SAMAR GAKHAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest due to issuance of non bailable warrants, in the complaint captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Ld. Counsel for the petitioner contends that a final opportunity be afforded to him to appear and attend the trial.

(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.