Citation : 2023 Latest Caselaw 19243 P&H
Judgement Date : 6 November, 2023
2023:PHHC:140998 149 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH Crl. Misc. No. M-55593 of 2023 Date of Decision: November 06, 2023 Kuldeep Kumar seeees Petitioner versus State of Haryana and another eee Respondents CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR kK Present:- Mr. Jasdev Singh Thind, Advocate for the petitioner 36 2 2 Harpreet Singh Brar, J. (Oral)
1. Learned counsel for the petitioner inter alia contends that son of the petitioner is medically unfit and he is under treatment on regular intervals. The petitioner had made requests to the counsel on 21.09.2019, 19.10.2019 and 04.03.2020 for filing appropriate applications before the appellate Court for seeking exemption on the respective dates and the same was duly granted. On 16.03.2020, the bail bonds of the petitioner were cancelled and non-bailable warrants were issued against him. Thereafter, due to outbreak of COVID-19, the case was adjourned on several occasions. Now the petitioner is ready to pay 20% of the amount as awarded by the trial Court as compensation.
2. Notice of motion.
3. Mr. Vikas Bhardwaj, AAG Haryana accepts notice on behalf of the respondent-State.
4. The petitioner is directed to appear before the learned appellate Court
on or before 17.11.2023 and on his doing so the Court concerned shall admit him
REENA
2023.11.06 18:07
| attest to the accuracy and integrity of this order/ judgment
Chandigarh
2023:PHHC:140998
to bail subject to deposit of 20% of the compensation amount as awarded by the trial Court and furnishing bail bonds along with costs of Rs. 5000/- for wasting
precious time of the Court to be deposited before District Legal Services Authority,
Hisar.
5. The petition stands disposed of in above terms. (HARPREET SINGH BRAR) JUDGE November 06, 2023
PECRA
Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No
REENA
2023.11.06 18:07
| attest to the accuracy and integrity of this order/ judgment
Chandigarh
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