CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of orders dtd. 21/12/2023 (Annexure P-1) and 19/1/2024 (Annexure P- 2) passed by learned Judicial Magistrate Ist Class, Jalandhar, whereby non bailable warrants have been issued against the petitioner and his bail bonds/surety bonds stand forfeited to the State in case FIR No.69 dtd. 26/6/2020 registered at Police Station Patra, Jalandhar, under Ss. 447, 504, 506, 511 IPC on account of his absence. Having heard learned counsel for the petitioner, the instant petition is disposed of with a direction that in case the petitioner surrenders before the trial Court within 10 days from today and moves an application for grant of regular bail, the trial Court shall consider the same expeditiously while taking into account the observations made in concluding paragraph of judgment passed by this Court in CRM-M-39172 of 2021 titled Pawan Kumar Vs. State of Haryana and another decided on 21/9/2021, which reads as under: