Gurpreet Singh @ Gopi vs State Of Punjab
2023 Latest Caselaw 19363 P&H

2023:PHHC:142135
122

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-56082 of 2023
Date of Decision: November 07, 2023

Gurpreet Singh @ Gopi
eens Petitioner
versus

State of Punjab
seve Respondent

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

kK

Present:- Mr. Angel Walia, Advocate
for the petitioner

3K 2k 3k

Harpreet Singh Brar, J. (Oral)

1. Learned counsel for the petitioner inter alia contends that the petitioner met with an accident on 09.06.2023 which caused injury in the skull and the complete bed rest was recommended by the doctors. The petitioner informed his counsel telephonically regarding the injuries suffered by him but no application for exemption from personal appearance was moved in this regard and he was marked absent in the trial Court. On 11.07.2023, bail bonds and surety bonds of the petitioner were cancelled and non-bailable warrants were issued against him.

2. Notice of motion.

3. Ms. Navreet K. Barnala, AAG Punjab accepts notice on behalf of the respondent-State.

4. The sole purpose of issuance of non-bailable warrants or issuance of proclamation is to secure presence of the accused before the trial Court. The petitioner in the present case has himself come forward and has undertaken to

appear before the trial Court on each and every date.

REENA

2023.11.08 11:09

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Chandigarh

2023:PHHC:142135

5. Accordingly, the present petition is allowed.

6. The petitioner is directed to appear before the Court below within 15

days and on his doing so the Court concerned shall admit him to bail subject to furnishing bail bonds and surety bonds along with costs of Rs. 10,000/- for wasting precious time of the Court to be deposited before District Legal Services

Authority, Amritsar.

7. The petition stands disposed of in above terms. (HARPREET SINGH BRAR) JUDGE November 07, 2023

Seen

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2023.11.08 11:09

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