SWARAN PAL KHANNA Vs. NIRMAL MADAN

JUDGEMENT

(1.) THE petitioner has filed this petition, inter alia, against issuance of non-bailable warrants of arrest. Vide order dated 26.5.2005, this court issued directions to hold the warrants of arrest in abeyance subject to the petitioner's applying before the trial court for bail.

(2.) COUNSEL for the respondents states that the petitioner has been granted bail and is appearing in the trial court and case is fixed for crossexamination of the witnesses. COUNSEL for the respondents also says that counsel for the petitioner in the trial court, Mr Piyush Kant Jain, has been informed about proceedings in this court and a copy of the paper book has also been supplied to him, but none appears for the petitioner. In view of the above and particularly when none appears for the petitioner, no further order is called for. The petition is disposed of.