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Judgment
4 paragraphs · 133 wordsAmar Dutt, J.—Learned State counsel states that after investigation the police has found that the petitioners are not involved in the crime and they are preparing to file a cancellation report.
In view of this, the order passed by this Court on 7.02.02 is made absolute.
This order will enure till the acceptance of the cancellation report and in case the investigating agency chose to file a challan against the petitioners, they will furnish fresh bail bonds to the satisfaction of the Trial Court.
In case the petitioners absent themselves 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 that trial Court to cancel their bail and secure their presence through non-bailable warrants.