been withdrawn. He is also threatening the petitioner to give divorce to him. Every second/third day he comes to the residence of the petitioner and creates nuisance and abuses the petitioner thus making her life very difficult. He is basically troubling the petitioner so that she gives him the divorce and thus take advantage of his own wrong
Let petitioner, at first instance, approach the Court, which has granted bail, for cancellation of bail on the ground that concession of bail has been misused by respondent No. 2.
With the observations made above, the present petition is disposed off.