GEETA RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) Reply has been filed.

(2.) Heard learned Counsel for the parties.

(3.) The only ground upon which the Petitioner's bail application has been dismissed by the learned Sessions Judge, Shimla, vide the impugned order dated 13th June, 2005 is that the applicant was not present in the Court on that date. Vide order dated 23rd June, 2005 I had summoned the original record of the Sessions Court, which has been received. The bail application was filed before the learned Sessions Judge on 9.6.2005, on which date the following order was passed: