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Punjab-Haryana High Court
Meeto vs State Of Punjab on 4 December, 2025
CRM-M-68359-2025 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
131
CRM-M-68359-2025 (O&M)
Date of decision: 04.12.2025
Meeto
....Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Ms. Arshdeep Kaur, Advocate for
Mr. Yashpal Thakur, Advocate for the petitioner
*****
AMAN CHAUDHARY, J. (ORAL)
1. The present petition has been filed under Section 528 BNSS for
quashing of order dated 28.08.2025 passed in NDPS-437-2021, vide which the
bail of the petitioner stands cancelled and his bail/surety bonds were forfeited in
FIR No.137 dated 24.06.2021, under Section 21/29/61/85 of NDPS Act,
registered at Police Station City Sunam, Sangrur, Punjab.
2. Learned counsel submits that the petitioner was granted bail in the
FIR vide order dated 29.07.2021, whereafter, he continued to appear before the
trial Court but for 28.08.2025, she being illiterate lady, had noted down the
wrong date as 28.10.2025 as earlier the hearing was conducted after a gap of six
monts, leading to cancellation of her bail and forfeiture of bail/surety bonds to
the State and non-bailable warrants had been issued for 04.10.2025. Her non-
appearance was neither intentional nor deliberate but due to the aforesaid bona
fide reason. She is ready and willing to join the proceedings and prays for grant
of one opportunity for her to surrender before the trial Court, even if the same is
subject to costs.
3. Notice of motion.
4. At the asking of the Court,
and submits that the non-bailable
warrants have been rightly issued against the petitioner, as she had absented from
the proceedings.
5. No order prejudicial to the rights of the private respondent is being
proposed to be passed by this Court, thus, there is no requirement of impleading
him as party.
6. Heard.
7. The very purpose of issuance of warrants of arrest, is to compel and
secure the presence of the accused to face trial and establish the rule of law, as
also to ensure finalization of the proceedings.
8. This Court in CRM-M-36490-2022, titled as Major Singh vs. State
of Punjab, decided on 15.09.2022, CRM-M-38277-2022, Surjit Singh vs. State
of Punjab, dated 26.08.2022 and CRM-M-39000-2022, titled as Raghav vs.
State of Punjab, decided on 09.09.2022, had set aside the orders of non-bailable
warrants.
9. Considering the facts and circumstances of the case, judgments
referred to hereinabove, the readiness and willingness of the petitioner to
surrender and join the proceedings, which was incumbent upon her for the
culmination of the same, the present petition deserves to be and is allowed, in the
interest of justice, so as to facilitate expediting the trial and for taking it to its
logical end.
10. As a consequence of the aforesaid, the impugned order dated
28.08.2025 is set aside and the petitioner is directed to surrender before the
learned trial Court on or before 19.12.2025 and deposit Rs.15,000/- as costs with
the Nofal Ek Umeed Charitable Trust, running langar sewa for poor patients and
their relatives in PGI Chandigarh, having its Account No.0579073000000156, IFSC
Code-IFSCSIBL0000579, Bank-The South India Bank Limited, Chandigarh, on
furnishing bail/surety bonds, the trial Court shall release her on bail subject to its
satisfaction. She is also directed to furnish an undertaking by way of an affidavit
that she will appear on each and every date of hearing before the learned
Appellate Court, unless specifically exempted by the Court. She shall not leave
the country without prior permission of the Court. The trial Court may impose
any other condition that it may deem appropriate in the facts and circumstances
of the present case.
12. The present petition is accordingly allowed.
13. Before parting with this order, it is made abundantly clear that in
case the petitioner does not adhere to the aforesaid, the present petition shall be
deemed to have been dismissed without any reference to this Court.
(AMAN CHAUDHARY)
JUDGE
04.12.2025
M.Kamra
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
