TARISH VAKIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The hearing of this petition has been taken up through video conferencing on account of outbreak of Covid-19 Pandemic.

(2.) I have considered the rival submissions of the parties and perused the paper-book with their able assistance.

(3.) This Court in CRR-656-2020 titled as Ranjit @ Angrezi @ Bittu vs. State of Haryana decided on 13/8/2020 has held that there is no requirement in the Code that the accused is expected to be prepared with the bail bonds and surety in anticipation of a favourable verdict on his application for grant of bail. It has been held that the accused is entitled to a reasonable opportunity to fulfil the bail conditions and which may vary from case to case depending on the facts and circumstances of each case.