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Judgment
3 paragraphs · 123 wordsAmar Dutt, J.—Learned DAG on instructions from SI Gurcharan Singh, state that the petitioner has joined the investigation and she is no longer required for further interrogation.
In view of this, order dated 27.9.2002 is made absolute. It is, however, made clear that the benefit of this order will enure to the petitioner till the filing of the challan whereupon she would furnish fresh bail bond to the satisfaction of the trial court.
In case the petitioner at any stage, absents herself 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 her bail and secure her presence through non bailable warrants.