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Judgment
15 paragraphs · 249 wordsAnil Kshetarpal, J
The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.
The petitioner prays for grant of pre-arrest bail in a criminal case arising from FIR No 70, dated 24.05.2017, registered under Section 420 and 406 of
IPC, at Police Station Moonak, District Sangrur.
It is the case of the petitioner that he regularly appearing in the court in on every date of hearing after he was granted pre-arrest bail on 18.07.2017. It
is submitted that the petitioner could not appear before the court on 04.08.2021 resulting in cancellation of bail. It has been pointed out that non-
bailable warrants have been issued against the petitioner.
The learned counsel representing the petitioner submits that the absence of the petitioner on 04.08.2021 was not intentional and the petitioner is
prepared to surrender before the Court and apply for a fresh bail.
Keeping in view the aforesaid facts, the petitioner is directed to surrender before the trial Court within a week, from today and apply for the fresh bail.
He will have to file an undertaking that he will never remain absent from the hearing unless his exemption from appearance is allowed by the Court, in
advance.
Hence, the present petition is disposed of with a direction that if the petitioner complies with the aforesaid conditions, the bail application of the
petitioner shall be decided on the same day.
All the pending miscellaneous applications, if any, are also disposed of.