RAVINDER PAL SINGH Vs. STATE

JUDGEMENT

(1.) JUDGMENT-

(2.) THE learned Counsel for the petitioner has referredto Section 219 of the Criminal Procedure Code and submits that since all the offences arealleged to have been committed within one year, the accused should becharged with and tried at one trial. He, therefore, submits that instead offurnishing 3 sureties the accused should be directed to furnish one surety. I have heard the learned Counsel for the parties and I order that the accused be released on bail on furnishing personal bonds in the sum of Rs. 5000.00 in each cash with one surety of Rs. 5000.00 for all three cases. With this order the petition stands of. THE petitioners, who is in Jail may be informed accordingly