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Judgment
Tarun Kumar Kaushal, J.—Heard.
Present petition has been preferred for cancellation of bail which was granted by the Special Judge, Jabalpur on 28.2.2014 pertains to the crime No. 134/2014 of AJAK, Jabalpur.
Ground of cancellation of bail is that after granting bail, the respondent/husband is continuously giving threat calls to the complainant/wife and he is committing breach of the conditions. Learned counsel submits that on receipt of every such threat, complainant made complaints to police also but was of no avail.
Learned counsel for the respondent/accused submits that allegations are false and the allegations of second marriage is also false. Respondent was granted bail u/s 439 of the Cr.P.C. after suffering four days custody in the matter which was purely matrimonial dispute and the civil case for divorce is still pending between them and this series of complaint endless.
Considering the aforesaid, I find it does not appear to be a fit case for cancellation of bail. However, with a view to respect the rights of the complainant, complainant is expected and directed to properly follow up each and every complaint made by her and authorities are expected to take proper steps on each and every complaint and proceed them according to law.
Petition is disposed of.
C. c. as per rules.