RAM PARKASH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners herein were directed by one of the Hon'ble Benches of this Court vide order dated 16.10.1995 that in case of arrest, the petitioners shall be admitted to bail on each one of them furnishing bail bond in the sum of Rs. 10,000/ - with one surety of the like amount of the satisfaction of the arresting officer. This order was passed in case F.I.R. No. 162 dated 16.8.1995 registered under Sections 3261427/323/324/149/148 of the Indian Penal Code by Police Station, Patti.

(2.) NO objections have been filed by the other side although many adjournments have elapsed and that is indicative of. the fact that the petitioners are not required for the purposes of investigation. On the instructions of A.S.I. Jagatjit Singh, who is present in Court, Mr. Grewal, submits that the challan has not so far been presented before the Court. This shows slackness of the part of the police which is neither filing the challan nor finding it out that whether there is sufficient evidence against the petitioners to put their challan in the Court of law. Hence 20 days time is granted to the police to complete all the proceedings in the matter and put up the challan before the Court. In the meanwhile bail already granted to the petitioners is confirmed and it shall remain conclusive fill the fresh bail is given to them after presentation of the challan in a court law.