AMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Amandeep Singh has filed this petition for anticipatory bail in case FIR No.27 dated 04.03.2011, under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, registered at Police Station Gidderbaha, District Muktsar.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) The accused-petitioner was on bail, but he absented from the trial court on 07.09.2011, and therefore, his bail bonds were cancelled and forfeited.