DEEPAK KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THIS is yet another glaring example of blatant misuse of process of law, at the hands of the petitioner.

(2.) SHORN of the detailed background, it would suffice to note that petitioner, by way of instant petition under Section 438 of the Code of Criminal Procedure ('Cr.P.C for short), seeks pre -arrest bail in FIR No. 118 dated 29.11.2013, under Sections 406/498 -A IPC, registered at Police Station Sadar Gurdaspur, by concealing the fact that he was a proclaimed offender.

(3.) AFTER issuance of notice of motion, learned counsel for respondent No. 2 appeared and pointed out that the petitioner has intentionally concealed the material fact from the notice of this Court and he successfully misled this Court, because of which notice was motion was issued granting him interim anticipatory bail, vide order dated 19.3.2015. He further submits that as a matter of fact, petitioner had been declared proclaimed offender, vide order dated 23.1.2015, which was kept concealed by the petitioner, so as to mislead this Court. He prays for dismissal of the present petition with exemplary costs.