Amar Singh vs State Of Haryana
2023 Latest Caselaw 19822 P&H

POOJA SHARMA
2023.11.15

18:46 I attest to the accuracy and authenticity of this order/judgment.

POOJA SHARMA 2023.11.15 18:46 I attest to the accuracy and authenticity of this order/judgment.

POOJA SHARMA 2023.11.15 18:46 I attest to the accuracy and authenticity of this order/judgment.

POOJA SHARMA 2023.11.15 18:46 I attest to the accuracy and authenticity of this order/judgment.

(i) The petitioner shall not mis-use the liberty granted.

(ii) The petitioner shall not tamper with any evidence oral or documentary during the trial.

(iii) The petitioner shall not absent himself on any date before the trial.

(iv) The petitioner shall not commit any offence while on bail.

(v) The petitioner shall deposit his passport, if any with the trial Court.

(vi) The petitioner shall give his cellphone number to the police authorities and shall not change his cell-phone number without permission of the trial Court.

(vii) The petitioner shall not in any manner try to delay the trial.

POOJA SHARMA 2023.11.15 18:46 I attest to the accuracy and authenticity of this order/judgment.