Jasbir Singh, J. - (1.) AT the time of issuance of notice of motion on March 6, 2006, following contention of counsel for the petitioner was noticed by this Court: "The petitioner was on bail but did not appear on the date fixed and the bail bonds were cancelled. It has been observed by the Court of Session that the petitioner was present in the court premises and to avoid the evidence of prosecution witnesses, who were also present, the petitioner had disappeared and, thus, he has misused the concession of bail. Counsel for the petitioner submits that the petitioner has been in custody for a total period of six months; three months earlier and now for the last three months, and no evidence is being produced."
(2.) PETITIONER is stated to be in jail for the last more than three months. Counsel for the petitioner states that for remaining absent on one date before the trial Court, he has suffered sufficient punishment. This Court feels that the argument advanced is perfectly justified. In view of the fact that earlier petitioner was on bail, this petition is allowed and during pendency of the trial, he is ordered to be released on bail, against two heavy sureties, to the satisfaction of the trial Court. However, trial Court will be at liberty to proceed further, regarding forfeiture of earlier bail bonds, as per law.;