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Judgment
3 paragraphs · 120 wordsAmar Dutt, J.—Mr. Mansoor Ali states that the petitioners have joined the investigation and they are no longer required by the investigating agency.
In view of this, the order dated 29.5.2002 is made absolute. It is, however, made clear that the benefit of the order will (SIC) to the petitioners till the filing of the challan whereupon they would furnish fresh bail bonds to the satisfaction of the trial Court.
In case, the petitioners at any stage, absent themselves from the Court proceedings without the prior permission of the Court or threaten or try to pressurise the witnesses, it shall be open to the trial Court to cancel their bail and secure their presence through non bailable warrants.