SARBJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved by issuance of bail warrants by the trial Court, the petitioner has come up before this Court under Sec. 482 CrPC .

(2.) After hearing counsel for the petitioner and perusing the impugned order (Annexure P-6), this Court is of the view that it is for the trial Court to manage its own case and this Court restrain itself from interfering at all.

(3.) Accordingly, the present petition is dismissed.