JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking quashing of order of dtd. 23/8/2024 (Annexure P-3) passed by learned Additional Sessions Judge, Ludhiana whereby non-bailable warrants were issued against the petitioner, bail bonds were cancelled and notice to surety was issued for 7/11/2024.

(2.) Learned counsel for the petitioner submits that petitioner could not appear before the Trial Court on 23/8/2024 as he was not well and thus, his non-appearance before the Trial Court is neither intentional nor deliberate. However, learned counsel submits that the petitioner is ready and willing to appear and surrender before the Trial Court provided he be protected till his appearance before the Trial Court, and directions be given to the Trial Court that his bail application, which he would be filing on his surrender, be decided expeditiously.

(3.) Notice of motion.