HARINDER SINGH SIDHU, J.

1. This is a petition filed under Section 438 Cr.P.C. for grant of anticipatory bail.

2. The petitioner is accused in case FIR No. 185, dated 12.8.2022 registered under Section 25 of Arms Act, 1959 at Police Station Gharinda, District Amritsar.

3. The petitioner was granted bail on 18.11.2014 by learned Chief Judicial Magistrate, Amritsar. After completion of investigation, challan was filed and charges were framed. The petitioner absented on 10.1.2017 because of which his bail was cancelled and bail and surety bonds were ordered to be forfeited to State. The petitioner applied for anticipatory bail which was granted vide order dated 30.10.2017. Thereafter, the trial of case commenced. However, on 18.12.2019, petitioner again absented himself. Consequently, his bail order was cancelled and bail and surety bonds were cancelled and ordered to be forfeited to State. He has now been summoned through non bailable warrants. Now, the next date before trial Court is 28.4.2022.

4. Learned counsel for petitioner states that non appearance of petitioner before trial Court was not intentional. Infact, petitioner had gone to UP and could not return due to some unavoidable circumstances. Petitioner is ready and willing to appear before trial Court on the date fixed i.e. 28.4.2022.

5. Notice of motion.

6. Mr. Rehat Bir Singh Mann, DAG Punjab accepts notice on behalf of respondent State.

7. The petitioner may appear before trial Court on or before the date fixed i.e. 28.4.2022. On his doing so, he shall be released on interim bail by trial Court to its satisfaction. This shall however be subject to deposit of an amount of Rs. 5000/- (Rupees five thousand only) with the Director PGI Chandigarh Poor Welfare Patient Fund. He shall also furnish an undertaking that he would appear before the Court as and when directed.