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Judgment
5 paragraphs · 247 wordsArvind Singh Sangwan, J
Prayer in this petition is for grant of regular bail in FIR No.209 dated 26.09.2017 under Sections 457, 380 IPC and Sections 411, 201 IPC (added later on), registered at Police Station City Faridkot, District Faridkot.
Learned counsel for the petitioner submits that the petitioner was previously granted bail and was facing the trial, however, he absented from the Court proceedings on 01.07.2019, when his bail was cancelled and bail/surety bonds were forfeited. Thereafter, proceedings under Section 82 Cr.P.C. were initiated against the petitioner and he was arrested on 01.07.2020 and is in custody since then. It is further submitted that the petitioner is not involved in any other case, however, on account of some unavoidable circumstances, he could not appear before the trial Court. It is also submitted that charges have been framed and now the case is fixed for recording the prosecution evidence and it will take some time in conclusion of the trial.
Learned State counsel has not disputed the factual position. Without commenting anything on merits of the case, considering the fact that the petitioner, after his re-arrest, is in custody since 01.07.2020, this petition is allowed and the petitioner is directed to be released on regular bail subject to furnishing his bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate/Duty Magistrate, concerned.
This will, however, be subject to deposit of costs of Rs.10,000/-with the District Legal Services Authority, Faridkot for causing delay in conclusion of the trial.