Manavdeep Singh @ Manav vs State Of Punjab
2024 Latest Caselaw 7959 P&H

Punjab-Haryana High Court

Manavdeep Singh @ Manav vs State Of Punjab on 16 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                    2024:PHHC:050563

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

                                                                   CRM-M-18229-2024 (O&M)
                                                                   Date of Decision:- 16.04.2024

                 Manavdeep Singh @ Manav                                             ... Petitioner

                                                           Versus

                 State of Punjab                                                     ... Respondent


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Ranjodh Singh Sidhu, Advocate, for the petitioner.

                                      Mr. Gauravdeep Singh Dhaliwal, AAG, Punjab,
                                      assisted by ASI Sikander Lal.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

The petitioner, who is a juvenile, seeks grant of anticipatory bail

in respect of a case registered against him vide FIR No. 14 dated 13.2.2024,

Police Station Khilchian, District Amritsar, under Sections 324, 326, 427,

506, 34 IPC.

The Court below dismissed his application being not

maintainable as there is no concept of arrest of a juvenile.

Learned State counsel, upon instructions from ASI Sikander Lal

has stated that the petitioner is not required to be arrested.

In view of the aforestated position, the instant petition stands

dismissed.

                 16.04.2024                                              (GURVINDER SINGH GILL)
                 mohan                                                           JUDGE
                                      Whether speaking /reasoned         Yes / No

                                      Whether Reportable                 Yes / No




integrity of this order/judgment