- (1.) ON 26.7.2005, following order was passed :- "Notice of motion for 17.9.2005. The petitioner has been summoned as an accused to stand tried with the main accused on the basis of provision of Section 319 Cr.P.C. The order of learned Additional Sessions Judge, Jind dated March 24, 2005 reveals that the defence counsel who represented 39 accused persons who are facing trial had stated that he had no objection if the application under Section 319 Cr.P.C. Was allowed. By summoning one accused to face trial would necessarily mean starting a de-novo trial of those 39 persons. It is natural that the accused would have no objection to the de-novo trial because it would give them more opportunity to cross examine the witnesses afresh. Be that as it may, the petitioner is directed to surrender before the investigating officer on or before 17.8.2005. he shall fully cooperate with the investigation in every way. He shall not try to tamper with evidence or try to win over witnesses. In the event of arrest, he shall be admitted to interim anticipatory bail to the satisfaction of the arresting officer."
(2.) LEARNED counsel for the petitioner submits that he has already furnished bail to the satisfaction of the trial court. In view of the above, order granting bail will continue till any further order is passed by the trial court on account of circumstances of the case. CRL.M.No.39141-M OF 2005 -2- Petition is disposed of.;