Vinayak vs State Of Punjab And Others
2023 Latest Caselaw 8810 P&H

                                                                                         2023:PHHC:080481

                             CRM-M-2456-2023                                                          -1-

                             245

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                   ****

CRM-M-2456-2023 Date of Decision: 01.06.2023

Vinayak ..... Petitioner

Versus

State of Punjab and others ..... Respondents

CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

Present: Mr. Akashdeep Miglani, Advocate for the petitioner.

Mr. Harjinder S. Sidhu, AAG, Punjab.

*****

HARSH BUNGER J. (ORAL)

Petitioner has filed the present petition under Section 482 of the

Code of Criminal Procedure, for quashing of order dated 13.12.2018

(Annexure P-3) passed by learned trial Court in case FIR No.11 dated

10.02.2018, under Sections 420, 406 and 120-B of the Indian Penal Code,

1860, at Police Station Kalanaur, District Gurdaspur, whereby the petitioner

was declared as a proclaimed person.

2. After arguing for some time, learned counsel for the petitioner

submits that the petitioner is ready and willing to surrender before the trial

Court and hence he may be permitted to withdraw the present petition,

however, he submits that an appropriate direction be issued that his HIMANI GUPTA 2023.06.03 10:52 I attest to the accuracy and authenticity of this document/judgment High Court, Chandigarh 2023:PHHC:080481

application for regular bail be considered expeditiously in a time bound

manner.

3. In view of the above, the present petition is dismissed as

withdrawn, however, in case the petitioner surrenders before the trial Court

within a period of 10 days from today and moves an application for grant of

regular bail, the same shall be considered by the learned trial Court

expeditiously and preferably within seven days from the day of filing of

application for grant of regular bail, in accordance with law.

4. The petition is accordingly disposed of.

5. Pending Application(s), if any, shall stand closed.

                             01.06.2023                                          (HARSH BUNGER)
                             Himani                                                  JUDGE
                                          1. Whether speaking/reasoned    :      Yes/No
                                          2. Whether reportable           :      Yes/No




HIMANI GUPTA
2023.06.03 10:52
I attest to the accuracy and

authenticity of this document/judgment High Court, Chandigarh