SEEMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioners in case FIR No.18 dated 03.04.2017 registered for the offences punishable under Sections 498-A/406/506/34 IPC at Police Station Women Narnaul, District Mahendergarh.

(2.) Learned counsel for the petitioners submits that the petitioners were on bail but on 04.02.2019, they could not attend the Court, instead, moved an application seeking exemption from personal appearance which was supported by their affidavit but the learned trial court declined the said application without assigning any reason. Consequently, the bail granted to the petitioners was cancelled and their bail bonds were forfeited to the State and they were 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.