SURINDER KUMAR AGGARWAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Criminal Misc. Nos. M -3028 of 2014 and Criminal Misc. No. 3682 of 2014, filed by petitioner Surinder Kumar Aggarwal, under Section 438 Criminal Procedure Code seeking anticipatory bail in Criminal Complaint Nos. 272 of 3.9.2008 and 23 of 2.12.2008 under Section 16 of Prevention of Food Adulteration Act, 1954. Learned counsel for the petitioner contended that the petitioner absented only on one date and his bail bonds have been cancelled. Learned counsel for the petitioner further contended that in pursuance of the orders dated 27.1.2014 (in Criminal Misc. No. M -3028 of 2014) and 31.1.2014 (in Criminal Misc. No. M -3682 of 2014), passed by this Court, the petitioner has already appeared before the trial Court and has been released on interim bail.

(2.) ON the other hand, learned State counsel opposed the bail applications.

(3.) FROM the record, I find that earlier the petitioner was on regular bail. He absented from the proceedings of the trial Court on 8.1.2014. In compliance of the orders dated 27.1.2014 (in Criminal Misc. No. M -3028 of 2014) and 31.1.2014 (in Criminal Misc. No. M -3682 of 2014), passed by this Court, the petitioner has already appeared before the trial Court and has been released on interim bail, as stated by learned counsel for the petitioner. No useful purposes will be served by sending the petitioner to custody. Keeping in view the facts and circumstances of the case and without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, both the petitions are allowed and the orders dated 27.1.2014 (in Criminal Misc. No. M -3028 of 2014) and 31.1.2014 (in Criminal Misc. No. M -3682 of 2014), passed by this Court, granting interim bail to the petitioner, are made absolute.