BHOLA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) REPLY filed by Mr. Grewal. Heard learned counsel for the parties.

(2.) SINCE the matter is fixed before the trial court for the purposes of the charge or discharge of the accused and the accused petitioner is already in jail for the last 2 months, he is not supposed to languish in jail as a matter of punishment unless guilt of the accused is brought home.

(3.) HOWEVER , the petitioner shall not leave the territorial jurisdiction of the trial court without his prior permission and shall not make any efforts to tamper with the prosecution witnesses and if he does so the trial court shall be at liberty to cancel his bail without the intervention of this Court, if such an application for cancellation of bail is moved against the accused and it is proved that he has tampered with the prosecution witnesses. This petition stands disposed of accordingly.