Ajit Singh vs State Of Ut Chandigarh
2023 Latest Caselaw 9435 P&H

RAJ KUMAR
2023.07.07 11:09

2023:PHHC:084537

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
215
CRM-M No.20139 of 2023
DATE OF DECISION : 5" JULY, 2023
Ajit Singh

...- Petitioner
Versus

State of Union Territory, Chandigarh

.... Respondent
CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT
KRESS
Present: Mr. Parunjeet Singh, Advocate for the petitioner.

Mr. A. M. Punchhi, Public Prosecutor for UT Chandigarh.

3K OK OK
RAJBIR SEHRAWAT, J. (Oral)

1. The present petition has been filed by the petitioner under

Section 439 Cr.P.C for grant of bail pending trial in case FIR No.71 dated 04.05.2014 registered under Sections 420, 467, 468, 471, 473, 474 & 411 IPC at Police Station North, Chandigarh.

2. The custody certificate filed by the learned counsel for the UT, is taken on record.

3. Perusal of the record shows that the petitioner was abscounding from the process of law at the earlier stage and he was declared as proclaimed offender. He was arrested only after the trial against the co-accused was completed. Now the trial against the petitioner has proceeded and the evidence has been started. Not only that; the petitioner had been declared proclaimed person/offender in two

more cases of similar nature, as well.

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RAJ KUMAR 2023.07.07 11:09

CRM-M_No.20139 of 2023 2023 :PHHC:084537

4. In view of the above, this court does not find it appropriate

to interfere at this stage, so as to grant bail pending trial to the petitioner.

5. Dismissed.

5 JULY, 2023 (RAJBIR SEHRAWAT)

'Taj' JUDGE Whether speaking/reasoned: Yes No

Whether Reportable: Yes No

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