JASPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 483 BNSS with a prayer to grant regular bail to him in case FIR No.171 dtd. 22/12/2016, registered under Ss. 379-B IPC (offence under Sec. 411 added later on), Police Station City Hoshiarpur, District Hoshiarpur.

(2.) Learned counsel for the petitioner contends that the FIR was initially registered against unknown persons and the petitioner was falsely involved in the present case without any evidence against him. Even after his arrest, no test identification parade was held in the present case. The petitioner was earlier granted the concession of bail, however, due to some communication gap, he could not appear before the trial Court and was declared as a proclaimed offender on 9/10/2024. However, he was again arrested on 18/1/2025 and is in custody since then. Learned counsel further contends that out of 16 witnesses, only 02 witnesses have been examined so far and the trial is not likely to conclude in near future.

(3.) On the other hand, learned State counsel has vehemently opposed the submissions made by learned counsel for the petitioner on the ground that the petitioner was earlier granted the concession of bail, however, he had absconded from the process of law. Thus, there is a well founded apprehension that the petitioner may again escape, which may further delay the trial before the trial Court.