Kapil Batra And Another vs State Of Punjab And Another

Arvind Singh Sangwan, J

Prayer in this petition is for issuance of directions to the Additional Sessions Judge, Muktsar Sahib to dispose of the revision petition, titled as “Kapil Batra and another Vs. State of Punjab” bearing CRM No.515 of 2021, filed for setting aside the order dated 28.10.2016 passed in FIR No.77 dated 27.12.2014 under Sections 306, 420, 120-B, 34 IPC, registered at Police Station Sadar Malout, District Sri Muktsar Sahib, vide which the petitioners were declared proclaimed offenders.

Learned counsel for the petitioners submits that the FIR pertains to the year 2014 and thereafter, the petitioners appeared before the Investigating Officer for joining the investigation and furnished bail/surety bonds, however, later on, they were declared proclaimed offenders vide order dated 28.10.2016. It is further submitted that the petitioners challenged the said order before the Additional Sessions Judge, Muktsar Sahib. It is also submitted that the petitioners, in order to avoid further delay in disposal of the trial, are ready to surrender before the trial Court and apply for regular bail.

Notice of motion.

On asking of the Court, Mr. Joginder Pal Ratra, DAG, Punjab accepts notice on behalf of the respondent-State while Mr. C.S. Rana, Advocate has appeared on behalf of respondent No.2.

Learned counsel for respondent No.2 submits that respondent No.2 has no objection, if the petitioners are permitted to surrender before the trial Court and face the trial.

After hearing learned counsel for the parties and considering the fact that the petitioners were granted interim anticipatory bail on an earlier occasion, this petition is disposed of directing them to surrender before the trial Court within a period of 10 days from today and they will be released on bail subject to their furnishing bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate, concerned.