BALWANT SINGH @ PAPPU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED Counsel for the Petitioner states that no application was moved before the learned Trial Court under Section 437(6) of the Code of Criminal Procedure. Learned Counsel further states that present petition be dismissed as withdrawn with liberty to the Petitioner to move fresh bail application before the learned Magistrate under Section 437(6) of the Code since in the present case, first date fixed for the evidence was 19.07.2010 and till date, evidence of the prosecution has not been concluded. The only apprehension of the learned Counsel for the Petitioner is that in the event of moving such application, the same shall be dismissed in the light of the order passed by the learned Additional Sessions Judge.

(2.) PETITION is dismissed as withdrawn with liberty to the Petitioner to move fresh bail application before the Magistrate on the ground mentioned under Section 437(6) of the Code. In the event of moving bail application, the same shall be decided in accordance with law, at its own merit, without any further delay and without being influenced from the order passed by the learned Additional Sessions Judge.