PREM NATH @ PAPPU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON account of non-appearance of the petitioner, the trial Court on 25.10.2012 passed the following order;-

(2.) THE petitioner challenged the said order by filing the present petition. As per counsel for the petitioner, absence of the petitioner was beyond his control as he was re-admitted being a heart patient. Criminal Misc.-M No. 35384 of 2012 (O&M) 2 The petitioner had undertaken to join the Court proceedings regularly and also to abide by all the terms and conditions imposed by the trial Court.

(3.) INVESTIGATING Officer has no information whether the petitioner has surrendered before the trial Court or not. If the petitioner had already surrendered before the trial Court pursuant to the order dated 08.11.2012 then he shall be permitted to furnish fresh bail bonds to the satisfaction of the trial Court if not already done. The petitioner shall be asked to give an undertaking that he will appear before the trial Court regularly. The trial Court would also impose stringent condition on the petitioner for his continued participation in the trial Court. If the petitioner has not surrendered so far, then the trial Court would be at liberty to implement the impugned order dated 25.10.2012. The petitioner may then apply for regular bail which would be considered by the Court in accordance with law.