Harjit Kaur vs State Of Punjab

FIR No,Dated,Police Station,Sections

129,01.07.2021,"City Gurdaspur, Gurdaspur","302, 201, 364, 365 and 34 IPC

as surety. Such information be sent either by e-mail or by post/courier about the fixed deposit, whether made on paper or in any other mode, along",,,

with its number and FIR number. After that, the applicant shall hand over such proof and endorsement to the concerned police station. Such court",,,

shall have a lien over the deposit until the case's closure, or discharged by substitution, or up to the expiry of the period mentioned under S. 437-A",,,

CrPC, 1973, as the case may be. Subject to the proceedings under S. 446 CrPC, the entire amount of fixed deposit, less taxes, if any, shall be",,,

endorsed/returned to the depositor.,,,

It shall be the total discretion of the applicant to choose between surety bonds and fixed deposits. It shall also be open for the applicant to apply to,,,

the investigator or the concerned court to substitute fixed deposit with surety bonds and vice-versa.,,,

On the reverse page of personal bonds, the attesting officer shall mention the permanent address of the petitioner along with the phone number",,,

linked with the AADHAR card, the other phone numbers (if any), and e-mail (if any). In case of any change in the above particulars, the petitioner",,,

shall immediately and not later than 30 days from such modification, intimate about the change to the concerned Police Station and the concerned",,,

Court.,,,

The furnishing of the personal bonds shall be deemed acceptance of the following and all other stipulations, terms, and conditions of this bail order.",,,

The petitioner to execute a bond for attendance to the concerned Court(s). Once the trial begins, the petitioner shall not, in any manner, try to",,,

delay the proceedings, and undertakes to appear before the concerned Court and to attend the trial on each date, unless exempted. In case of an",,,

appeal, on this very bond, the petitioner also promises to appear before the higher Court in terms of Section 437-A CrPC.",,,

The attesting officer shall, on the reverse page of personal bonds, mention the permanent address of the petitioner along with the phone number(s),",,,

WhatsApp number (if any), e-mail (if any), and details of personal bank account(s) (if available), and in case of any change, the petitioner shall",,,

immediately and not later than 30 days from such modification, intimate about the change of residential address and change of phone numbers,",,,

WhatsApp number, e-mail accounts, to the Police Station of this FIR to the concerned Court.",,,

During the trial’s pendency, if the petitioner repeats or commits any offence where the sentence prescribed is more than seven years or",,,

violates any condition as stipulated in this order, it shall always be permissible to the respondent to apply for cancellation of this bail. It shall further be",,,

open for any investigating agency to bring it to the notice of the Court seized of the subsequent application that the accused was earlier cautioned not,,,

to indulge in criminal activities. Otherwise, the bail bonds shall continue to remain in force throughout the trial and after that in terms of Section 437-A",,,

of the CrPC.,,,

Any Advocate for the petitioner and the Officer in whose presence the petitioner puts signatures on personal bonds shall explain all conditions of,,,

this bail order, in vernacular and if not feasible, in Hindi.",,,

This order does not, in any manner, limit or restrict the rights of the Police or the investigating agency from further investigation per law.",,,

Any observation made hereinabove is neither an expression of opinion on the merits of the case, nor shall the trial Court advert to these comments.",,,

In return for the protection from incarceration, the Court believes that the petitioner-accused shall also reciprocate through desirable behavior.",,,

There would be no need for a certified copy of this order for furnishing bonds. Any Advocate for the petitioner can download this order,,,

along with the case status from the official web page of this Court and attest it to be a true copy. The Prosecutor shall also verify the,,,

downloaded copy by comparing it from the official web page. In case the attesting officer or the Court wants to verify the authenticity, such",,,

an officer can also verify its authenticity and may download and use the downloaded copy for attesting bonds.,,,

In the facts and circumstances peculiar to this case, the petition is allowed in the terms mentioned above. Pending applications, if any, shall stand",,,

disposed of.,,,