SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.98 dtd. 12/9/2019 registered under Ss. 452, 307, 324, 323, 427, 148, 149 IPC and Ss. 25, 27 of the Arms Act (Ss. 307 and 452 IPC stands deleted and Ss. 336 IPC added later) at Police Station Ajitwal, District Moga.

(2.) Counsel for the petitioner has argued that the petitioner was granted the concession of anticipatory bail by the Sessions Judge, Moga on 15/6/2020 and thereafter, he was attending the Court proceedings. It is further submitted that the petitioner absented from the Court proceedings and on 8/6/2022, non-bailable warrants have been issued against the petitioner. It is also argued that since the co-accused of the petitioner namely Nirmal, who had also absented from the Court proceedings, has already been granted the concession of anticipatory bail vide order dtd. 25/7/2022 passed in CRM-M No.31845 of 2022. Lastly, it is submitted that the petitioner is ready to appear before the trial Court and face the proceedings, in accordance with law.

(3.) Notice of motion.