Arshdeep Singh vs State Of Punjab
2023 Latest Caselaw 14378 P&H

104 2023:PHHC:112048

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

CRM-M No.42591 of 2023
Date of Decision: 28.08.2023
Arshdeep Singh .....Petitioner
Versus

State of Punjab ....Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present: Mr. Lakhwinder S. Sidhu, Advocate
for the petitioner.

Mr. Tarun Aggarwal, Sr. D.A.G., Punjab.

RRR

PANKAJ JAIN, J. (ORAL)

Apprehending his arrest in FIR No.55 dated 11.09.2022, registered under Sections 324, 323, 148, 149 IPC (Section 307 IPC added later on} at P.S. Jaurkian, District Mansa, the petitioner has preferred this petition under Section 438 Cr.P.C. seeking pre-arrest bail.

After arguing for sometime, counsel for the petitioner confines his prayer to issue directions to the Court below to decide his bail application, if filed by the petitioner, expeditiously and seeks liberty for the petitioner to surrender before the Trial Court.

Dismissed with liberty as prayed for.

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

(PANKAJ JAIN ) JUDGE August 28, 2023 ashish Whether speaking/reasoned: Yes/No

ASHISH

2023.08.28 05:06 Whether reportable: Yes/No | attest to the accuracy and

integrity of this judgment/order