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Judgment
8 paragraphs · 265 words.
Arvind Singh Sangwan J
Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.98 dated 12.09.2019 registered under Sections 452, 307, 324, 323, 427, 148, 149 IPC and Sections 25, 27 of the Arms Act (Sections 307 and 452 IPC stands deleted and Sections 336 IPC added later) at Police Station Ajitwal, District Moga.
Counsel for the petitioner has argued that the petitioner was granted the concession of anticipatory bail by the Sessions Judge, Moga on 15.06.2020 and thereafter, he was attending the Court proceedings. It is further submitted that the petitioner absented from the Court proceedings and on 08.06.2022, non-bailable warrants have been issued against the petitioner. It is also argued that since the co-accused of the petitioner namely Nirmal, who had also absented from the Court proceedings, has already been granted the concession of anticipatory bail vide order dated 25.07.2022 passed in CRM-M No.31845 of 2022. Lastly, it is submitted that the petitioner is ready to appear before the trial Court and face the proceedings, in accordance with law.
Notice of motion.
Mr. Joginder Pal Ratra, DAG, Punjab who is present in the Court accepts notice on behalf of the respondent – State and has not disputed the factual position but opposed the prayer for bail.
Accordingly, the present petition is allowed and the petitioner is directed to surrender before the trial Court/Illaqa Magistrate within a period of 15 days from today and he will be released on bail subject to his furnishing fresh bail/surety bonds to the satisfaction of the trial Court/Illaqa Magistrate.
Disposed of.