DIPESH JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS, 2023 for quashing of order dtd. 8/8/2025 (Annexure P-6) passed by Court of Ld. Additional Chief Judicial Magistrate, Bathinda whereby bail of the petitioner has been cancelled and bail bonds have been forfeited and non bailable warrants have been issued in case arising out of FIR No.98 dtd. 3/11/2016 under Sec. 420, 406, 467, 468, 471, 120-B of IPC registered at Police Station Cantt Batinda, on account of his absence.

(2.) Notice of motion. Mr. G.S. Dhaliwal, AAG, Punjab accepts notice on behalf of the respondent-State.

(3.) I have heard the learned counsel for the petitioner as well as learned State counsel and have gone through the material on the file.