Baghail Singh vs The State Of Punjab
2023 Latest Caselaw 9446 P&H

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216          IOIN-CRA-S-663-SB-2000 in CRA-S-663-SB-2000

             BAGHAIL SINGH V/S THE STATE OF PUNJAB

Present:     Mr. Sahil Khunger, Legal aid counsel
             for Harwant Kaur wife of the appellant.

             Mr. Karunesh Kaushal, AAG, Punjab.

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Challenging his conviction, the appellant had come up before

this Court by filing the present appeal in the year 2000.

Vide a judgment dated 30.11.2011, the Co-ordinate Bench of

this Court had disposed the appeal and sentence was reduced to seven years,

however sentence qua fine stands mantained. Subsequently, the efforts are

being made to trace out the convict so that he will undergo the sentence. As

per the report dated 09.01.2017 received from the concerned Chief Judicial

Magistrate, Gurdaspur, convict is missing from his house from last 09 years

and arrest warrant issued against him received back unexecuted.

No order is required to be passed by this Court and for

compliance of the order dated 30.11.2011, the appropriate authority is the

trial Court or the concerned Chief Judicial Magistrate where the convict

furnish bonds pursuant to the order passed by this Court.

Given above, concerned to ensure the surrender/arrest of the

convict in accordance with law. IOIN stands disposed of accordingly.

(Anoop Chitkara) Judge 05.07.2023 anju rani

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