SIKANDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest due to issuance of non bailable warrants, vide order dtd. 23/5/2022, passed by Additional Sessions Judge, Ludhiana, in the FIR captioned above has come up before this Court under Sec. 438 Cr.P.C. seeking anticipatory bail.

(2.) Ld. Counsel for the petitioner contends that the non-appearance was unintentional, without any endeavor to delay the trial, and due to factors beyond the petitioner's control.

(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.