Resham Singh vs State Of Punjab
2023 Latest Caselaw 20213 P&H

Punjab-Haryana High Court

Resham Singh vs State Of Punjab on 21 November, 2023

Author: Vikas Suri

Bench: Vikas Suri

                                                    Neutral Citation No:=2023:PHHC:147614




                                                               2023:PHHC:147614

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
106
                                                 CRM-M-58635-2023
                                                 Date of Decision: 21.11.2023
Resham Singh
                                                                        ...Petitioner

                                        Versus
State of Punjab
                                                                     ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS SURI

Present:-   Mr. Amaninder Singh Sekhon, Advocate,
            for the petitioner.

                   *****

VIKAS SURI, J. (Oral)

This is a petition filed under Section 438 Cr.P.C. seeking

anticipatory bail in case FIR No.57 dated 02.08.2020, under Sections 279,

337, 304-A and 427 IPC, registered at Police Station Sadiq, District

Faridkot.

The petitioner was on bail in the aforesaid case and having

failed to put in appearance on 19.08.2023, the bail order was cancelled,

resultantly bail bonds and surety bonds were ordered to be forfeited to the

State and the presence of the petitioner was sought to be secured through

non-bailable warrants. Thereafter, the petitioner approached the Court of

Session seeking anticipatory bail, which was dismissed vide order dated

07.10.2023 in light of ratio of judgment dated 21.09.2021 passed by a

coordinate Bench in CRM-M-39172-2021, titled Pawan Kumar vs. State of

Haryana and another.

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Neutral Citation No:=2023:PHHC:147614

CRM-M-58635-2023 -2- 2023:PHHC:147614

At this stage, learned counsel for the petitioner seeks

withdrawal of the present petition with liberty to avail alternative remedy as

per law.

Dismissed as withdrawn with liberty aforesaid.

                                                      ( VIKAS SURI )
November 21, 2023                                         JUDGE
harish



           Whether speaking/reasoned         Yes/No

           Whether reportable                Yes/No

Neutral Citation No:=2023:PHHC:147614

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