HARJINDER LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner defaulted in appearance. Without expressing any opinion on merits, no ground is made out for grant of anticipatory bail. THE petition is dismissed. However, the petitioner is at liberty to seek appropriate remedy in accordance with law before the trial court itself. February 28, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE