BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The Pettionapprehending arrest in the FIR capone d above has come up before this Court under Sec. 438 CrPC seeking an cipatory bail on the ground that inially he was granted bail and was connuously ap pearing before the Court. At one of the occasions, Naib Court of the concerned Court informed him that his case is over and aer that he choose not to appear before the tr ial Court.

(2.) The accused could not be served through the ordinary process, including summons, bailable warrants and proclamaon. The ac cused was proclaimed ofender vide order dtd. 19/1/2015.

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