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Judgment
5 paragraphs · 203 wordsAmol Rattan Singh, J
Pursuant to the order dated 5.9.2019, learned counsel for the petitioners has produced in Court today a photocopy of an order shown to be passed by the learned trial Court on 6.9.2019, admitting the petitioners to bail upon them surrendering before that Court, the impugned order forfeiting their bail and surety bonds having been passed on 8.8.2019 (on account of their not being present on that date before that Court).
Learned counsel also has produced in Court today, the orders passed by the trial Court prior to 8.8.2019, to show that on all previous dates, the petitioners were duly appearing before that Court and had only absented themselves on 8.8.2018. The said orders, passed between 11.1.2019 to 26.7.2019, are ordered to be taken on record collectively with this petition, as Annexure P-6.
Considering the fact that the petitioners absented themselves only on one occasion, and have now surrendered before the trial Court as per the order produced in Court today, the said order is made absolute, subject to any further terms and conditions as may be laid down by the trial Court to ensure their presence on each date that the trial is conducted.
The petition is disposed of.