SALINDER SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C praying for grant of pre-arrest bail to the petitioners in case FIR No. 106 dated 7.12.2011 registered under Sections 307, 323, 427, 325, 341, 379, 148, 149 IPC at P.S. Sadar SBS Nagar, District Saheed Bhagat Singh Nagar.

(2.) The petitioners had been enlarged on regular bail earlier. They, however, defaulted in appearance on one date on account of death in their family and also on account of the fact that warrants against them were issued in another case in which their co-accused has been granted pre-arrest bail. But now the petitioners are confronted with an order of the Trial Court vide which the benefit of bail granted to them has been cancelled primarily on account of their default on one date.

(3.) The fact of the petitioners' singular default is not controverted by the State counsel on instructions from ASI Gurmail Singh.