RAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Petitioner is a lady and is aged 65 years. She was summoned as an accused vide order dated 14.09.2007 (Annexure P-3) passed by the learned Additional Sessions Judge, Barnala.

(2.) During trial of the case, the Petitioner did not appear before the learned trial Court on 21.07.2010. Accordingly, vide order (Annexure P-5) her bail bond and surety were cancelled. The reasons given for her absence were that her son was admitted in PGI, Chandigarh. It may, however, be noticed that son of the Petitioner was admitted in PGI, Chandigarh on 16.06.2010 and was discharged on 21.06.2010. Thereafter, the son of the Petitioner was admitted in Walia Hospital, Patiala on 21.06.2010 and discharged on 03.07.2010. The absence of the Petitioner before the learned Additional Sessions Judge, Barnala, is on 21.07.2010. In any case, the Petitioner is a widow and aged 65 years, therefore, she was directed to appear before the learned trial Court and furnish her personal bond and surety to the satisfaction of the said Court.

(3.) It is not disputed that the Petitioner has appeared before the learned trial Court and furnished her personal bond and surety to the satisfMion of the learned trial Court. In consequence of the order dated 12.10.2010 passed by this Court, the Petitioner has deposited a sum of Rs. 5000/-with the Punjab State Legal Services Authority and receipt dated 27.10.2010 in this regard has been submitted. The same is taken on record.