Pardeep vs State Of Haryana
2024 Latest Caselaw 7816 P&H

Punjab-Haryana High Court

Pardeep vs State Of Haryana on 15 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

             CRA-S-586-SB-2018                                 1                2024:PHHC: 049966

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

             246                                         CRA-S-586-SB-2018
                                                         Date of decision: 15.04.2024

             PARDEEP                                                        .... PETITIONER(S)
                                                               VERSUS
             STATE OF HARYANA                                                   ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Mr. Harmanpreet Kaur, Advocate
                                      for the appellant(s).

                                      Mr. Rajiv Goel, DAG, Haryana.

                                      ****

             JASJIT SINGH BEDI, J. (Oral)

The present appeal has been preferred against the order dated

16.11.2017 passed by the Sessions Judge, Ambala vide which the said Court

imposed penalty upon the appellant under Section 446 of Cr.P.C., 1973 for

not producing the accused Chattar Sain in the Court against whom FIR

No.258 under Section 379-A of IPC was registered at Police Station,

Ambala City on 28.07.2016.

Learned counsel for the appellant contends that vide order

dated 04.03.2020, Rs.15,000/- stood deposited by the appellant and now a

further amount of Rs.10,000/- stands deposited making a total amount of

Rs.25,000/-.

In view of the above, the present appeal stands disposed of.

(JASJIT SINGH BEDI) JUDGE 15.04.2024 Kusum

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

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