R.S. SIROHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Challenging the order of issuance of non-bailable warrants and proclamation, vide order dtd. 6/9/2022, passed by Special Judge, CBI Punjab, SAS Nagar (Mohali) due to the default in appearances before the trial court, the petitioner has come up before this court.

(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 unintentional, without any endeavor to delay the trial, and due to factors beyond the petitioner's control. The central plank of the petitioner is his backache; however no supportive documents are attached. A perusal of the petition does not make out any case on merits. However, the criminal justice system must not hamper and suffer because of the petitioner.