S N SARDANA Vs. MAHINDER SINGH

JUDGEMENT

(1.) PETITIONER Dr. S.N. Sardana has filed this petition under Section 438 Cr.P.C. for the grant of anticipatory bail in a complaint case titled as Dr. Mahinder Singh Vs. Dr. S.N. Sardana under Sections 3 (i) (ix) (x) of Schedule Caste and Schedule Tribes Act. This order may be read in continuation of the order dated 8.8.2006. I have heard counsel for the parties and gone through the contents of the FIR. Counsel for the petitioner contends that in view of the aforesaid order, the petitioner has appeared before the trial Court and furnished his bail bonds, which have been accepted and attested and since then he is regularly appearing before the trial Court. In view of the above and without expressing anything on the merits of the case, the interim bail, granted vide order dated 8.8.2006 is made absolute.