Lakhvir Singh @ Lakha vs State Of Punjab
2021 Latest Caselaw 2984 P&H

        In the High Court for the States of Punjab and Haryana
                       At Chandigarh



                                                    CRM-M-43235-2021 (O&M)
                                                    Date of Decision:-13.10.2021



Lakhvir Singh @ Lakha                                             ... Petitioner

                                       Versus

State of Punjab                                                  ... Respondent




CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



Present:-    Mr. Lakshay Bector, Advocate for the petitioner.

             Mr. Harbir Sandhu, AAG, Punjab.

             (proceedings conducted through video conferencing)

             *****

GURVINDER SINGH GILL, J.(Oral)

The instant petition has been filed seeking grant of anticipatory

bail as the petitioner apprehends his arrest consequent upon his bail having

been cancelled by the Court of learned Additional Sessions Judge, Ludhiana

vide order dated 20.9.2021 (Annexure P-3).

The aforestated position, wherein the petitioner has jumped bail

does not warrant grant of anticipatory bail in view of judgment passed by

this Court in CRM-M-39172 of 2021 titled Pawan Kumar Vs. State of

Haryana and another decided on 21.9.2021. The petition, as such, is

dismissed.

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                                   (2)                  CRM-M-43235-2021 (O&M)

It is, however, directed that in case the petitioner surrenders

before the Trial Court on or before the next date i.e.21.10.2021 and moves

an application for grant of regular bail, the Trial Court shall consider the

same in view of directions in concluding paragraph of judgment passed by

this Court in Pawan Kumar's case (supra).

13.10.2021                                           ( Gurvinder Singh Gill )
pankaj                                                     Judge

Whether reasoned/speaking         Yes / No


Whether reportable                Yes / No




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