- (1.) On 7.7.2011, while issuing notice of motion, following contentions of learned counsel for the petitioner were recorded: "Learned counsel for the petitioner pointed out that the complaint filed by respondent No. 1 before the Judicial Magistrate Ist Class, Kapurthala, Bagga @ Dilbag Singh son of Banta was impleaded as respondent No. 6. Service of summon was effected on the petitioner, whose name is Phulbagh Singh son of Balwant Singh. After service of summons he appeared before the Court and applied for bail stating therein that he is not the person who has been named in the complaint and summoned to face trial, still his prayer has been rejected by wrongly noticing the fact in the order that the bail application of co-accused arrayed in the complaint has been rejected by the Chief Judicial Magistrate whereas subsequently the bail has been granted by this court to all the co-accused in the complaint."
(2.) As per office report, service of respondent No. 1-complainant is complete, however, no one has appeared on her behalf.
(3.) Learned counsel for the petitioner submitted that in terms of the order passed by this court on 7.7.2011, the petitioner has already appeared before the court below and furnished his bail bonds. Considering the aforesaid facts, the interim bail granted to the petitioner on 7.7.2011 is made absolute. The petition stands disposed of.;