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Judgment
15 paragraphs · 242 wordsRAJ MOHAN SINGH, J.(ORAL)
Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.63 dated 26.06.2012, registered under Sections 382, 34 IPC
at Police Station Nangal, Tehsil Sri Anandpur Sahib, District Rupnagar.
Earlier petitioner was on bail. However, he absented from the Court on 20.05.2016 and ultimately came to be arrested only on 30.09.2017. In the
meanwhile, he was declared proclaimed offender on 20.02.2017.
Petitioner was taken on production warrants and his custody in the present case is w.e.f. 01.10.2017 i.e. 03 months 28 days as on 29.01.2018.
Petitioner was arrested on 30.09.2017 and since then, he is in judicial custody.
Learned State counsel on instructions from ASI Balbir Singh submits that due to absence of the petitioner, the trial of the case was delayed
unnecessarily.
Since the petitioner was granted bail during investigation, he absented from the Court on 20.05.2016 and was ultimately declared proclaimed
offender on 20.02.2017 and thereafter, he was arrested by the police on 30.09.2017.
Keeping in view the previous status of the petitioner, in my considered opinion, regular bail can be granted to the petitioner.
In view of above, petition is allowed. Petitioner is ordered to be enlarged on bail, subject to his furnishing heavy bail bonds/surety bonds to the
satisfaction of the trial Court.
Nothing expressed hereinabove would be construed to be an expression of any opinion on merits of the case.