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Judgment
11 paragraphs · 185 wordsTejinder Singh Dhindsa, J
This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.
Petitioner seeks benefit of regular bail pending trial in FIR No.0066 dated 05.06.2018 under Sections 420 and 120-B IPC registered at Police Station Rahon, District SBS Nagar.
Counsel for the parties have been heard.
It has gone uncontroverted that petitioner had been granted benefit of bail, however, petitioner having absented from trial proceedings, his bail order, bail-bonds and surety bonds were cancelled and forfeited in the light of order dated 20.08.2019 passed by the competent Court.
Petitioner thereafter was arrested on 29.02.2020.
Undoubtedly, petitioner had absented from trial proceedings. Be that as it may, he has now faced incarceration for the last about 8 months.
Trial would take time to conclude particularly keeping in view the current Covid-19 situation.
Without making any observation on merits, petitioner is held entitled to the benefit of bail.
Petitioner be enlarged on bail subject to his furnishing bail bonds/surety bonds to the satisfaction of the Trial Court/Duty Magistrate, SBS Nagar.
Disposed of.