Mohinder Singh vs State of Punjab and Davinder Singh

Viney Mittal, J.—Vide order dated September 20, 2002, it was directed that the personal presence of the petitioner Mohinder Singh shall remain exempted during the course of trial subject to his furnishing an undertaking that he would be personally present as and when required by the learned trial Magistrate and further that on all such dated fixed before the trial Magistrate, the petitioner would continue to be represented by a counsel. Now the present criminal misc. application No. 428 of 2003 has been filed by the petitioner praying for modification of the order dated September 20, 2002.

I have heard Shri Vikram K. Chaudhri, learned counsel for the petitioner.

In my considered opinion, no further clarification is required in the aforesaid order dated September 20, 2002, in as much as it had already been directed that the personal presence of the petitioner shall remain exempted. It was further directed that the trial Magistrate may by passing subsequent orders secure the personal presence of the petitioner on such dates which may be required by the learned trial Magistrate. The learned trial Magistrate shall also entertain an application filed by the petitioner for furnishing bail bonds, if so filed.

Disposed of with the aforesaid directions, A copy of the order be given dasti.