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Judgment
7 paragraphs · 215 wordsArvind Singh Sangwan, J
Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.62 dated 01.04.2017 registered under Sections 279, 304-A, 427 IPC at Police Station Patran, District Patiala (challan presented under Sections 304, 279, 337 and 427 IPC).
Counsel for the petitioner has argued that the petitioner was granted regular bail and was appearing before the trial Court, however, he absented from the Court proceedings on 16.09.2021 and the trial Court has issued warrants of arrest against him. It is further submitted that the petitioner is ready to surrender before the trial Court and apply for regular bail.
Notice of motion.
Mr. Joginder Pal Ratra, DAG, Punjab who is present in the Court accepts notice on behalf of the respondent - State and has not raised any serious objections.
Considering the fact that the appearance of the petitioner will expedite the conclusion of the trial, this petition is disposed of with a direction that in case the petitioner surrenders before the trial Court within a period of 15 days from today, he will be released on regular bail subject to furnishing fresh bail/surety bonds.
This will, however, be subject to the condition that the petitioner will deposit the costs of Rs.2,000/- with the District Legal Services Authority, Patiala.