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Judgment
4 paragraphs · 118 wordsAmar Lutt, J.—Shri Bhardwaj on instructions from Rattan Singh ASI, states that the petitioner has joined the investigation and his custody is not required for hue purpose of interrogation.
In view of this the order passed by this Court on 24.12.2002 is made absolute.
This order will enure till the filing of the challan when the petitioner will furnish fresh bail bond to the satisfaction of the Trial Court.
In case the petitioner absents himself from the court proceedings on any date without prior permission of the Court or threaten or try to pressurise the witnesses, it will be open to the trial Court to cancel his bail and secure his presence through non-bailable warrants.