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Judgment
Sandeep Sharma, J
By way of present petitions filed under Section 439(2) CrPC, prayer has been made on behalf of the petitioner-State for the cancellation of bail
granted by this Court vide order dated 1st October, 2020 passed in Cr.MP’s Nos.1735 and 1736 of 2020, in case FIR No.12 of 2020, dated
28.9.2020, under Sections 498-A, 354-A, 354-C, 506 and 34 of IPC, registered at Women Police Station, Shimla, District Shimla, H.P.
Having heard learned Additional Advocate General and perused the grounds taken in the petitions for cancellation of bail, this Court finds that the
bail granted to respondent(s) is now being sought to be cancelled on the ground that they and their family members are not helping the police to get the
recovery of “Stridhan†effected, however this Court is afraid that the bail granted by this Court can be cancelled on the aforesaid ground. Bail
granted by the Court can only be cancelled in case respondents jump over the bail and they are not complying with the conditions imposed by the
Court while enlarging them on bail. Learned Additional Advocate General was unable to point out breach of any condition imposed by this Court while
enlarging the respondent(s) on bail and as such, no case, if any, is made out for cancellation of bail.
Accordingly, both the petitions are dismissed being devoid of any merit.