KEWAL SINGH Vs. RIPANDEEP SINGH

JUDGEMENT

(1.) Notice had been sent to the respondent. He has failed to appear. The case has been taken up again for the second time, still there is no appearance.

(2.) Heard.

(3.) The petitioner is aggrieved by the order dated 06.05.2015 passed by the Additional Sessions Judge, Sri Muktsar Sahib, vide which the appellate Court while allowing bail to the appellant in his appeal made it conditional directing him to deposit 25% of the fine amount.