Sonu @ Monu vs State Of Punjab
2022 Latest Caselaw 1340 P&H

CRM-M-9106 of 2022                                               1

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
105                        CRM-M-9106 of 2022
                           Date of decision:8.3.2022
Sonu @ Monu
                                       ... Petitioner
                versus
State of Punjab
                                       ... Respondent

CORAM:       HON'BLE MR. JUSTICE AMOL RATTAN SINGH.


Present:     Mr.Prateek Pandit, Advocate, for the petitioner
             ...

AMOL RATTAN SINGH, J. (Oral)

By this petition, the petitioner seeks the concession of

anticipatory bail, upon FIR no.78, dated 27.9.2020, having been registered

at Police Station Bholath, District Kapurthala, alleging therein the

commission of offences punishable under Section 379-B/34 of the IPC.

Learned counsel appearing for the petitioner very fairly

submits that in terms of the judgment of the Supreme Court in Manish Jain

versus the Haryana State Pollution Control Board, [SLP (Crl.) no.5385 of

2020], dated 20.11.2020, this petition would not be maintainable and

consequently he may be allowed to withdraw it with liberty to surrender

before the competent court to file a petition under Section 439 of the Cr.P.C.

in terms of the aforesaid judgment of the Supreme Court.

Dismissed as withdrawn with the aforesaid liberty.

8.3.2022                                         ( AMOL RATTAN SINGH )
pk                                                       JUDGE
Whether speaking/reasoned                      Yes/No
Whether Reportable                             Yes/No




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