RAM LAL Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Nobody was present on behalf of the Petitioner on 21.9.2010 when the following order was passed:

(2.) Today also, nobody is present on his behalf.

(3.) The Additional Chief Judicial Magistrate, Sangrur, vide his letter dated 27.9.2010, has stated that on 23.12.2009, the Petitioner had appeared and furnished his bail bonds, which were accepted and attested.