RAVINDER SINGH @ RAVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of anticipatory bail to the petitioner in FIR No.195 dtd. 23/10/2022 under Sec. 25/54/59 of the Arms Act, registered at Police Station Dinanagar, District Gurdaspur.

(2.) Learned counsel for the petitioner, inter alia, contends that the petitioner was granted bail by learned trial Court and he was regularly appearing, however, due to noting a wrong date i.e. 8/1/2025, instead of 7/1/2025, he could not appear before learned trial Court. It is further contended that vide order dtd. 7/1/2025, learned trial Court, while cancelling bail of the petitioner, ordered to forfeit his bail bonds to the State and warrants of arrest were issued against him. Thereafter, the petitioner approached learned Sessions Judge, Gurdaspur seeking anticipatory bail, but the same was dismissed vide order dtd. 14/2/2025 (Annexure P-2). Aggrieved by the same, the petitioner has filed the present petition.

(3.) Learned counsel for the petitioner submits that the absence of the petitioner is neither willful nor deliberate and he undertakes to appear before learned trial Court on each and every date of hearing.