AMRIK SINGH SON OF NAND SINGH; KEHAR SINGH SON OF NAND SINGH AND SURINDER SINGH SON OF TARLOK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Mr. Mansur Ali states that the petitioners are no longer required for further investigation.

(2.) In view of this, the order dated 19.11.2001 is made absolute. It is, however, made clear that the benefit of their order will enure to the petitioner till the filing of the challan whereupon they would furnish 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.