RAHUL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS, 2023, for quashing of order dtd. 18/1/2025 passed by learned Additional Sessions Judge, Jalandhar in FIR No. 102 dtd. 23/10/2019 registered under Ss. 323, 308, 506, 148, 149 IPC at Police Station Division Jalandhar Cantt., District Jalandhar, vide which bail order of the petitioner was cancelled, the bail/surety bonds of the petitioner were forfeited to the State and non-bailable warrants have been issued.

(2.) Learned counsel appearing for the petitioner, inter alia, contends that the petitioner was on bail and was regularly appearing before the learned trial Court, but due to noting of wrong date of hearing, the petitioner could not appear before the learned trial Court on 18/1/2025 and his bail order was cancelled and bail/surety bonds were forfeited to the State and non-bailable warrants have been issued against him.

(3.) Learned counsel appearing for the petitioner submits that the non-appearance of the petitioner was not deliberate and 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 due to some unavoidable circumstances. It is also submitted that the petitioner undertakes to appear before the trial Court on each and every date.