PARDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 BNSS for quashing of order dtd. 4/12/2025, vide which the bail of the petitioner stands cancelled and his bail/surety bonds were forfeited in FIR No.0134 dated 22. 09.2021, under Ss. 302, 323, 506, 148, 149 IPC (Sec. 325 IPC added later on), registered at Police Station Bahavwala, District Fazilka.

(2.) Learned counsel submits that the petitioner was granted bail by this Court in the FIR vide order dtd. 21/10/2022, Annexure P-2, whereafter, he continued to appear before the trial Court but for 4/12/2025, on account of having noted down the wrong date as 14/12/2025, leading to cancellation of his bail and forfeiture of bail/surety bonds to the State and non-bailable warrants had been issued for 8/1/2026. His non-appearance was neither intentional nor deliberate but due to the aforesaid bona fide reason. He is ready and willing to join the proceedings and prays for grant of one opportunity for him to surrender before the trial Court, even if the same is subject to costs.

(3.) Notice of motion.