AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 173 wordsAmar Dutt, J.—The case against the petitioners was initially registered under Sections 324/323/498-A/148/149 IPC and they were released on bail on 26.7.2002. After this, Sections 406 and 313 IPC have been added. Since 11.11.2002 the petitioners have been granted anticipatory bail qua Section 313 IPC. No investigation remains to be done. In these circumstances, ends of justice would require that the concession of interim bail which is granted by this Court on 11.11.2002 should be made absolute.
In view of this, order dated 11.11.2002 is made absolute. It is, however, made clear that the benefit of this order will enure to the petitioners till the filing of the challan whereupon they would furnish fresh bail bond to the satisfaction of the trial Court.
In case the petitioners at any stage, absent themselves from the court proceedings without the prior permission of the Court or threaten or try to pressurise the witnesses, it shall be open to the trial Court to cancel their bail and secure their presence through non bailable warrants.