RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On notice, Ms. Monika Jalota, DAG, Punjab, puts in appearance.

(2.) On instructions, she does not deny the factual position to the effect that upon the sentence of two years of the petitioner having been suspended by the trial Court itself, vide its order dated 29.2010, that being the same date on which the sentence was pronounced upon the petitioner and his co-accused, after they were convicted for various offences (the petitioner being convicted for the commission of offences punishable under Sections 324 and 323, both read with Section 149 of IPC), the petitioner thereafter did not furnish fresh bail bonds on 21.10.2010 as he was supposed to in terms of the order dated 29.2010.

(3.) Learned counsel for the petitioner on the other hand submits that the petitioner already having been arrested on 14.10.2010 on FIR No.28 having been registered against him on 11.10.2010, alleging therein the commission of offences under Section 302 IPC etc., he did not wish to furnish such bail bonds because he would have remained in custody in any case.