Sanit Luthra vs State Of Punjab And Another
2024 Latest Caselaw 7577 P&H

Punjab-Haryana High Court

Sanit Luthra vs State Of Punjab And Another on 9 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                      2024:PHHC: 048599

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH
             289                                                       CRM-M-19863-2023
                                                                       Date of decision: 09.04.2024

             SANIT LUTHRA                                                        .... PETITIONER(S)

                                                                VERSUS

             STATE OF PUNJAB AND ANOTHER                                         ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Vardaan Sharma, Advocate for
                                      Mr. M.S. Batth, Advocate
                                      for the petitioner(s).

                                      Mr. Mohit Saroha, AAG, Punjab.

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

The prayer in the present petition under Section 482 of the

Cr.P.C. is for quashing/setting aside the order dated 04.03.2023

(Annexure P-4) vide which the non-bailable warrants have been issued

against the petitioner in FIR No.0027 dated 12.08.2021 registered at Police

Station NRI, Police Commissionerate Amritsar, District Amritsar under

Sections 420 and 120-B of IPC, 1860 and Section 13 of Punjab Travel

Professionals Act, 2014 (Annexure P-1) on the ground that the petitioner has

not put an appearance on the date fixed i.e. 04.03.2023 before the learned

JMIC, Amritsar.

On 21.04.2024, the following order was passed.

" Learned counsel for the petitioner inter alia contends that the petitioner was granted anticipatory bail on 21.12.2021; thereafter the petitioner has been regularly appearing in his trial and that only on one date i.e. 04.03.2023 he could not appear before the trial court as

authenticity of this order/judgment Punjab & Haryana High Court, CHD

before that listing of cases had been reshuffled in the entire District Courts at Amritsar; nonappearance on the petitioner's part is bonafide and that the petitioner now undertakes to appear on all dates in his trial in the future unless specifically exempted.

Notice of motion for 10.08.2023.

Mr.Arun Luthra, DAG, Punjab, accepts notice on behalf of respondent No.1 and prays for time to argue the matter.

Respondent No.2 be served through ordinary process. In the meanwhile, subject to the petitioner appearing before the trial court within a week from today he shall be admitted to interim bail to the trial court's satisfaction."

In reference to the aforementioned order, the petitioner has

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

bail vide order dated 27.04.2023 passed by the Judicial Magistrate First

Class, Amritsar. The copy of of the said order is taken on record, as Mark

'A'.

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)
             09.04.2024                                                     JUDGE
             Kusum


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







authenticity of this order/judgment
Punjab & Haryana High Court, CHD