RAJINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest due to issuance of proclaimation, vide order dtd. 19/5/2022, passed by JMIC Jallandhar,in the FIR captioned above, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) Ld. Counsel for the petitioner contends that the non-appearance was unintentional and without any endeavor to delay 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.