NITIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for quashing/setting aside of the impugned order dtd. 21/4/2025 in a case FIR No.10 dtd. 1/2/2019 under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Division No.1, District Police Commissionerate, Jalandhar, vide which bail of the petitioner was cancelled, his bail bonds and surety bonds were forfeited and non-bailable warrants were issued against the petitioner.

(2.) It has been contended by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case. He submits that the petitioner was granted bail by learned trial Court vide order dtd. 1/6/2019 and was regularly appearing before it. He submits that due to noting of wrong date, the petitioner could not appear before the Court and only on 21/5/2025, he came to know that vide order dtd. 21/4/2025 his bail was cancelled and bail/surety bonds were forfeited to the State and he was ordered to be summoned through non-bailable warrants. He submits that absence of the petitioner was totally unintentional and due to the circumstances beyond his control. He further submits that the petitioner is ready to appear before the trial Court and abide by all the terms and conditions, if any imposed by this Court.

(3.) Notice of motion.