GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dtd. 15/11/2021 passed by the Additional Sessions Judge, Tarn Taran, vide which bail/surety bonds of the petitioner were cancelled and non-bailable warrants were issued against him in FIR No.33 dtd. 23/4/2019 under Sec. 22 of NDPS Act, registered at Police Station Bhikhiwind, District Tarn Taran.

(2.) Learned counsel for the petitioner submits that the petitioner was granted interim bail by the Additional Sessions Judge, Tarn Taran vide order dtd. 24/6/2019 awaiting FSL report and the same was confirmed on 3/1/2020. Thereafter, the petitioner was regularly appearing before the trial Court, however, he absented from the Court proceedings on 15/11/2021 and his bail/surety bonds were cancelled and non-bailable warrants were issued. It is further submitted that the petitioner is ready to surrender before the trial Court and face the trial.

(3.) Notice of motion.