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Judgment
Present petition is for grant of bail to the petitioner in FIR No.
288 dated 4.12.2014 under Section 22 of NDPS Act, registered at Police
Station Rama Mandi, District Jalandhar.
Learned counsel for the petitioner contended that the petitioner
was earlier released on bail in this case but because of non appearance on
subsequent dates, his bail has been declined by the Court, so, he may be
released on bail.
Learned State counsel, on instructions from ASI Surinder Pal
Singh, admitted that the petitioner was earlier released on bail in this case
but subsequently he misused the concession of bail and remained away from
the proceedings of the Court and was declared proclaimed offender. More
so, he is involved in one more case of NDPS Act against FIR No. 124 dated
12.4.2013, so he is not entitled for bail.
Having considered the submissions made by learned counsel
for the parties and all the facts that; the petitioner is involved in one more
case and has misused the concession of bail and ultimately was declared
proclaimed offender, he does not deserve the concession of bail, therefore,
the present petition stands dismissed.