DALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is one of the accused in FIR No. 157 dated 02.07.2008 on the file of Police Station Sadar, District Hoshiarpur, registered under Sections 452, 427, 506 and 34 IPC. By way of this petition filed under Section 439 Cr.P.C, he seeks grant of regular bail.

(2.) Be it noted that the petitioner was declared a proclaimed offender on 24.04.2011 in relation to this case and he surrendered before the Court only on 15.01.2020. He was arrested on the said date and has been in custody since then.

(3.) The case of the prosecution was that the petitioner and his co-accused caused death threats to the complainant, Jatinder Kumar, apart from trespassing into his uncle's house and causing damage. Significantly, by judgment dated 03.04.2012 passed in Criminal Challan No. 174/03.11.2009, the learned Judicial Magistrate, Hoshiarpur, acquitted the three co-accused of the petitioner. The case was kept pending only in relation to the petitioner, as he was declared a proclaimed offender and was absconding.