Mangat Ram vs State Of Haryana
2023 Latest Caselaw 16899 P&H

Citation : 2023 Latest Caselaw 16899 P&H
Judgement Date : 29 September, 2023

Punjab-Haryana High Court

Mangat Ram vs State Of Haryana on 29 September, 2023

                                                                                      2023:PHHC:126991

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            103                                                            CRM-M-48659-2023
                                                                           Date of decision: 29.09.2023

            Mangat Ram
                                                                                            ....Petitioner
                                                       Versus

            State of Haryana
                                                                                           ...Respondent

            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Dinesh Maurya, Advocate, for the petitioner.

                                   Mr. Jagdish Manchanda, Addl. AG, Haryana.

                                               *****

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.253, dated 20.08.2023, registered under Sections 406 and 420 IPC (Sections 467, 468, 471 and 120-B IPC added later on) at Police Station Murthal, District Sonepat.

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