SALONI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS, 2023, for quashing of orders dtd. 16/1/2025 (Annexure P-3) and dtd. 31/1/2025 (Annexure P-4) passed by learned trial Court in FIR No.157 dtd. 12/6/2020 registered under Ss. 420 and 406 IPC at Police Station Mullana, Ambala District Ambala, vide which bail order of the petitioner was cancelled and non-bailable warrants have been issued.

(2.) Learned counsel appearing for the petitioner, inter alia, contends that the petitioner was on regular bail and was regularly appearing before the learned trial Court, but due to some unavoidable circumstances, the petitioner could not appear before the learned trial Court on 16/1/2025 (Annexure P-3) and her bail order was cancelled and bail/surety bonds were forfeited to the State and non-bailable warrants have been issued against her and even thereafter, on 31/1/2025 (Annexure P-4), non-bailable warrants have been issued against the petitioner and notice to her surety was also issued.

(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, she 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.