IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-29213 of 2022
Date of Decision: 12th July, 2022
Kulwinder Kaur
... Petitioner
Versus
State of Punjab
... Respondent
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Mr. Balwinder Singh, Advocate for the petitioner.
Mr. Amit Mehta, Senior DAG, Punjab.
***
AVNEESH JHINGAN , J.(Oral) This petition under Section 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 16 dated 30.3.2018, under Sections 419, 420, 465, 467, 468, 471, 120-B (Section 201 IPC added later on), registered at Police Station Khuian Sarwar, District Fazilka.
After arguing for some time and realising that the present petition is not maintainable in view of the judgment of the Supreme Court in Manish Jain v. Haryana State Pollution Control Board, 2021(1) AICLR 416, learned counsel for the petitioner does not press the present petition.
However, a request is made that the petitioner would surrender before the court within ten days and apply for regular bail, his application be taken up expeditiously.
Dismissed as not pressed. In case the petitioner surrenders within ten days and applies for regular bail, the court concerned shall take up the bail application on the same day and decide it as expeditiously as possible.
(AVNEESH JHINGAN )
JUDGE
12th July, 2022
mk
Whether reasoned/speaking Yes
Whether reportable No
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