Om Singh vs State Of Haryana
2023 Latest Caselaw 21378 P&H

Punjab-Haryana High Court

Om Singh vs State Of Haryana on 7 December, 2023

SANDEEP SETHI
2023.12.14 16:11

2023:PHHC:156647
CRM-M-60004-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(101)
CRM-M-60004-2023
Date of Decision:-07.12.2023
Om Singh
beeeee Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Aniket Rao, Advocate for
Mr. Paramjeet Singh, Advocate for the petitioner.
Mr. Anmol Malik, DAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. This is the second petition for grant of anticipatory bail to the

petitioner in case FIR No.445 dated 30.12.2022 under Sections 148, 149, 307, 323 and 324 of IPC (later on Sections 325 and 326 of IPC were also added), registered at Police Station Rai, District Sonipat, Haryana.

2. Learned counsel for the petitioner submits that the petitioner wants to see the window of the Hon'ble Supreme Court and, therefore, has filed this second petition.

3. It is pertinent to mention here that earlier the petitioner filed petition bearing CRM-M-57702-2023 and after arguing vehemently on the merits of the case, withdrew the same and had stated that he shall surrender

before the Court below on 30.11.2023 and only prayer was made that if the

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2023:PHHC:156647 CRM-M-60004-2023

petitioner applies for regular bail, the same be decided expeditiously. The said concession was granted on 16.11.2023, however, the petitioner did not avail the said benefit and has filed the present petition.

4. On the first date of hearing i.e. 30.11.2023, counsel for the petitioner did not come present and the matter was adjourned for today. However, today, counsel for the petitioner has submitted that the petitioner has not surrendered and wants to approach the Hon'ble Supreme Court.

5. In light of the fact that second anticipatory bail petition is only permitted in specific parameters of changed circumstances which have not been carved out in the present petition, hence, the present petition per se is

not maintainable as there are no changed circumstances carved out in the

present petition.

6. In light of the above, the present petition is dismissed. (ALOK JAIN) JUDGE December 07, 2023.

Sandeep

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

SANDEEP SETHI

2023.12.14 16:11

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