Gurpreet @ Gopi vs State Of Punjab
2023 Latest Caselaw 16630 P&H

Citation : 2023 Latest Caselaw 16630 P&H
Judgement Date : 22 September, 2023

Punjab-Haryana High Court

Gurpreet @ Gopi vs State Of Punjab on 22 September, 2023

                                                                                      2023:PHHC:125077

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            112                                                            CRM-M-48153-2023
                                                                           Date of decision: 22.09.2023

            Gurpreet @ Gopi
                                                                                            ....Petitioner
                                                     Versus

            State of Punjab
                                                                                           ...Respondent

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Sandeep Arora, Advocate, for the petitioner.

                                   Ms. Himani Arora, AAG, Punjab.
                                              *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.26, dated 21.02.2023, registered under Sections 308, 323, 506 and 34 IPC at Police Station Division No.1, District Jalandhar.

2. After arguing for some time, learned counsel on instructions submits that the petitioner is ready to surrender before the trial Court and prays that his bail application be directed to be decided within a time bound manner.

3. In view of the prayer made, without expressing any opinion on the merits of the case, present petition is disposed of with a direction to the trial Court that in case the petitioner surrenders on or before 05.10.2023 and files an application for grant of bail, the same be decided expeditiously in accordance with law.

(AMAN CHAUDHARY) JUDGE 22.09.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.09.22 19:33 I attest to the accuracy and integrity of this order/judgment