Karanpreet Singh vs State Of Punjab
2023 Latest Caselaw 5422 P&H

                                                                               2023:PHHC:060314

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

                 101                                                           CRM-M-17691-2023 (O&M)
                                                                               Date of decision:26.04.2023

                 KARANPREET SINGH
                                                                                                ...Petitioner(s)

                                                                VERSUS


                 STATE OF PUNJAB
                                                                                              ...Respondent(s)

                 CORAM : HON'BLE MR. JUSTICE GURBIR SINGH

                 Present: Mr. Rajpal Singh Chauhan, Advocate
                          for the petitioner.

                                           ****

                 GURBIR SINGH, J. (ORAL)

CRM-16647-2023

This is an application under Section 482 of Cr.P.C. for placing on

record the Annexure P-6 and exemption from filing the certified/true typed

copies of the same.

For the reasons stated in the application, the same is allowed.

Annexure P-6 is taken on record.

CRM-M-17691-2023 (O&M)

The prayer in the present petition filed under Section 438 Cr.P.C. is for

grant of anticipatory bail to the petitioner in case bearing FIR No.0046, dated

14.03.2022, under Section 379-B (2) of IPC, 1860 registered at Police Station

Sultanpur Lodhi, District Kapurthala (Annexure P-1).

Learned counsel for the petitioner submits that the petitioner was

granted regular bail vide order dated 14.03.2022 passed by learned trial Court

and thereafter he was regularly appearing before the trial court on each and every KUSUM 2023.04.27 17:25 date of hearing except on 18.03.2023 (Annexure P-4) due to deteriorating health.

I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD 2023:PHHC:060314 CRM-M-17691-2023 (O&M) -2-

Learned trial Court had cancelled the bail orders. Bail bonds and surety bonds

were forfeited to the state. Non-bailable warrant of arrest was issued on

05.04.2023. The absence of the petitioner was unintentional. Learned counsel for

the petitioner further submits that the similarly situated co-accused was also

granted relief by the Co-ordinate Bench of this Court in CRM-M-16223-2023

(O&M) vide order dated 29.03.2023.

Notice of motion.

At the asking of the Court, Ms. Himani Arora, AAG, Punjab, appears

and accepts notice on behalf of respondent No.1-State. A copy of the paper book

be supplied to her during the course of the day.

The absence of the petitioner cannot be considered as intentional as

has immediately rushed to the Court to put appearance before the trial Court. The

purpose of bail is to secure the presence of the accused. The petitioner is directed

to surrender before the trial Court on or before the 28.04.2023, the next date

fixed by the learned trial Court and on his doing so, he shall be admitted to bail

on his furnishing bail bonds/surety bonds to the satisfaction of the trial

Court/Duty Judge concerned.

Proceedings under Section 446 Cr.P.C. shall be given logical end.

Petition stands disposed of.

                                                                            (GURBIR SINGH)
                                                                               JUDGE
                 26.04.2023
                 kusum

                                        Whether reasoned/speaking?          Yes/No
                                        Whether reportable?                 Yes/No




KUSUM
2023.04.27 17:25
I attest to the accuracy and
authenticity of this order/judgment
Punjab & Haryana High Court, CHD