Amit Kumar vs State of Punjab

Petitioner-Amit Kumar has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.285 dated 25.06.2012, registered

at Police Station Civil Lines, Amritsar City, under Sections 406, 409, 419, 420, 467, 468, 471, 473 and 120-B of Indian Penal Code and Section 13(1)(d)

read with Section 13(2) of the Prevention of Corruption Act.

Notice of motion has been issued.

On the asking of Court, Ms. Monika Jalota, DAG, Punjab has accepted notice on behalf of the respondent-State and contested this petition.

I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.

From the record I find that the petitioner absented himself from the Court proceedings only on one date i.e. 24.07.2018. Learned counsel for the

petitioner states that reason for his absence from the Court proceedings was not intentional, rather it was on account of noting down the wrong date.

Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any

opinion on the merits of the case, I find that trial of the case will take a long time and, therefore, no useful purpose will be served by sending the

petitioner to custody. Therefore, finding merit in the present petition, the same is allowed. The petitioner is directed to appear before the trial Court

within 10 days from today and on doing so, he shall be released on bail by the trial Court to its satisfaction. If the petitioner fails to appear before the

trial Court within the stipulated period, instant petition shall be treated as dismissed.