LOVEJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 seeking quashing of impugned order dtd. 29/10/2024 (Annexure P-3) passed by learned Special Court, Amritsar, whereby bail order of the petitioner has been cancelled, his bail/surety bonds were forfeited to the State and non-bailable warrants were issued against him in case bearing FIR No. 72 dtd. 27/4/2023 registered under Sec. 22 of Narcotic Drugs and Psychotropic Substances Act, 1985 at Police Station Majitha, Amritsar.

(2.) Learned counsel for the petitioner submits that petitioner was granted regular bail by learned trial Court vide order dtd. 16/6/2023 (Annexure P-2) and thereafter the petitioner was regularly appearing before the Court concerned on each and every date of hearing. However, on 29/10/2024, the petitioner could not appear before the learned trial Court due to noting down wrong date. Therefore, learned trial Court cancelled his bail order and issued non-bailable warrants against him vide the impugned order dtd. 29/10/2024 (Annexure P 3).

(3.) Learned counsel for the petitioner inter alia contends that non-appearance of the petitioner was not deliberate or intentional and thus, aggrieved by the said order, he has approached this Court by way of instant petition. It is contended that the impugned order is liable to be set aside on the ground of unintentional non-appearance of the petitioner.