Sukhjit Singh vs State Of Punjab And Another
2022 Latest Caselaw 6445 P&H

281           IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH


                                            CRM-M-16220-2019
                                            Date of Decision: 08.07.2022

SUKHJIT SINGH                                                    ... PETITIONER


                                     V/S


STATE OF PUNJAB AND ANOTHER
                                                                 ... RESPONDENTS


CORAM:        HON'BLE MR. JUSTICE ANOOP CHITKARA


Present:      Mr. Jitender Singh Grewal , Advocate
              for the petitioner.

              Mr. Amitoj Singh Dhaliwal, DAG, Punjab.

              Mr. Gurdutt Singh, Advocate for respondent No.2

                                     ***
ANOOP CHITKARA, J. (ORAL)

The present petition has been filed under Section 482 Cr.P.C. for

quashing of order dated 10.09.2018 (Annexure P-3) vide which the non bailable

warrants have been issued against the petitioner and others on the ground that

they have not complied with the judgment dated 09.08.2018 (Annexure P-2) .

Learned counsel for the petitioner submits that pursuant to the

pervious order the petitioner had appeared before the concerned Court where has

been released on probation.

Learned counsel for the petitioner submits that the petitioner had

filed an appeal against the conviction before the learned Sessions Court, who had

released him on probation and also by payment of Rs.5000/-. He further submits

that a sum of Rs.5000/- was paid by him, whereas, it was not paid by the other two

convicts. He submits that the present non-bailable warrants have been issued

because the money was not paid by the other two persons. Learned counsel has

drawn attention of this Court to Annexure P-3 at Page 35 which is the receipt of

1 of 2

Rs.5000/- paid to Shamsher Singh/complainant.

Given above, this petition is allowed. Order dated 10.09.2018 as

Annexure P-4 issued by JMIC, Rupnagar are hereby quashed qua the petitioner.

08.07.2022                                        (ANOOP CHITKARA)
manju                                                        JUDGE


                       Whether speaking/reasoned : Yes/No
                       Whether reportable    : Yes/No




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