VISHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 528 of BNSS, 2023 is filed seeking quashing of the order dtd. 30/10/2024 (Annexure P-6) whereby bail of the petitioner was cancelled and his bail/surety bonds were also cancelled and forfeited to the State issued by non-bailable warrants of arrest and order dtd. 11/7/2025 (Annexure P-9) whereby the petitioner has been declared as proclaimed person in case FIR No.165 dtd. 9/10/2022 registered under Ss. 21(B) of NDPS Act, 1985 (Sec. 29 NDPS Act added later on) at P.S. Adampur, District Jalandhar (Rural).

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated in this case and has been facing trial since 2022. However, on 30/10/2024 the petitioner could not appear before the learned Trial Court as the petitioner inadvertently noted the date of hearing as 31/10/2024. Resultantly, vide order dtd. 30/10/2024 (Annexure P-6) the bail of the petitioner was cancelled and his bail/surety bonds were also cancelled and forfeited to the State followed by issuance of non-bailable warrants of arrest and ultimately the petitioner was declared as proclaimed person on 11/7/2025 (Annexure P-9).

(3.) Notice of motion.