AMANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.64 dtd. 10/9/2019 registered under Ss. 21 and 29 of the NDPS Act at Police Station Kacha Pakka, District Tarn Taran as vide order dtd. 23/11/2022, the bail granted to the petitioner has been cancelled by the trial Court.

(2.) Counsel for the petitioner has argued that the petitioner was granted regular bail vide order dtd. 21/10/2019 and he was regularly attending the Court, however, he absented from the Court proceedings on 23/11/2022 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 apply for fresh bail.

(3.) Notice of motion.