TEJINDER SETHI Vs. STATE OF UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) Application is allowed subject to all just exceptions. Crl.M.No.M-34709 of 2010

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully, including the impugned order passed by learned Additional Sessions Judge, Chandigarh, vide which application filed on behalf of the present petitioner for anticipatory bail was dismissed. Petitioner-accused was facing trial in complaint case titled Food Inspector v. Tejinder Sethi under Section 16(1)(a)(ii) of the Prevention of Food Adulteration Act, 1954, dated 10.8.2010. He was granted concession of bail. However, he absented from the Court on 26.7.2008 and hence his bail bonds and surety bonds were cancelled by learned trial Court. He was also declared proclaimed offender by learned trial Court vide order dated 8.5.2010.

(3.) Petitioner-accused misused the concession of bail and has been absconding for the last about 2-1/2 years. Law is well settled that an absconder or proclaimed offender is not entitled for extraordinary relief of anticipatory bail.