PARMANAND SAINI Vs. STATE

JUDGEMENT

(1.) In this case the date of incident is 31.3.1996 and the FIR was lodged on 27.6.1997. It may be pertinent to mention that interim bail was dismissed as withdrawn on 26.8.1998 and there was no protection to the petitioner but the State chose not to arrest the petitioner.

(2.) On 15.1.1999 the petitioner was granted anticipatory bail. Learned Counsel for the petitioner submits that till date not even a single notice under Section 160, Crminal Procedure Code has been sent to the petitioner.

(3.) On consideration of totality of facts and circumstances, in the interest of justice, I direct that in the event of arrest the petitioner, Parmanand Saini, shall be released on bail on his furnishing a personal bond in the sum of Rs. 5,000.00 with one surety in the like amount to the satisfaction of the arresting officer/SHO in FIR No. 499/97 under Sections 420/406/468/471 /506, Indian Penal Code of P.S. Trilok Puri.