Baljeet Singh vs State of Haryana

Sat Pal, J.

This application has been filed by the petitioner under Section 439 Cr.P.C. for grant of bail pending trial in case F.I.R. No. 188 dated 10th July, 1993, registered under section 25 of the Arms Act at Police Station Hansi, District Hisar. In this case the petitioner was granted bail at the initial stage and had been appearing before the trial court but on 24th May, 1995 he had not appeared before the trial court, and accordingly nonbailable warrants of the petitioner were issued on that date by the trial Court. The petitioner was taken into custody on 19th July, 1995 and thereafter he approached the learned trial court for grant of bail but his prayer was rejected.

Notice of this petition was issued to the Advocate General, Haryana on 18th October, 1995 for today.

I have heard the learned counsel for the parties and have perused the record of Crl. Misc. No. 14339M of 1995. From the records I find that for the aforesaid absence of 24th May, 1995, nonbailable warrants were issued in the connected case also and in that case, the petitioner was granted bail by this Court on 13th September, 1995 in Crl. Misc. No. 14330M of 1995. In view of these facts, I direct that the petitioner shall be released on bail in this case also on furnishing bail bonds in the sum of Rs. 10,000/ with one surety of the like amount to the satisfaction of the learned trial court. With this order, this petition stands disposed of. Copy of the order be given dasti on usual payment.