Shivam vs State Of Haryana
2023 Latest Caselaw 14217 P&H

                                                                                   2023:PHHC:111617

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            105                                                          CRM-M-42298-2023
                                                                         Date of decision: 25.08.2023

            Shivam
                                                                                           ....Petitioner
                                                       Versus

            State of Haryana

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

            Present :              Mr. Surinder Gandhi, Advocate for the petitioner.

                                   Mr. Jagdish Manchanda, Addl. AG, Haryana.

                                               *****

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.461, dated 19.07.2023, registered under Sections 307 and 323 IPC, at Police Station Shivaji Colony, District Rohtak, Annexure P-1.

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 01.09.2023 and files an application for grant of bail, the same be decided expeditiously in accordance with law.

(AMAN CHAUDHARY) JUDGE 25.08.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.08.25 15:46 I attest to the accuracy and integrity of this order/judgment