Hardeep Singh Alias Harish Kumar vs State Of Punjab
2023 Latest Caselaw 13958 P&H

Citation : 2023 Latest Caselaw 13958 P&H
Judgement Date : 23 August, 2023

Punjab-Haryana High Court

Hardeep Singh Alias Harish Kumar vs State Of Punjab on 23 August, 2023

                                                                    2023:PHHC:109772
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            105                                                           CRM-M-41581-2023
                                                                          Date of decision: 23.08.2023

            Hardeep Singh @ Harish Kumar
                                                                                           ....Petitioner
                                                      Versus

            State of Punjab

                                                                                          ...Respondent
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Sarju Puri, Advocate for the petitioner.
                                   Mr. Manipal Singh Atwal, DAG, Punjab.
                                               *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.129, dated 05.07.2023, registered under Sections 365, 302, 201 and 149 IPC, at Police Station City Rupnagar, District Rupnagar.

2. After arguing for some time, learned counsel on instructions submits that the petitioner is ready to surrender before the trial Court and prays that his bail application be directed to be decided within a time bound manner.

3. In view of the prayer made, without expressing any opinion on the merits of the case, present petition is disposed of with a direction to the learned trial Court that in case the petitioner surrenders on or before 31.08.2023 and files an application for grant of bail, the same be decided expeditiously in accordance with law.

(AMAN CHAUDHARY) JUDGE 23.08.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.08.23 17:08 I attest to the accuracy and integrity of this order/judgment