SHANTY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 76 dtd. 21/6/2021, registered under Ss. 379-B and 511 of the IPC at Police Station City Budhlada, District Mansa.

(2.) Learned counsel for the petitioner submits that the petitioner was granted the concession of regular bail on 4/8/2021 and was regularly attending the court proceedings, however, he could not appear before the trial Court on 21/3/2022 on account of noting down a wrong date and his bail/surety bonds have been cancelled and non-bailable warrants have been issued against him.

(3.) Learned counsel further submits that the petitioner is ready to surrender before the trial Court and apply for grant of fresh bail.