GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail, as on account of his absence in case FIR No.147, dtd. 16/11/2018, registered at Police Station Sadar Malout, District Sri Muktsar Sahib, under Ss. 295-A, 341, 34 IPC his bail stands cancelled and the bail bonds/surety bonds stand forfeited to the State.

(2.) Having heard the learned counsel for the petitioner, the instant petition is disposed of with a direction to the trial Court 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:

(3.) The petition stands disposed off accordingly.