GAGANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This petition was filed seeking direction to the trial Court to release the petitioner on anticipatory bail in FIR No. 171, Dated 13th August, 2018, under Sections 380, 454 IPC (Section 411 IPC added later on) registered at Police Station Division No.7, Jalandhar.

(3.) The petitioner was granted bail by learned Chief Judicial Magistrate, Jalandhar vide order dated 27th August, 2018. The mother of the petitioner stood surety but subsequently she intended to withdraw the surety bonds. Petitioner vide order dated 10th May, 2019 was directed to arrange a new surety by 12th July, 2019. The petitioner absented from the proceedings, resultantly his bail was cancelled on 12th July, 2019.