DILRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 24 dated 23.01.2009, registered under Sections 382/34 of the IPC (Section 201 IPC added later on) at Police Station Civil Lines, District Amritsar.

(2.) Learned counsel for the petitioner submits that petitioner was arrested on 07.02.2009 and after the challan was presented on 05.10.2009, the petitioner was granted bail on 12.11.2009.

(3.) Learned counsel further submits that thereafter, the petitioner was informed that he has been acquitted in the case and, therefore, he did not appear before the Court and on that account, he was declared a proclaimed offender on 05.02.2011.