Sheela Nath Rai vs State Of Haryana
2022 Latest Caselaw 16544 P&H

121 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.57778 of 2022 (O&M)
Date of decision : 12.12.2022

SheelaNathRai ee Petitioner
versus

StateofHaryana Respondent

CORAM : HON'BLE MR.JUSTICE PANKAJ JAIN

Keke

Present :- Mr. Parminder Singh, Advocate
for the petitioner.

Keke

PANKAJ JAIN, J. (ORAL)

This petition has been filed for setting aside the order dated 21.05.2022 (Annexure P-3) whereby due to non-appearance of the petitioner in post-Covid period, the bail of the petitioner wrongly cancelled in FIR No.933 dated 17.08.2018 registered under Section 20 of NDPS Act at Police Station Sadar Karnal, District Karnal.

Learned counsel for the petitioner submits that during COVID, the petitioner had gone back to his native place and thus could not appear. Resultantly his presence was ordered to be secured through non-bailable warrants. By 18.08.2022, non-bailable warrants could not be executed and the matter is now listed for 03.01.2023. He further submits that since the petitioner already stood admitted to bail vide order dated 21.09.2018 there was no reason for him to evade appearance.

Notice of motion.

On the asking of the Court, Mr. Sumit Jain, Addl.AG, Haryana.,

appears and accepts notice on behalf of the respondent.

POOJA SHARMA

2022.12.12 18:58

| attest to the accuracy and authenticity of this order/judgment.

The petitioner is directed to surrender before the trial Court on 19.12.2022. On his doing so and in case he files an application seeking admission to bail, the same shall be decided by the trial Court within 3 days in accordance with law.

Disposed off accordingly.

(PANKAJ JAIN ) JUDGE 12.12.2022 Pooja sharma-I Whether speaking/reasoned Yes

Whether Reportable : No

POOJA SHARMA

2022.12.12 18:58

| attest to the accuracy and authenticity of this order/judgment.