PRABHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) State Counsel, on instruction from Head Constable Rohi Ram, states that the petitioner is no longer required for further investigation.

(2.) In view of this, the order dated 30.7.2002 is made absolute. It is, however, made clear that the benefit of this order will enure to the petitioner till the filing of challan, whereupon he would furnish fresh bail bond to the satisfaction of the trial Court.

(3.) In case the petitioner at any stage, absents himself from the Court proceedings without the prior permission of the Court or threatens or tries to pressurise the witnesses, it shall be open to the trial court to cancel his bail and secure his presence through non-bailable warrants.