MANJIT KUMAR @ KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mr. Mansur Ali, on instruction from SI Prem Singh, States that the petitioner has joined the investigation and he is no longer required for further interrogation.

(2.) In view of this, the order dated 7.8.2002 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 threatens of 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.