BAJRANG SINGH Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The petitioner Shri Bajrang Singh gives an undertaking to this Court to appear before the Criminal Court in cases in which a charge sheet has been filed against him to appear in that court as and when called upon to do so. In the circumstances, no personal bond is necessary and we direct that he may be released from custody forthwith. In the event of the petitioner failing to appear before the Court on the date fixed by the Court for his appearance, it is open to the court to take such proceedings to secure his presence before it as the law requires. The Court will ensure that the requirements of the law are strictly complied with.

(2.) Any payment required to be made by the petitioner to medical institutions for medical treatment received by him during the period when he was in custody shall he borne by the State.

(3.) There is a prayer for the release of two Matador Vans-DID-13 and HYR 8. The learned Additional Solicitor General states that there is no objection to the release of the Vans upon the petitioner furnishing satisfactory proof of the ownership of them. The proof may be in the form of an affidavit deposed to by the petitioner himself supported by an affidavit of another person to the same effect. Upon such being furnished, the vans shall be released and delivered to the petitioner.