@JUDGMENTTAG-ORDER
Crl. M.No. 5745 of 2003
1. Through the present application, learned State counsel seeks early hearing of the main case.
2. Sh. R. S. Mamli, learned counsel for the petitioners has no objection to the main case being heard today.
3. In view of this the Crl.Misc. is allowed as prayed for and the main case is ordered to be taken up today for hearing.
Crl. M.No. 20230-M of 2000
4. Heard, File perused.
5. On 26.6.2000, this Court had passed the following order:-
"Meanwhile, if the petitioners are arrested, they shall be admitted to bail to the satisfaction of arresting officer. the petitioners shall, however, joint the investigation as and when directed and would not leave the country without prior permission of the Court."
6. It appears that during the pendency of the petition, the investigation has been completed and the investigating officer had filed a challan before the Chief Judicial Magistrate, Kuruskhetra, who had refused to accept the same on account of pendency of this petition.
7. Since the, investigating agency is going to present the challan, the custody of the petitioners would obviously be not required.
8. In view of this, the order passed by this Court on 26.6.2000 is made absolute subject to the condition that on the acceptance of the challan, the petitioners will furnish fresh bail bonds to the satisfaction of the Trial Court.
9. 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.
10. Disposed of accordingly.
