JASPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.05 dtd. 24/1/2018 registered under Ss. 341, 324, 323, 326, 148, 149 IPC at Police Station Sadar Ahmedgarh, District Sangrur.

(2.) Counsel for the petitioner has argued that the anticipatory bail application of the petitioner was dismissed and he surrendered before the trial Court the and was granted regular bail in the year 2018 and later on, charges were framed on 20/9/2019 and thereafter, the petitioner was regularly appearing before the trial Court, however, on 18/10/2022, the surety of the petitioner moved an application for withdrawal of the surety as he wanted to leave the country and the prayer was allowed and the petitioner was directed to arrange afresh surety but he could not do so, therefore, he moved an application for personal exemption, which was allowed and on the next date of hearing i.e. on 2/11/2022, the petitioner again could not arrange the surety and even has not appeared before the trial Court and therefore, his bail/surety bonds were cancelled and non-bailable warrants were issued.

(3.) Notice of motion.