Abdul Majeed vs State Of Haryana And Another

Manoj Bajaj, J

Abdul Majeed-complainant has approached this Court for cancellation of anticipatory bail granted to respondent No.2, namely, Shahzad vide order dated 30.05.2020 by Additional Sessions Judge, Mewat in case FIR No.23 dated 25.01.2020 registered under Sections 148, 149, 323, 307 and 506 of Indian Penal Code, 1860 at Police Station Sector-Nagina, District Nuh.

Learned counsel for the petitioner contends that in the alleged occurrence, respondent No.2 attempted to run over his vehicle upon the petitioner and as a consequence he suffered injuries on his foot. During the course of hearing, it is not disputed by the learned counsel that the injuries suffered were simple in nature, however, it is further contended that respondent No.2 after availing the concession, extended threats to the petitioner and pressurized for a compromise.

After hearing learned counsel for the petitioner, this Court does 1 of 2 not find any reason to invoke jurisdiction under Section 439 (2) Cr.P.C. particularly when the discretion has been exercised by the Additional Sessions Judge, Mewat on sound judicial principles. A perusal of the order dated 30.05.2020 makes it clear that the Court has considered all the relevant facts and circumstances carefully before extending the concession of anticipatory bail to respondent No.2. Further the argument of learned counsel for the petitioner that the threats were extended by respondent No.2 have not been substantiated by any material much less any complaint to the Police in this regard. There does not appear any misuse of the concession on the part of respondent No.2, therefore, no ground is made out for cancelling the bail.

Petition is dismissed.