VIJAY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dtd. 8/3/2022 passed by the Additional Sessions Judge, Jalandhar, vide which bail/surety bonds of the petitioner are cancelled and forfeited to the State, in FIR No.9 dtd. 14/1/2019 under Ss. 392, 379-B IPC, Sec. 21 of NDPS Act and Sec. 25 of Arms Act, registered at Police Station Adampur, District Jalandhar Rural.

(2.) Learned counsel for the petitioner submits that the petitioner was granted regular bail by this Court vide order dtd. 23/5/2019 passed in CRM-M-17567-2019 and was regularly appearing before the trial Court, however, on account of noting a wrong date, he could not appear before the trial Court on 8/3/2022 and his bail/surety bonds were cancelled and forfeited to the State. It is further submitted that the petitioner is ready to surrender before the trial Court and face the trial.

(3.) Notice of motion.