SANJAY ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On instructions from Inspector D.J. Singh, Shri Bhardwaj, States that challan is presented in Court.

(2.) In view of this, the order dated 9.12.2002 is made absolute subject to the petitioners furnishing fresh bail bonds to the satisfaction of the trial Court.

(3.) In case, the petitioners, at any stage, absent themselves from the Court proceedings without the prior permission of the Court or threaten or try to pressurise the witnesses, it shall be open to the trial Court to cancel their bail and secure their presence through non bailable warrants.