Gurwinder Singh vs State Of Punjab
2024 Latest Caselaw 7296 P&H

Punjab-Haryana High Court

Gurwinder Singh vs State Of Punjab on 5 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                           2024:PHHC:046145

            In The High Court for the States of Punjab and Haryana
                          At Chandigarh



                                         CRM-M-16460-2024 (O&M)
                                         Date of Decision:- 05.04.2024


   Gurwinder Singh                                          ... Petitioner


                                  Versus


   State of Punjab                                          ... Respondent



   CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL



   Present:-   Mr. Amandeep Chhabra, Advocate, for the petitioner.

               *****

   GURVINDER SINGH GILL, J. (Oral)

1. The petitioner seeks grant of anticipatory bail, as on account of his absence

in case FIR No.147, dated 16.11.2018, registered at Police Station Sadar

Malout, District Sri Muktsar Sahib, under Sections 295-A, 341, 34 IPC his

bail stands cancelled and the bail bonds/surety bonds stand forfeited to the

State.

2. Having heard the learned counsel for the petitioner, the instant petition is

disposed of with a direction to the trial Court that in case the petitioner

surrenders before the Trial Court within 10 days from today and moves an

application for grant of regular bail, the Trial Court shall consider the same

expeditiously while taking into account the observations made in concluding

paragraph of judgment passed by this Court in CRM-M-39172 of 2021 titled CRM-M-16460-2024 (O&M) -2- 2024:PHHC:046145

Pawan Kumar Vs. State of Haryana and another decided on 21.9.2021,

which reads

as under:

"12. Before parting with this order, it needs to be added that this Court cannot lose sight of the fact that there would be certain cases where an accused is unable to appear before the trial Court on account of genuine reasons, say on account of having noted the date incorrectly or on account of certain reasons which are beyond his control. In such cases, the accused can surrender before the trial Court and it is expected that the trial Courts would take a lenient view in genuine cases and decide the regular bail application expeditiously. In a given set of circumstances where the trial Court is satisfied that there were valid reasons for the absence of an accused and that he has surrendered at the shortest possible time, the trial Court can in fact dispose of the regular bail application on the very day the same is presented by accused upon his surrender. The trial Court, in its discretion, may also chose to grant interim bail, in fit cases, but only after surrender of accused."

3. The petition stands disposed off accordingly.

05.04.2024                                       (GURVINDER SINGH GILL)
mohan                                                    JUDGE
              Whether speaking /reasoned         Yes / No

              Whether Reportable                 Yes / No