MANJINDER SINGH Vs. STATE OF PUNJAB

LAWS(P&H)-2006-3-166

HIGH COURT OF PUNJAB AND HARYANA

Decided on March 02,2006

MANJINDER SINGH Appellant

VERSUS

STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) ORDER
(2.) ON 10.11.2005, following order was passed :- "According to the counsel for the petitioner, the petitioner had gone to U.A.E. on January 19, 2003 and returned on July 5, 2005. The complaint filed by Rajwinder Kaur dated April 17, 2003 did not specifically mention the date of alleged threats faced by him. However, in the F.I.R. no date of occurrence was mentioned. The co-accused of the petitioner namely his parents Gurpal Singh and Gurdev Kaur and brother Gurjinder Singh (husband of Rajwinder Kaur) are facing trial before the learned trial court but the petitioner was declared Proclaimed Offender. In the circumstances of the case where the date of the occurrence is not clear and there is a general allegation, the petitioner may have a valid defence that he was away to U.A.E. when the case was registered and had in fact left the country Notice of motion for December 16, 2005. Meanwhile, the petitioner shall surrender before the learned trial court and shall be admitted to interim bail on furnishing adequate surety to its satisfaction." Learned counsel for the petitioner says that the petitioner has appeared before the trial court and furnished bail bonds and will continue to appear in the proceedings. Without expressing any opinion on merits, a direction is issued that bail granted to the petitioner will continue till any further order is passed by the trial court. CRL.M.No.61282-M OF 2005 -2- Petition is disposed of.;

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