RAJAN MEHTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioner contends that the petitioner was on regular bail. He absented himself from Court on 10.5.2005, as his grand father had passed away in Delhi. He filed an application for exemption, which was dismissed. Thereafter his mother fell seriously ill and he could not appear before the Court. It is further contended that the petitioner's absence was neither intentional nor mala fide but due to the reasons stated above. It is further argued that the judgment of this Court passed in Crl.Misc.No.13262.M of 2005, Anil Bedi vs State of Punjab, does not set down a rule of universal application that in each case, where an accused jumps bail, his application for anticipatory bail must be dismissed. Notice of motion to A.G.Punjab for 18.9.2006. Meanwhile, in case the petitioner surrenders before the trial Court, within a fortnight from today, he shall be released on interim anticipatory bail, to the satisfaction of the trial Court.