SAT PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE . Mr. M.S. Bhinder, DA Haryana accepts notice on behalf of State of Haryana. I have heard the learned counsel for the parties.

(2.) THE accused-petitioner did not appear before the Trial Court on 23.8.1995 while he was on bail. Consequently, the trial Court cancelled the bail bonds and non-bailable warrant was issued against the petitioner. The first bail application of the petitioner was rejected by the Trial Court on 23.8.1995 and had again been rejected vide order dated 19.9.1995.