BIJENDER SON OF TASVEER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Mr. Bardwaj, on the instructions from ASI Des Raj, states that the petitioner has joined the investigation and he is no longer required by the investigating agency.

(2.) In view of this, the order dated 1.10.2002 is made absolute. It is, however, made clear that the benefit of this order will enure to the petitioner till the filing of the challan whereupon he would furnish 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 threaten or try to pressurise the witnesses, it shall be open to the trial Court to cancel his bail and secure his presence through non bailable warrants.