ROHIT AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner, who is the accused in Sessions Case No.2 of 21.4.1997, has filed this petition for setting aside the order dated 26.11.2002 passed by Additional Sessions Judge, Ludhiana, whereby the application filed by the petitioner for exemption from personal appearance was dismissed and his bail bonds were forfeited to the State. On December 13, 2002, after hearing the counsel for the parties, the petitioner was permitted to appear before the trial court and furnish his bail bonds to its satisfaction. Counsel for the petitioner contends that in terms of the said order, the petitioner had appeared before the trial court and furnished his regular bail bonds, which were accepted and attested, and since then he is regularly appearing. In view of the aforesaid facts, the interim order dated December 13, 2002 is made absolute.