ASHOK DUA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is, for grant of anticipatory bail in the complaint case, filed under Sections 323,506,452 of the IPC, titled as `Satish Kumar V. Ashok Dua and others' pending in the Court of JMIC, Karnal. Vide order of this Court dated 10.2.2006, it was ordered that in case, the petitioner appears before the Investigating Officer on or before the next date of hearing, he shall be released on interim bail to the satisfaction of the trial Court.

(2.) COUNSEL for the petitioner states that the petitioner appeared before the trial Court and has been released on interim anticipatory bail. COUNSEL for the petitioner has produced dasti summons in Court, which are taken on record. A perusal thereof reveals that respondent no.2 has been served. Despite service, no one has put in appearance on behalf of respondent no.2. In view of the statement made by counsel for the petitioner, the order of this Court dated 10.2.2006 is made absolute. The petitioner, shall, however, furnish fresh bail bonds to the satisfaction of the trial Court.