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Judgment
7 paragraphs · 246 wordsArvind Singh Sangwan, J
Prayer in this petition is for setting-aside the order dated 07.09.2022 passed by the trial Court, vide which bail/surety bonds were forfeited to the State on account of non-appearance of the petitioner and non-bailable warrants were issued against him in FIR No.0081 dated 19.04.2017 registered under Sections 379-B, 411 IPC at Police Station Beas, District Amritsar (Rural).
Counsel for the petitioner has argued that the petitioner was granted regular bail by the trial Court on 19.08.2017 and he was regularly appearing before the trial Court, however, on account of noting a wrong date, he absented the Court proceedings on 07.09.2022 and his bail/surety bonds were forfeited and non-bailable warrants were issued. It is further submitted that the petitioner is ready to surrender before the trial Court and apply for fresh bail.
Notice of motion.
On asking of the Court, Mr. Navneet Singh, DAG, Punjab accepts notice on behalf of the respondent-State and has not disputed the factual position.
After hearing learned counsel for the parties and considering the aforesaid factual position, this petition is allowed and the petitioner is directed to appear before the trial Court within a period of 15 days from today and he will be released on bail subject to his furnishing fresh bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate, concerned.
This will, however, be subject to the condition that the petitioner will deposit the costs of Rs.3,000/- with the District Legal Services Authority, concerned.