MAJOR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of a petition for grant of pre -arrest bail filed by husband and wife who are facing trial since the year 2010. They had absented four times in a duration of four months in the year 2012 and also absented on April 27, 2013.

(2.) COUNSEL for the petitioners relying upon record of Government Medical College and Guru Nanak Dev Hospital, Amritsar, submits that on May 15, 2013 on account of burn injuries suffered by petitioner No. 2, it was not possible for her to appear on the dates fixed before the trial Court after April 27, 2013.

(3.) SO far as petitioner No. 2 is concerned, she being a lady and having shown sufficient cause for non -appearance during the period of absence after April 27, 2013 can be granted the concession of pre -arrest bail. It is ordered that in case petitioner No. 2 Nirmal Kaur puts in appearance before the trial Court on August 18, 2014, she will be released on bail to the satisfaction of the trial Court.