MALWA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 439 Cr.P.C. for grant of regular bail in case F.I.R. No. 473 dated 9.7.1997, registered at Police Station Sarai Khawaja, Distt, Faridabad, under Sections 7/10/55 of the Essential Commodities Act. I have heard the learned counsel for the parties.

(2.) BOTH the petitioners were on regular bail. Subsequently, their bail bonds were cancelled only on the ground that they did not appear before the trial Court on 12.7.2004. Counsel for the petitioners contends that in fact he had noted the date as 14.7.2004 instead of 12.7.2004. He further contends that in similar circumstances, co-accused Shiv Dutt, who is the main accused and whose bail bonds were also cancelled by the trial Court, has been granted regular bail by this Court vide order dated July 29, 2004 (Annexure P-1) passed in Crl. Misc. No. 34041-M of 2004. In view of the aforesaid facts, without commenting on the merits of the case, I deem it appropriate to grant the concession of regular bail to the petitioners. Bail to the satisfaction of the trial Court. Petition allowed.