SUSHIL CHUM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case against the petitioner is that he along with his brother Sunil Chum had gone to the complainant and made payment for the work done by M/s. Krishna Coach Builders, G.T. Road, Jalandhar through a cheque for Rs. 40,000/- which was signed by Sunil Chum. It is not disputed before me that Sunil Chum has already been admitted to regular bail. It is further not disputed that the petitioner has been joining investigation as and when required.

(2.) In view of this, the order dated 16.10.2002 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 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.