- (1.) This is a petition for anticipatory bail filed in case bearing FIR No. 154 dated 14.10.1993, under Sections 452, 342, 506, 34 IPC registered at Police Station Division No.8, Jalandhar.
(2.) Learned counsel has argued that the petitioner was regularly appearing but on one date mistook a warning which was issued by the Presiding Officer to the prosecution that in case the witnesses are not produced the accused would be acquitted to mean that he had been acquitted.
(3.) In my opinion it is not a fit case for anticipatory bail. However, in case the petitioner surrenders before the trial Court and moves an application for regular bail, the same be decided expeditiously but in any case within three days, after considering the order whereby the other accused have been acquitted for lack of evidence. With the above observations, this petition is dismissed.;