Satish Kumar Rana vs State Of Haryana And Another
2023 Latest Caselaw 11086 P&H

Citation : 2023 Latest Caselaw 11086 P&H
Judgement Date : 27 July, 2023

Punjab-Haryana High Court

Satish Kumar Rana vs State Of Haryana And Another on 27 July, 2023

                                                                                          2023:PHHC:096040
                                     IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                  AT CHANDIGARH

                          210                                            CRM-M-34680-2023
                                                                         Date of Decision: 27.07.2023

                          Sa sh Kumar Rana                                                         ......... Pe   oner
                                                                        Versus

                          State of of Haryana and another                                          ......... Respondent

                          CORAM:            HON'BLE MR. JUSTICE ANOOP CHITKARA

                          Present:-         Mr. A.K. Walia, Advocate for the pe   oner.

                                            Mr. Manish Bansal, Sr. D.A.G, Haryana.

                                     Mr. Sachin Rai Vaid, Advocate for accused-respondent No.2.
                                                    ****
                          ANOOP CHITKARA, J. (ORAL)

                           FIR No.           Dated              Police Sta on         Sec ons
                           532               31.12.2020         Mahesh       Nagar, 406, 420 IPC
                                                                District Ambala


                                             The present pe      on has been ﬁled under Sec on 439(2) Cr.P.C for

cancella on of an cipatory bail granted to respondent No. 2 vide order dated 01.08.2022

passed in CRM-M-52303-2021 in the above cap oned FIR.

2. Counsel for accused-respondent No. 2 states on bar on instruc ons that accused has voluntarily complied with in le er and spirit all the direc ons given in order dated 01.08.2022 and the present pe on is frivolous. He further submits that the trial is now at evidence stage and it is the complainant, who is delaying the trial and in case, he is so honest about his allega ons then why is he delaying the trial. He has also refered to Annexures P-4 and P-5.

3. Given above, no case for recalling of the order is made out and the present pe on is disposed of. It is clariﬁed that accused-respondent No. 2 to hand over the complainant's counsel the current address of the accused and also the photocopy of the ﬁrst page of the passbook of his bank account within 15 days. All pending miscellaneous applica ons, if any, stand disposed of.



                                                                                  (ANOOP CHITKARA)
                                                                                      JUDGE
                          27.07.2023
JYOTI                     Jyo -II
2023.07.28 14:05
I attest to the accuracy and                          Whether speaking/reasoned           Yes/No
integrity of this order/judgment.
                                                         Whether Reportable               Yes/No