Mohit vs State Of Haryana
2023 Latest Caselaw 20385 P&H

Punjab-Haryana High Court

Mohit vs State Of Haryana on 23 November, 2023

261

2023: PHHC:149857

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Mohit

Crl. Misc. No. M-13980 of 2023
Date of Decision: November 23, 2023

desees Petitioner

versus

State of Haryana

seve Respondent

CORAM: HON'BLE MR.JUSTICE HARPREET SINGH BRAR

Present:-

kK

Mr. Dharamvir Sharma, Advocate
for the petitioner

Mr. Dhrug Sihag, AAG Haryana

36 2 2

Harpreet Singh Brar, J. (Oral)

1.

REENA

2023.11.28 12:42

| attest to the accuracy and integrity of this order/ judgment Chandigarh

On 20.03.2023, the following order was passed:-

"The challenge in the present petition filed under Section 482 of Cr.P.C. is to the order dated 18.08.2021 (Annexure P-6) passed by learned Additional Sessions Judge, Gurugram whereby the bail of the petitioner has been cancelled and his bail/surety bonds have also been cancelled and forfeited to the State and the order dated 24.02.2022 (Annexure P-10) vide which the petitioner has been declared proclaimed offender.

Learned counsel for the petitioner submits that neither the notices or warrants have never been served upon the petitioner, as he has shifted his residence from House No.448, village Kadarpur,

Police Station Badshahpur, District Gurugram to House No.332, near

2023:PHHC: 149857

Bhuma Chowk, Karana, District Palwal. He further submits that the petitioner is ready to surrender/appear before the trial court on the next date of hearing i.e. 21.04.2023.

Notice of motion.

Mr. Vikrant Pamboo, DAG, Haryana puts in appearance and accepts notice on behalf of respondent-State and seeks time to file status report/reply. The needful be done before the next date of hearing with an advance copy to the counsel for the petitioner.

Adjourned to 22.05.2023.

Let the petitioner surrender/appear before learned trial court within a period of one week from today and in that eventuality the petitioner be enlarged on interim bail on his furnishing bail bonds and surety bonds to the satisfaction of trial court till the next date of hearing."

2. Learned counsel for the petitioner submits that in compliance of the aforesaid order, the petitioner has surrendered before the learned trial Court on 23.03.2023.

3. In view of the above, no further orders are required to be passed.

However, the petitioner is directed to appear before the trial Court on each and

every date.

4. The petition is disposed of accordingly. (HARPREET SINGH BRAR) JUDGE November 23, 2023

Yeena

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

REENA

2023.11.28 12:42

| attest to the accuracy and integrity of this order/ judgment Chandigarh