HARDYAL SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was on bail in this case but did not appear before the trial Court on 9.4.2001. The petitioner through his counsel has moved an application for exempting the personal appearance which was rejected and the petitioner was summoned through warrants of arrest. Learned counsel for the petitioner submitted that on the day when the case was fixed before C.J.M., Karnal the petitioner was with him as he has to appear in another case registered against the petitioner vide FIR No. 123 dated 14.3.2001, under Section 406, 420, 471, 472, 473, 474 and 182 IPC.

(2.) Taking into consideration that the petitioner was with his counsel as he has to get bail in another case and that the petitioner has sent an intimation to the Court well in time and that the petitioner after getting bail from this Court is regularly appearing in the trial Court, as per the statement made by Shri Gupta, therefore, the petitioner be re-admitted to bail to the satisfaction of CJM, Karnal.