Naveen Bhatia vs State Of Punjab
2024 Latest Caselaw 7054 P&H

Punjab-Haryana High Court

Naveen Bhatia vs State Of Punjab on 3 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                      2024:PHHC: 044819

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             298                                          CRM-M-2643-2024
                                                          Date of decision: 03.04.2024

             NAVEEN BHATIA                                                           .... PETITIONER(S)

                                                                  VERSUS

             STATE OF PUNJAB                                                         ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Sandeep Wadhawan, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

On 26.02.2024, the following order was passed:-

"The prayer in the present petition under Section 482 Cr.P.C. is for quashing of the order dated 01.11.2023 (Annexure P-23) passed by the Special Court Amritsar and order dated 19.12.2023 (Annexure P-25) whereby the petitioner has been declared a proclaimed offender in case bearing FIR No.99 dated 20.07.2016 (Annexure P-1) registered under Sections 21, 29 of the NDPS Act, 1985 at Police Station Gharinda, District Amritsar Rural.

The learned counsel for the petitioner contends that the petitioner surrendered before the Jail authorities on 25.10.2023 in a case arising out of FIR No.156 dated 02.09.2023 under Sections 21(C), 29, 25, 27(A) of the NDPS Act and Section 25 of Arms Act at Police Station Tarn Taran. It is on that account that he was unable to appear on 19.12.2023 because of which the impugned order came to be passed. He further states that he is ready and willing to join the proceedings once again.

Notice of motion for 22.03.2024.

In the meanwhile, the petitioner is directed to surrender before the Trial Court within a period of one week from today subject to a deposit of Rs.25,000/- as costs with the Spinal Rehab Centre, Chandigarh Plot No.1, Madhya Marg Sector 28-A, Chandigarh and on his doing he shall be admitted to interim bail to the satisfaction of the Trial Court."

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In pursuance to the aforementioned order, the petitioner has

surrendered before the Trial Court and has since been released on interim

bail vide order dated 02.03.2024 passed by the Special Court. Amritsar. The

copy of of the said order is taken on record and marked as 'Mark A'. An

amount of Rs.25,000/- stands deposited and the receipt of the same is taken

on record as Mark 'B'.

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

by this Court.

It is expected that the petitioner shall not absent himself from

the Trial without sufficient cause.

Disposed of.

                                                                        (JASJIT SINGH BEDI)
                                                                             JUDGE
             03.04.2024
             Kusum


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







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