- (1.) The petitioner seeks grant of anticipatory bail in case FIR No.61, dated 13.5.2013, registered under Sections 420, 465, 467, 468, 471, 120-B of the IPC, at Police Station Phagwara City, District Kapurthala.
(2.) On 8.4.2016, the following order was passed :- " Petitioner absented on September 16, 2014 while on bail pursuant to an order passed by this Court granting him pre-arrest bail. Petitioner relies upon medical certificate to substantiate the argument that he was unable to appear before the Court on account of his ill-health. Without expression of any opinion regarding the validity of the reason furnished for nonappearance, let notice be issued to Advocate General, Punjab, for July 13, 2016. Meanwhile, an interim direction is issued that the petitioner will put in appearance before the trial Court within a period of 15 days and in case of his doing so, he will be released on interim bail to the satisfaction of the said Court."
(3.) Thereafter, on 13.7.2016, the matter was adjourned to 30.8.2016, on which date it was adjourned to today on the request of counsel for the petitioner. Learned Addl. AG Punjab, on instructions from ASI Balwinder Singh, states that the petitioner has not surrendered before the trial Court, pursuant to the order dated 8.4.2016. In these circumstances, this petition is dismissed.;