PREM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In view of the proposition that petitioner has to appear in the examination which is commencing on 10.10.1998 and considering the copy of the deposition of the prosecutrix Kartar Kaur, pending trial, bail granted to the petitioner on his executing bail bond and surety bond in the sum of Rs. 20,000/- to the satisfaction of the trial Court; with the further condition that during the pendency of the case in the trial Court; the petitioner shall not enter in the revenue limits of village Bodal Peereke and shall stay at village Doda, Tehsil and District Muktsar. He shall not contact the prosecution witnesses or tamper them.

(2.) In view of the fact that examination is to begin tomorrow, copy of this order be given dasti under the signatures of the Reader.