MAYANK CHOPRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.92 dtd. 20/6/2016 registered under Ss. 307, 148, 149 IPC and 25/54/59 of the Arms Act and 21/61/85 of the NDPS Act, at Police Station Sadar Phagwara, District Kapurthala.

(2.) Counsel for the petitioner has argued that the petitioner was granted regular bail by this Court vide order dtd. 27/9/2016 and thereafter, he was regularly appearing before the trial Court and has made a reference to all the zimini orders passed by the trial Court and due to some unavoidable circumstances on 03. 05.2021, the petitioner could not appear before the trial Court due to COVID-19 situation in the country and his bail/surety bonds were cancelled.

(3.) Counsel for the petitioner has further submitted that on the day when the petitioner absented from the Court proceedings, no prosecution witness was present and therefore, the petitioner has not violated any condition. It is also submitted that the petitioner is ready to surrender before the trial Court and apply for regular bail afresh. Counsel for the State has not disputed the factual position and submits that on account of the absence of the petitioner, the trial is unnecessarily delayed.