KAWALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Challenging the order of cancellation of bail and issuance of non-bailable warrants, vide order dtd. 28/4/2022, passed by JMIC Baba Bakala Sahib, due to the default in an appearance 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. 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.

(3.) Without adjudicating the maintainability of this petition under sec. 482 Cr.P.C., and leaving that question open; given the explanation offered by the accused coupled with the facts and circumstances peculiar to this case, a balanced approach would work as an incentive, a catalyst, speeding up the process, and bringing the guilty to Justice and Justice to the guilty. The petition is allowed to the extent mentioned in this order and with the following conditions.