KRISHAN KUMAR DHINGRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition was ordered to be heard alongwith Crl. Misc. Nos. 6760 -M of 1992, 6763 -M of 1992 and 5 -M of 1992.

(2.) BY way. of the present revision, the Petitioner impugned the order passed by the Chief Judicial Magistrate, Panipat dated 12.7.1993, whereby on account of his absence before the Court, his bail bonds were cancelled and his surety was summoned for 9.8.1993.

(3.) NO one has put in appearance on behalf of Respondent No. 2 complainant.