KAPIL GAUTAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest due to issuance of non bailable warrants, in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Vide order dtd. 1/4/2022, the ASJ, Ludhiana had cancelled the bail and the bonds, and issued arrest warrants against the petitioner.

(3.) The contention on behalf of the State is that given the judicial pronouncements, once non-bailable warrants have been issued, anticipatory bail cannot be granted.