Parwinder Singh @ Pali vs State Of Punjab
2023 Latest Caselaw 20762 P&H

Punjab-Haryana High Court

Parwinder Singh @ Pali vs State Of Punjab on 30 November, 2023

CRM-M-59345-2023 2023:PHHC:152444
-1-

IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH
127
CRM-M-59345-2023
Date of decision: 30.11.2023
PARWINDER SINGH @ PALI
....Petitioner
Versus
STATE OF PUNJAB
...Respondent

CORAM: HON'BLE MR. JUSTICE KULDEEP TIWARI

Present : Mr. Chahit Bansal, Advocate
for the petitioner.

KULDEEP TIWARI. J.(Oral)

Through the instant petition, quashing of impugned order dated 16.09.2023, passed by learned Judicial Magistrate First Class, Sunam in FIR No.05 dated 28.01.2023, registered under Section 387 IPC and Sections 25(7) (1)/54/59 of Arms Act and Section 207 of M.V Act at Police Station Cheema, District Sangrur, whereby, the petitioner Parwinder Singh @ Pali was declared as proclaimed person.

Learned counsel for the petitioner submits that the petitioner could not appear from 09.05.2023 to 16.09.2023, before the learned trial Court concerned because of serious ailment and because of the said reason he could not contact his counsel, which resulted the learned trial Court concerned to pass the impugned order. Though, he could not point out any illegality in the impugned order. However, he has placed reliance upon the order dated 21.02.2023, Annexure P-3, vide which he was enlarged on regular bail by the learned trial Court concerned. Learned counsel for the petitioner further submits that the

petitioner is ready and willing to join the proceedings before the learned trial

AMANDEEP GOSAIN 2023.11.30 18:39

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CRM-M-59345-2023 2023:PHHC:152444

Court concerned and the petitioner undertakes that he will not remain absent without any reasonable cause from the learned trial Court concerned in future.

Considering the above submissions and circumstances, this Court direct the petitioner to appear before the learned trial Court concerned on 07.12.2023. In case the petitioner appears before the learned trial Court concerned on 07.12.2023, and move a proper application for grant of regular bail before the learned trial Court concerned, the latter shall make every endeavor to decide the bail application, if any, moved, most expeditiously, preferably on the same day. Only till then the arrest of the petitioner shall remain stayed.

In case the petitioner did not cause appearance before the learned trial Court concerned on 07.12.2023, the interim protection granted by this Court shall be vacated, without any further reference to this Court.

Disposed of accordingly.

(KULDEEP TIWARI) 30.11.2023 JUDGE amandeep Whether speaking/reasoned. _: Yes/No Whether Reportable. : Yes/No

AMANDEEP GOSAIN 2023.11.30 18:39

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