Gurjeet Kaur And Another vs State Of Punjab
2024 Latest Caselaw 7734 P&H

Punjab-Haryana High Court

Gurjeet Kaur And Another vs State Of Punjab on 10 April, 2024

SANDEEP SETHI
2024.04.19 00:48

2024:PHHC:049372

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(221)
CRM-M-62511-2023
Date of Decision:-10.04.2024
Gurjeet Kaur and another

beeen Petitioners
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3k 6 2 ie
Present: None for the petitioners.
Mr. R.S. Thind, DAG, Punjab.
3 2 3 3k
ALOK JAIN, J. (Oral)

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

petitioners in case FIR No.74 dated 05.07.2023 under Sections 420, 465, 471 and 120-B of IPC, registered at Police Station S.G.N. Dev Thermal Plant, Bathinda, District Bathinda.

2. Vide order dated 19.12.2023, the petitioners were granted the concession of interim bail and the matter was also relegated to mediation, however, thereafter, counsel for the petitioners did not appear before this Court on 18.01.2024 and as per the report received from the Mediator, the petitioners did not appear before the Mediator also. Even today there is no representation on behalf of the petitioners.

3. In light of the above, the interim bail granted vide order dated 19.12.2023 is withdrawn and the present petition is dismissed for non-

prosecution without expressing any opinion on the merits of the case.

(ALOK JAIN) JUDGE April 10, 2024.

Sandeep

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

| attest to the accuracy and integrity of this Order/Judgment