JAGDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the complaint captioned above has come up before this Court under Sec. 438 Cr.PC seeking anticipatory bail. The accused could not be served through the ordinary process, including summons, bailable warrants, and the concerned court finally proceeded against the petitioner and issued non-bailable warrants.

(2.) The nature of order this court proposes to pass, no response is required from the Respondent.

(3.) Ld. Counsel for the petitioner contends that the non-appearance was because he had gone abroad, and thus, was unintentional, without any endeavor to delay the trial, and due to factors beyond the petitioner's control.