M.M. Singh Bedi, J. - (1.) PETITIONER seeks the concession of bail in a case registered at the instance of Parveen Kumari alleging that she is in possession of a Khokha in which her footwear and garment articles were lying. The complainant has filed a civil suit against the petitioner in civil Court at Kharar. On intervening night of February 28, 2010 and March 1, 2010, the petitioner alongwith other accused had committed theft of the articles lying in the Khokha and made an attempt to take possession of the said land. He also threatened the complainant. On the basis of the allegations, the petitioner was booked under Sections 379, 447, 511, 506, 294, 427 read with Section 34 IPC.
(2.) COUNSEL for the complainant has intervened to oppose the petition for bail on the ground that the petitioner was able to evade his appearance and arrest despite the fact that challan had been presented against the petitioner on November 3, 2010. The petitioner has been able to evade his arrest in the criminal case as a result of which the proclamation proceedings were initiated under Section 82 Cr.P.C. and he was issued notice for November 7, 2011. Apprehending arrest, the petitioner surrendered before the Court on November 7, 2011. The petitioner has been in custody for the last one month.
(3.) COUNSEL for the complainant has submitted that in view of the previous conduct of the petitioner he could not be granted the concession of bail.;