Davinder Singh vs Rashwinder Singh
2023 Latest Caselaw 14125 P&H

ASHISH
2023.08.24 14:42

117 2023:PHHC:110826

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.30485 of 2023
Date of Decision: 24.08.2023
Davinder Singh ..... Petitioner
Versus

Rashwinder Singh ....Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Amandeep Singh Jawandha, Advocate

for the petitioner.
RRR

PANKAJ JAIN, J. (ORAL)

On 18.07.2023 the following order was passed:-

"Prayer is for quashing of order dated 09.05.2023 (Annexure _P-1) passed in complaint No.COMA/6135/2018 under Section 138 of Negotiable Instrument Act dated

29.11.2018 by Judicial Magistrate 1" Class, Patiala, District

Patiala whereby bail bonds of the petitioner stands forfeited.

Learned counsel for the petitioner inter-alia submits that owing to default in appearance proceedings under Section 82 Cr.P.C. have been initiated against the petitioner. The default was on account of the fact that there was a miscommunication

qua the date and the petitioner had no reason to evade

presence as he already stood admitted to bail.

Petitioner is granted liberty to appear before the trial

Court on or before 21.07.2023.

| attest to the accuracy and integrity of this judgment/order

ASHISH 2023.08.24 14:42

The Court is quite sanguine that in case the petitioner appears and moves an application seeking admission on bail, the same shall be decided by the trial Court in accordance with law on the same day.

Adjourned to 26.07.2023."

Today, counsel for the petitioner submits that though the petitioner appeared yet his application seeking admission on regular bail was returned. Counsel for the petitioner, however, has not been able to show any order to corroborate and support his contention.

Keeping in view the conduct of petitioner, the present petition is dismissed. Petitioner is directed to pay costs of Rs.10,000/- to be deposited in the Poor Patient Fund account of PGIMER, Chandigarh.

Pending application(s), if any, shall also stand disposed of.

( PANKAJ JAIN ) JUDGE August 24, 2023 ashish Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

| attest to the accuracy and integrity of this judgment/order