AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 211 wordsRamendra Jain, J.
Prayer in the instant petition under Section 482 Cr.P.C. read with Section 438 Cr.P.C. for releasing the petitioner on anticipatory bail as non-bailable
warrants have been issued by the Additional Sessions Judge, Ludhiana.
After conviction of the petitioner by the Juvenile Justice Board, Ludhiana for two years under Section 22 of the Narcotic Drugs and Psychotropic
Substances Act, the petitioner filed appeal but did not come present before the appellate court. Consequently, he was ordered to be summoned
through non-bailable warrants vide order dated 15.10.2018.
Learned counsel for the petitioner contends that Juvenile Justice Board has granted interim bail to the petitioner till filing of appeal, therefore, there
was no reason for the petitioner to not to appear, before the appellate court at the time of hearing of his appeal. Absence of the petitioner is not
intentional or deliberate. He did not come present, due to some communication gap between him and his counsel.
In view of the totality of facts and circumstance, but without commenting on the merits of the case, petitioner is directed to surrender before the trial
court within two weeks and his bail application shall be decided within next seven days.
The order shall have no bearing on the merits of the main case.