Sehajpreet Singh vs State Of Punjab
2023 Latest Caselaw 4981 P&H

                                                                                             2023:PHHC:057489
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                 AT CHANDIGARH


                         236                                            CRM-M-18178-2023
                                                                        Date of Decision: 21.04.2023


                         Sehajpreet Singh                                                      ......... Pe   oner
                                                                      Versus

                         State of Punjab                                                     ......... Respondent

                         CORAM:          HON'BLE MR. JUSTICE ANOOP CHITKARA

                         Present:-       Mr. Arshdeep Singh Brar, Advocate for the pe    oner.

                                         Mr. Virat Rana, AAG, Punjab.

                                                       ****

                         ANOOP CHITKARA, J. (ORAL)

Counsel for the pe oner submits the he would be contended and sa sfied

considering the fact that the pe oner is already in custody for the last 01 year and 09

months, trial may be expedited.

2. Given the fact that the pe oner is in custody since 07.07.2021 as per

paragraph 14 of the present pe on, the trial Court try to complete the trial on or before

31.08.2023 subject to the condi on that the pe oner shall not seek any adjournment. In

case, the pe oner seeks any adjournment, then this order shall be recalled under Sec on

362 read with Sec on 482 Cr.P.C. without any further reference to this Court.

3. The present pe on stands disposed of with above said observa ons. All

pending miscellaneous applica ons, if any, stand disposed of.

                                                                        (ANOOP CHITKARA)
                                                                            JUDGE
                         21.04.2023
                         Jyo -II

                                                   Whether speaking/reasoned          Yes/No
                                                      Whether Reportable              Yes/No


JYOTI
2023.04.25 14:34
I attest to the accuracy and
integrity of this order/judgment.