KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482, Cr.P.C. filed by Karnail Singh, accused-petitioner. In the petition, it has been alleged that the petitioner was involved in case bearing FIR 177 dated 20.12.1997 registered under Sections 363, 366, 376, 344, 496, 506 and 34 IPC of Police Station, Julkan, District Patiala. It has further been alleged that the petitioner was arrested and later on granted regular bail by this Court (vide order dated 13.5.1998). It has further been alleged that the bail bonds of the petitioner were accepted and attested by the lower court and the petitioner was released on bail and was appearing before the trial Court. It has further been alleged that subsequently, the petitioner could not appear before the trial Court and he was arrested by the police and was produced before the trial Court in April, 2000 and was sent to judicial custody vide order dated 5.6.2000. It has further been alleged that since the petitioner was released on bail by this Court, the lower court could only cancel the bail bonds, but it could not cancel the order passed by this Court granting bail. It has been prayed that the Additional Sessions Judge be directed to accept the bail bonds of the petitioner and the order dated 6.6.2000 passed by him sending him to judicial custody be set aside.

(2.) I have heard learned counsel for the petitioner and have gone through the record carefully.

(3.) AFTER hearing learned counsel for the petitioner and perusing the record, I find no merit in the submissions made before me by the learned counsel.