Daljit Singh Alias Kala Sidhu vs State Of Punjab
2023 Latest Caselaw 9501 P&H

                                                                 Neutral Citation No:=2023:PHHC:085060




                                                    2023:PHHC:085060
           IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

217                                          CRM-M-29754-2023
                                             Date of Decision: 06.07.2023

Daljit Singh @ Kala Sidhu                                  ....Petitioner
                                         Versus

State of Punjab                                          ....Respondent

CORAM:HON'BLE MR. JUSTICE ANOOP CHITKARA

Present:      Mr. Anil Kumar Garg, Advocate
              for the petitioner.

              Mr. Aditya Kapoor, AAG, Punjab.

                              *****

ANOOP CHITKARA, J.

Petitioner has come up before this Court seeking bail under Section

439 CrPC in case FIR No.253 dated 06.09.2021 registered under Sections 379-

B(2), 511, 34 IPC at Police Station Salem, District Police Commissionerate

Ludhiana (challan filed u/s 379-B(2), 511, 324, 411 & 34 IPC).

2. Counsel for the State opposes the bail on the ground that the

petitioner had acted with cruelty.

3. At this stage, petitioner wants to withdraw the present petition with

clarification that the trial Court be directed to conclude the trial within the time

bound manner and in case, the trial is not concluded within the prescribed time,

then he should be entitled to bail on this ground of delay alone.

4. Prayer being innocuous is accepted. The trial court is directed to

make all endeavours to complete prosecution evidence by 31.07.2023 and defence

evidence and the pronouncement of judgment upto 14.08.2023. In case, the trial is

not concluded by 14.08.2023, it shall be permissible for the petitioner to file bail

application after 16.08.2023 and the trial Court on this ground of delay alone, shall

consider his bail. It is clarified that this order speeding-up the trial is subject to the

condition that neither the petitioner shall seek any

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adjournment nor try to use any tactics to delay the trial. If he did so, this order of

expediting the trial shall stand automatically recalled by resorting to Section 362,

read with Section 482 Code of Criminal Procedure, 1973, without any further

reference to this court. All pending applications, if any, stand closed.

5. Petition is disposed of as withdrawn with the above said

observations. Pending applications, if any, stand disposed of.

                                                  (ANOOP CHITKARA)
                                                       JUDGE
06.07.2023
anju rani

              Whether speaking/reasoned                          Yes/no
              Whether reportable?                                Yes/no




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