AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 119 wordsAmar Dutt, J.—Shri Mansur Ali, on instructions from HC Dalip Singh, states that the petitioners have joined the investigation and their custody is not required for the purpose of interrogation.
In view of this, the order passed by this Court on 29.7.2002 is made absolute.
This order will enure till the filing of the challan when the petitioners 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 the trial Court to cancel their bail and secure their presence through non-bailable warrants.