SUKHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present 2nd petition has been filed under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.4 dated 8.1.2014 registered for the offences punishable under Sections 15 of Narcotic Drugs & Psychotropic Substances Act at Police Station City Salem Tabri, Ludhiana City. Notice of motion. On the asking of this Court, Mr. V.G.Jauhar, Sr.DAG, Punjab, who is present in Court, accepts notice on behalf of the State.

(2.) It is the case of the prosecution that the petitioner along with his associate were arrested in the case and were put to trial. However, the trial could not be concluded up to 8.12.2017. On that day, he was found absent. Consequently, the bail granted to the petitioner was cancelled and his bail bonds were forfeited to the State and he was ordered to be summoned through non-bailable warrants of arrest.

(3.) I have heard the learned counsel for the parties and gone through the material available on record.