KAMALJIT SINGH @ SONU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 128 dated 03.06.2017 registered under Sections 22 and 28 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Tanda, District Hoshiarpur.

(2.) Learned counsel for the petitioner submits that on 30.09.2019 due to ill health, petitioner absented himself and learned trial Court, proceeded to cancel his bail and forfeited the bail bonds to the State. He further submits that the petitioner is ready and willing to participate in the trial proceedings.

(3.) When learned counsel was confronted with the maintainability of the petition, he makes a prayer to treat the petition under Section 482 Cr.P.C. The prayer is accepted.