ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Seeking the quashing of order dtd. 11/4/2022 (Annexure P-6), cancelling the bail as well as order dtd. 29/9/2022 (Annexure P-10), issuing proclamation warrants, the petitioner-accused has come up before this court under Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC).

(2.) Petitioner was arraigned as an accused in the above-captioned matter. On failure to serve the petitioner through non-bailable warrants, the concerned court finally proceeded against the petitioner under sec. 82 of CrPC vide order dtd. 29/9/2022.

(3.) The point to which the petitioner wants to draw the attention of this court is that the absence was not willful and was due to factors beyond the petitioner's control. Counsel for petitioner further submits that the clerk of the counsel gave him a wrong date, which is a reason for non appearance. The State could not dispute the factual matrix at this stage.