SANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) The accused could not be served through the ordinary process, including summons, bailable warrants, and even non-bailable warrants. The concerned court finally proceeded against the petitioner under sec. 82 of CrPC and declared the petitioner a proclaimed offender vide order dtd. 23/9/2019.

(3.) The nature of order this court proposes to pass, no response is required from the respondent.