PARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral) This is a petition under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No. 58 dated 19.04.2009 under Section 420, 406 of the Indian Penal Code, Police Station Khamano, District Fatehgarh Sahib.

(2.) IT is contended that the petitioner was on bail. However, subsequently, he absented himself before the trial Court on 31.07.2009 and, as such, his bail bonds were cancelled and his anticipatory bail has also been dismissed vide order dated 29.04.2010 passed by the Additional Sessions Judge, Fatehgarh.

(3.) A copy of the order be furnished to the learned counsel for the petitioner under the signatures of the Reader, attached to the Bench of this Court.