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Judgment
4 paragraphs · 119 wordsAmar Dutt
Mr. Bhardwaj, on instructions from Shri Gulzar Singh ASI, state that the petitioner is no longer required for further investigation.
In view of this, the 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 he would furnish fresh bail bound to the satisfaction of the trial court.
In case the petitioner at any stage, absents himself from the court proceedings without the prior permission or the Court or threatens or tries to pressurise the witnesses, it shall be open to the trial Court to cancel his bail and secure his presence through non-bailable warrants.