Ravinder Pal Singh vs State
1993 Latest Caselaw 32 Del

Citation : 1993 Latest Caselaw 32 Del
Judgement Date : 19 January, 1993

Delhi High Court

Ravinder Pal Singh vs State on 19 January, 1993

Equivalent citations: 49 (1993) DLT 726

Author: S Pal

Bench: S Pal

JUDGMENT

Sat Pal, J.

(1) The learned Counsel for the petitioner has referred to Section 219 of the Criminal Procedure Code and submits that since all the offences are alleged to have been committed within one year, the accused should be charged with and tried at one trial. He, therefore, submits that instead of furnishing 3 sureties the accused should be directed to furnish one surety. I have heard the learned Counsel for the parties and I order that the accused be released on bail on furnishing personal bonds in the sum of Rs. 5000.00 in each cash with one surety of Rs. 5000.00 for all three cases. With this order the petition stands of. The petitioners, who is in Jail may be informed accordingly

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