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Judgment
CRL.M.A. 23689/2026 (exemption)
Exemption allowed subject to all just exceptions.
CRL.M.C. 5662/2026
The limited prayer in the present petition is to cancel the bail granted to respondent No.2 herein.
The petitioner herein had lodged a complaint against his father-in-law, which resulted in registration of FIR No.411/2023, P.S. Rajinder Nagar for commission of offences under Section 307 IPC. Charge-sheet has already been filed and examination-in-chief of the complainant has already been recorded.
The accused i.e. father-in-law of the petitioner was granted bail on 06.06.2024 by the learned Sessions Court and while granting bail, the accused was directed not to contact the complainant and other witnesses and not to pressurize or induce or extend any threat to them.
The petitioner herein filed an application seeking recalling of the bail order, as according to him, there were incidents on 23.07.2024 and 15.10.2024 which were in the nature of violation of the abovesaid specific condition.
Fact, however, remains that the learned Trial Court, after comprehensive evaluation, came to the conclusion that there was no such infraction. It held that the accused had not breached any of the conditions. It also observed that the application was based on mere apprehension, especially, when both the sides were already entangled in multiple litigations and were levelling allegations against each other. It, thus, refused to cancel the bail.
Heard.
Record perused.
Keeping in mind the specific observations made by the learned Sessions Court, this Court also does not find any reason to invoke its inherent powers in the case in hand as there is nothing to indicate any abuse of process of law.
The petition is, accordingly, dismissed.
Learned counsel for the petitioner, however, submits that there are fresh instances of threats coming from the side of the accused. As and when any such incident is brought to the knowledge of learned Trial Court it would, after obtaining requisite report from the concerned Investigating Officer, pass appropriate order in accordance with law after giving due opportunity of hearing to both the sides.