LAKHWINDER SINGH Vs. UNION TERRITORY

JUDGEMENT

(1.) PETITIONER Lakhwinder Singh, apprehending his arrest in a nonbailable offence in case FIR No. 38 dated 30.4.1998 under Section 25/54/59 of the Arms Act, registered at Police Station Manimajra, Chandigarh, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail. It has been brought to the notice of this Court that the petitioner was declared proclaimed offender in the year 2002, though the offence pertains to the year 1998.

(2.) AFTER arguing for some time, counsel for the petitioner states that he does not want to press this petition with liberty to move application for regular bail after surrender. Dismissed as not pressed with the aforesaid liberty. If the petitioner after surrender moves an application for regular bail, the trial court is directed to consider and decide the same in accordance with law within a period of three days.