SURINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The challenge herein is to the orders dated 09.04.2020 and 28.04.2020 passed by the Learned Special Judge, S.A.S. Nagar, Mohali. The question which needs adjudication is that whether the bail granted to the accused under proviso to Section 167(2) of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") comes to an end because the previous surety has been permitted to withdraw and the accused did not immediately furnish fresh surety?

(2.) Some facts are required to be noticed. As per the record, the petitioner herein is accused in three different FIRs, detail whereof is as under:-

(3.) The Hon'ble Supreme Court granted bail to the petitioner on 08.04.2020 in FIR No. 6 dated 08.06.2017. In FIR No. 13 dated 07.11.2017, vide order dated 14.05.2019, this Court granted regular bail to the petitioner on his furnishing bail bonds after examination of the Chartered Accountant. The learned Special Judge, S.A.S. Nagar, Mohali, vide order dated 06.06.2019, directed release of the petitioner on bail on his furnishing bail bonds in the sum of Rs. 2,00,000/- with two local sureties of the like amount. The bail bonds were furnished on 09.04.2020.