DINESHWAR DIAL & ANR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) An application for anticipatory bail was moved on behalf of the petitioners. They were granted ad interim anticipatory bail subject to the condition that they shall join the investigation of the case. During the pendency of the application, it was brought to the notice of the Court that the petitioners avoided joining the investigation of the case and accordingly they were directed to attend the Court. In spite of appearing in the Court, their counsel made a request on the basis of a telegram that the petitioners prayed for another date in view of their illness. It may be mentioned here that the petitioners belong to Meerut whereas the Court which ordered their presence is situated at Jalandhar. The Court was not satisfied with the prayer made on behalf of the petitioners and accordingly dismissed the application for anticipatory bail. It is in these circumstances that the present petition was made in this Court. The learned counsel for the petitioners states that the petitioners have since joined the investigation of the case. After hearing the learned counsel for both the sides, the interim order dated 14.2.1991, is made absolute. The petitioners shall attend the Court as and when required to do so.