Beant Singh And Anr vs State Of Punjab
2023 Latest Caselaw 20930 P&H

Punjab-Haryana High Court

Beant Singh And Anr vs State Of Punjab on 2 December, 2023

Manju
2023.12.02 17:36

2023:PHHC:153536

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(101)
CRM-M-59663-2023
Date of Decision:-02.12.2023
Beant Singh and Ant.
veeees Petitioners
Versus
State of Punjab

CORAM: HON'BLE MR. JUSTICEALOK JAIN

3 2 3 3k
Present: Mr. Devinder Singh Gurna, Advocate for the petitioners.

Mr. Siddharth Attri, AAG, Punjab.

Mr. Parvez Akhtar Dhaliwal, Advocate for the complainant.
2 2k

ALOK JAIN, J. (Oral)

1. After arguing vehemently on the merits of the case, learned counsel for the petitioners prays for withdrawal of the present petition and submits that the petitioner shall surrender on or before 13.12.2023 before the trial court and he further prays that, in case, the petitioners apply for regular bail, the same be decided on the same day.

2. Learned counsel for the State assisted by learned counsel for the complainant does not object the said concession

3. However, considering the fact that the Courts are extremely burdened, the present petition is dismissed as withdrawn with liberty to the petitioners that they shall surrender before the trial Court on or before 13.12.2023 and, in case they apply for regular bail the trial Court shall decide the same expeditiously within maximum five working days, on its

own merits and without being influenced by this order.

4. Accordingly, the present petition is dismissed with liberty aforesaid.

(ALOK JAIN) JUDGE December 02, 2023 manju

Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

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