Gurpreet Singh Alias Guri vs U.T. Chandigarh
2021 Latest Caselaw 3080 P&H

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


                                                  CRM-M-43345-2021 (O&M)
                                                  Date of Decision:-29.10.2021


Gurpreet Singh @ Guri                                            ... Petitioner
                                 Versus
U.T., Chandigarh                                                ... Respondent



CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



Present:-    Mr. Rahull Bhargava, Advocate for the petitioner.

             Mr. Deepinder Brar, Addl.P.P., U.T., Chandigarh.

             (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 Trial Court on account of his absence on 9.4.2021.

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.

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

before the Trial Court on or before the next date fixed before it and moves an

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

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(2) CRM-M-43345-2021 (O&M)

view of directions in concluding paragraph of judgment passed by this Court

in Pawan Kumar's case (supra).

29.10.2021                                           ( Gurvinder Singh Gill )
pankaj                                                     Judge


Whether speaking /reasoned        Yes / No

Whether Reportable                Yes / No




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