KULWANT SINGH Vs. AIR CUSTOMS

JUDGEMENT

(1.) CRL. M. 6925/2003 Exemption allowed subject to all just exceptions. CRL. M. (M) 5135/2003 and CRL. M. 6919/2003 In view of the undertaking given by the Counsel for the petitioner that the petitioner shall appear before the learned Trial Court on the date fixed and thereafter shall also regularly appear. The petition is allowed and the proceedings declaring the petitioner as proclaimed offender shall stand quashed. On his appearance before the learned Trial Court, the petitioner shall be released on furnishing personal bond of Rs. 50,000/- with one surety in the like amount to the satisfaction of the learned Trial Court as the counsel for the petitioner states that the petitioner left for Singapore on being informed by his counsel that the case was over, whereas the proceedings were still pending. Petition is disposed of with the aforesaid directions. Dasti.