BALWINDER SINGH @ BINDER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mr. Singla states that the petitioner has been summoned under Section 319 Cr.P.C. and as per direction of this Court has been appearing in the trial Court.

(2.) In view of this, the order dated 29.8.2002 made absolute subject to the petitioner's furnishing fresh bail bond to the satisfaction of the trial Court.

(3.) In case the petitioner at any stage, absents himself from the Court proceedings without the prior permission of the Court or threatens or tries to pressurise the witnesses, it shall be open to the trial Court to cancel his bail and secure his presence through non-bailable warrants.