MANDEEP SINGH ALIAS MANNU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioners, namely Mandeep Singh alias Mannu and Veer Singh alias Babbu for grant of regular bail in case FIR No. 12 dated 27.1.2013, registered under Sections 399 & 402 of the Indian Penal Code, 1860 at Police Station Mehna, District Moga.

(2.) BOTH the petitioners were facing trial in the Court of Sessions Judge, Moga. They were on regular bail. But on 21.11.2014, they could not appear before the trial Court. Their bail was cancelled and nonbailable warrants of arrest were issued against them. However, they surrendered in the trial Court on 23.1.2015 and since then they are in custody. Their application for grant of bail was dismissed by the Court of Sessions Judge, Moga. Hence, this petition.

(3.) LEARNED counsel for the petitioners pleaded that the petitioners could not appear in the trial Court on 21.11.2014 as they had met with an accident. The medical documents have also been placed on record.