Deepak Kumar vs State Of Punjab And Another

Anoop Chitkara, J

The present petition has been filed for cancellation of bail granted to respondent No.2 vide order dated 20.07.2018 passed in CRM-M-40437-2017.

I have heard learned counsel for the complainant (petitioner herein) for considerable time and also the senior counsel appearing for the accused. I do not find any illegality in the order vide which the bail was granted on 20.07.2018. Simply on the ground that the terms of compromise were not complied with, this petition has been filed. However the accused is directed to disclose his assets and mention the following details:-

(a). The complete details of bank account numbers, addresses, and bank statements w.e.f. 1st April 2020 till the date of this order;

(b). The complete details of all fixed deposits, bonds, debentures, w.e.f. 1st April 2020 up to at least till the date of this order;

(c). The complete details and balances in all DEMAT accounts w.e.f. 1st April 2020 up to at least till the date of this order;

(d). The current market value of jewellery, sovereign metals, and all precious articles, held either individually or jointly, up to the date of filing of the extension application;

(e). Cash-in-hand up to the date of filing of the extension application;

(f). Details of all immovable properties up to the date of filing of the extension application;

(g). Annual income from all sources;

(h). Details of all liabilities;

(i). Details of all dependent family members, with approximate expenses onmedical and education, rent, utilities, and other household necessities of the family.

The above mentioned details shall be filed in the form of affidavit duly attested by the Notary. Copy of the same be supplied to the complainant as well as to the investigator within 15 days from today. In case, the said condition is not complied with, then the complainant may file an application and the State shall also file an application for cancellation of bail.

There would be no need for a certified copy of this order for furnishing bonds, and any Advocate for the convict can download this order along with case status from the official web page of this Court and attest it to be a true copy. In case the attesting officer wants to verify the authenticity, such an officer can also verify its authenticity and may download and use the downloaded copy for attesting bonds.

Petition is disposed of in the terms mentioned above. Pending applications, if any, stand disposed of.