BALJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS application has been filed by the petitioner under Section 439 Cr.P.C. for grant of bail pending trial in case F.I.R. No. 188 dated 10th July, 1993, registered under section 25 of the Arms Act at Police Station Hansi, District Hisar. In this case the petitioner was granted bail at the initial stage and had been appearing before the trial court but on 24th May, 1995 he had not appeared before the trial court, and accordingly non-bailable warrants of the petitioner were issued on that date by the trial Court. The petitioner was taken into custody on 19th July, 1995 and thereafter he approached the learned trial court for grant of bail but his prayer was rejected.

(2.) NOTICE of this petition was issued to the Advocate General, Haryana on 18th October, 1995 for today.