Gursewak Singh vs State Of Punjab
2023 Latest Caselaw 16898 P&H

Citation : 2023 Latest Caselaw 16898 P&H
Judgement Date : 29 September, 2023

Punjab-Haryana High Court

Gursewak Singh vs State Of Punjab on 29 September, 2023

                                                                                    2023:PHHC:126983

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            102                                                            CRM-M-48229-2023
                                                                           Date of decision: 29.09.2023

            Gursewak Singh
                                                                                               ....Petitioner
                                                       Versus

            State of Punjab
                                                                                              ...Respondent

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Anand Kaushal, Advocate for
                                   Mr. Dilpreet Singh Gandhi, 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.111, dated 19.08.2023, registered under Section 61(1) of The Punjab Excise Act,1914, at Police Station Jhabal, District Tarn Taran.

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 16.10.2023 and files an application for grant of bail, the same be decided expeditiously in accordance with law.

(AMAN CHAUDHARY) JUDGE 29.09.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Ankur Goyal 2023.09.29 16:44 I attest to the accuracy and integrity of this order/judgment