GURWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 17.10.2019, after noticing the contention of learned counsel for the petitioner, following order was passed by this Court:- "Learned counsel for the petitioner contends that no bailable or non-bailable warrants were ever served upon the petitioner because the petitioner had shifted overseas. He further submits that pursuant to a compromise arrived at other co-accused have already been acquitted. He further relies on order passed in CRM-M-24137 of 2019 and 37191 of 2018.

(2.) Notice of motion.

(3.) On the asking of the Court, Mr. S.P.S.Tinna, Addl. AG, Punjab who is present in Court accepts notice on behalf of State of Punjab-respondent and prays for some time.