MOHD. JAMIL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The pe oner incarcerated in the FIR cap oned above, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) Custody cer ficate dtd. 1/8/2023 filed by State counsel today in the Court is taken on record. State counsel on instruc ons from HC Hardeep Singh submits that trial is at fag end and the ma er now fixed for 18/8/2023 for recording of the statement of the accused under Sec. 313 Cr.P.C.

(3.) A er arguing at length, counsel for the pe oner confines his prayer for extension of bail granted to pe oner vide order dtd. 23/3/2023 passed in CRM-M-13752-2023. He submits that trial is fixed for 18/8/2023 for recording statement of accused and pe oner undertakes to appear on each and every date of hearing without a single default. He further submits that he has no objec on in case of his non-appearance, trial Court cancel his bail. He further submits that the previous bail bonds/surety bonds be also extended.