Aditya Parkash Shukla vs State Of Haryana
2024 Latest Caselaw 7227 P&H

Punjab-Haryana High Court

Aditya Parkash Shukla vs State Of Haryana on 4 April, 2024

SANDEEP SETHI
2024.04.10 05:39

2024:PHHC:045241
CRM-M-4106-2024

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(103)
CRM-M-4106-2024
Date of Decision:-04.04.2024
Aditya Parkash Shukla
beeeee Petitioner
Versus
State of Haryana
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Ishan Thakur, Advocate for the petitioner.
Mr. Tanuj Sharma, AAG, Haryana.
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition is for grant of anticipatory bail to the

petitioner in case FIR No.468 dated 18.12.2023 under Sections 406 and 420 of IPC and Section 24 of The Immigration Act, 1983.

2. On the very first date of hearing, counsel for the petitioner submitted that the matter is being amicably resolved and, hence, time was granted.

3. Today, learned counsel for the petitioner submits that he has no instructions from the petitioner and is unable to submit.

4. At this stage, Mr. Mohit Rathee, Advocate, has put in appearance on behalf of the complainant and filed his power of attorney, which is taken on record. He submits that the petitioner had given the

complainant a cheque of Rs.1,50,000/- on 30.03.2024, which was

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2024:PHHC:045241 CRM-M-4106-2024

dishonoured and, hence, the petitioner has hoodwinked and abused the process of law and has not come to the Court with clean hands.

6. Since the counsel for the petitioner has no instructions, the

present petition is dismissed without expressing any opinion on the merits

of the case.

(ALOK JAIN) JUDGE April 04, 2024.

Sandeep Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2024.04.10 05:39

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