Pardeep Kumar vs State of Punjab and another

Learned counsel for the petitioner submits that in the present

matter the petitioner was earlier granted bail. Thereafter, he was regularly

appearing before the Court on the dates of hearing. However, due to

communication gap between the petitioner and his counsel he could not

appear on two dates of hearing. Resultantly, non-bailable warrants of arrest

of the petitioner were been issued on 17.05.2016.

Since the petitioner was not aware of the next date fixed before

the Court, therefore, he could not appear before the Court on the date fixed.

Consequently, he was declared as Proclaimed Offender also. However, he

has challenged the validity of the order declaring him Proclaimed Offender

through CRM-M-34553 of 2017.

Learned counsel for the petitioner submits that the petitioner

has utmost respect for the Court and the process of the Court. He had no

intention to avoid the appearance before the Court on the dates as

mentioned above. Learned counsel further submits that the petitioner

undertakes to appear on all the dates without fail in future.

In view of the above, the present petition is disposed of with a

direction to the petitioner to appear before the Trial Court on 25.10.2017.

He shall furnish fresh bail bonds to the satisfaction of the Trial Court.

However, he shall not be taken into custody for the present default. The

petitioner is burdened with the costs of Rs. 10,000/- to be paid to the District

Legal Services Authority, Ropar.

The petition is disposed of in above terms.