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
18 paragraphs · 289 wordsRAJ MOHAN SINGH, J.(ORAL)
Vide order dated 22.01.2018, petitioner was directed to appear before the Executive Magistrate within a week. In the event of his appearance, he was
to be enlarged on interim bail to the satisfaction of the Executive Magistrate.
Learned counsel for the petitioner submitted that petitioner had filed an application for furnishing bail bonds/surety bonds on 27.01.2018 in
compliance of aforesaid order dated 22.01.2018, but Reader of the Court asked the counsel to come on 29.01.2018 as the Presiding Officer was on
leave.
The pleadings made in para No.3 of the application i.e. CRM No.4356 of 2018 in CRM-M No.2301 of 2018 are conspicuous in terms of presence of
the petitioner along with his counsel on the day on which counsel for the petitioner was asked to come on Monday.
Learned counsel for the petitioners referred to para No.5 of the application to contend that even on 29.01.2018, Reader of the Court told the counsel
that no order has been passed on the earlier application.
Reply to the aforesaid application has been filed by the Executive Magistrate-cum-Additional Deputy Commissioner of Police, wherein detailed reply
has been filed in para No.5 of the reply.
Petitioner is accused in number of cases, the details of which have been given in Annexue A-1 attached with the reply.
At this stage, without going into details of accusation and reply thereto, by the Authority, I deem it appropriate to direct the petitioner to again appear
before the Executing Magistrate on 16.04.2018. In the event of his appearance, he shall be enlarged on interim bail on his furnishing adequate bail
bonds and surety bonds to the satisfaction of the Executive Magistrate.
No further action is called for in this petition.
Disposed of.