SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Sandeep Singh who is an accused and facing trial in case FIR No. 452 dated 9.10.2007 under Sections 21/61/85 of the NDPS Act, PS Kotwali,Patiala has invoked the jurisdiction of this Court under Section 438 Cr.PC on account of his bail order and bail bonds having been cancelled due to his non-appearance on 4.11.2010 before the trial court.

(2.) It is submitted that since the presentation of challan in the year 2008, Petitioner had been regularly attending the Court and due to noting down a wrong date i.e. 24.11.2010 instead of 4.11.2010, he could not be present at the time of hearing on 4.11.2010.

(3.) Learned Counsel submits that absence of the Petitioner was neither intentional nor willful and further in view of the fact that he was regularly attending the Court prior to the said date he be shown indulgence by grant of anticipatory bail to join the process of Court as non-bailable warrants have been issued against the Petitioner.