CourtKutchehry.com
High CourtsSingle Bench

Malkiat Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 26 April 2011 · Citation: (2011) 04 P&H CK 0340

HON’BLE JUDGES
Alok Singh, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 279, 304A, 427
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous No. M-12278 of 2011 (O and M)
Ask AI about this case

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

4 paragraphs · 187 words

Alok Singh, J.—This is a petition seeking anticipatory bail in case FIR No. 31 dated 26.01.2008, under Sections 304-A/279/427 IPC, registered at Police Station City Tarn Taran, Punjab.

2.

Learned Counsel for the Petitioner states that Petitioner was on regular bail in case FIR No. 31 dated 26.01.2008, under Sections 304-A/279/427 IPC, Police Station City Tarn Taran, however, on 26.01.2009, Petitioner could not appear before the Court, hence, non-bail able warrants were issued against the Petitioner. Learned Counsel further states that since Petitioner remained ill, therefore, he could not appear before the Court on 26.01.2009. There is no satisfactory explanation given as to why Petitioner did not appear on any date after 26.01.2009.

3.

Since, there is no satisfactory explanation as to why Petitioner did not appear for more than 2 years after 26.01.2009, I am not inclined to grant anticipatory bail to the Petitioner.

4.

Petition is dismissed. However, it is directed that if Petitioner appears/surrenders before the Court within 10 days from today and moves regular bail application, the same shall be decided, at its own merit, in accordance with law, without any undue delay.