Harpreet Kaur @ Rakhi vs State Of Punjab
2024 Latest Caselaw 1777 P&H

Punjab-Haryana High Court

Harpreet Kaur @ Rakhi vs State Of Punjab on 25 January, 2024

                                                                                      2024:PHHC:010366


                                   IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                  CHANDIGARH
                    (105)
                                                                                 CRM-M-1576-2024
                                                                        Date of Decision:-25.01.2024

                    Harpreet Kuar alias Rakhi

                                                                                       ......Petitioner

                                                            Versus

                    State of Punjab
                                                                                     ......Respondent

                    CORAM:            HON'BLE MR. JUSTICE ALOK JAIN
                                            ****

                    Present:          Mr. Lakshay Bector, Advocate for the petitioner.

                                      Mr. Siddharth Attri, AAG, Punjab.

                                            ****

                    ALOK JAIN, J. (Oral)

1. Learned State counsel has filed status report by way of affidavit of Mrs. Jasroop Kaur Batth (IPS), ACP (Civil Lines), Ludhiana on behalf of respondent-State of Punjab along with the FSL Report (Annexure R-1/1. The same is taken on record.

2. After vehemently arguing on merits, learned counsel for the petitioner submits that the petitioner is ready to surrender and contains his prayer only for the direction that in case the petitioner seeks regular bail, the same be decided expeditiously by the trial Court.

3. After hearing the counsel for the parties and perusing the status report, the present petition is dismissed with a direction to the petitioner to surrender on or before 01.02.2024 and in case she files an application for regular bail thereafter, the same be decided expeditiously, preferably within 07 working days.

(ALOK JAIN) JUDGE January 25, 2024.

                    Sandeep

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



integrity of this Order/Judgment