GURWINDER KAURGURBINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, petitioner prays for quashing the orders dtd. 24/1/2023 (Annexure P-3) and 17/4/2023 (Annexure P-4) passed by the Court of Learned Additional Sessions Judge, Amritsar, in case FIR No.44 dtd. 23/3/2019 registered under Ss. 307, 148, 149 IPC and Ss. 25, 27 Arms Act 1959 at PS Mehta, District Amritsar (Annexure P-1)

(2.) Having been implicated in FIR No.44 dtd. 23/3/2019 registered under Ss. 307, 148, 149 IPC and Ss. 25, 27 Arms Act 1959 at PS Mehta, District Amritsar, petitioner was granted concession of pre-arrest bail by this Court vide order dtd. 8/1/2020 passed in CRM-M-41932-2019 and thereafter, she continued appearing before the Court below but for 24/1/2023, when she could not appear on account of some medical problem resulting into issuance of non-bailable warrants against her followed by order dtd. 17/4/2023 vide which, poclamation under Sec. 82 Cr.P.C. was even issued.

(3.) Impugning the aforesaid two orders, learned counsel for the petitioner submits that non-appearance of the petitioner on 24/1/2023 was wholly unintentional and for bona fide reason as the petitioner was on her family way and gave birth to a child on 28/2/2023. Learned counsel further submits that petitioner is ready to join the proceedings before the trial Court and would surrender and furnish her fresh bail bonds/surety bonds in case another chance is afforded to her.