BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail in case FIR No.9 dated 27.1.2004, registered under Sections 452/323/324/427/447/506/511/148/149 of the Indian Penal Code at Police Station Rahon, Distt. Nawanshahar. Counsel for the petitioner contends that all the offences except the offence under Section 452 IPC are bailable. The petitioner was released on bail vide order dated 4.2.2004. He, however, was unable to appear in Court. Thereafter, though he absented himself, he surrendered on 8.3.2006 and since then he has been behind bars. It is further contended that his coaccused has been granted anticipatory bail by this Court, vide order passed in Crl.Misc.No.7374-M of 2004 dated 24.1.2005. Counsel for the State of Punjab submits that as the petitioner remained absent from the Court, he should not be granted the benefit of bail. I have heard learned counsel for the parties and perused the paper book.

(2.) THE offences complained of, except the offence under Section 452 IPC, are bailable. THE petitioner's plea for bail was rejected by the trial Court, as the petitioner had remained a proclaimed offender. THE petitioner is now behind bars since 8.3.2006. THE petitioner has undergone sufficient punishment for his absence from Court. Bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate,Nawanshahar. While releasing the petitioner on bail, the trial Court would be at liberty, to impose such conditions, as it may deem appropriate, which would discourage the petitioner from absenting himself once again from the Court.