Manmeet Arora vs State Of Haryana
2024 Latest Caselaw 693 P&H

Punjab-Haryana High Court

Manmeet Arora vs State Of Haryana on 12 January, 2024

Manju
2024.01.15 17:35

2024:PHHC:004142
CRM-M-46181-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(210)
CRM-M-46181-2023
Date of Decision:-12.01.2024

Manmeet Arora

beeeee Petitioner
Versus
State of Haryana
beeen Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Ms. Lalita Kashyap, Advocate for
Mr. Namit Khurana, Advocate the petitioner.
Mr. Tanuj Sharma, AAG, Haryana
3k 6 2 ie
ALOK JAIN, J. (Oral)

1. The present petition has been filed under Section 438 Cr.P.C.

with a prayer of anticipatory bail to the petitioner in case bearing FIR No.923 dated 12.11.2022, under Sections 420, 406, 506, 120-B of IPC, registered at Police Station City Yamunanagar, District Yamunanagar.

2. Learned State counsel has filed reply by way of an affidavit of Sh. Abhilaksh Joshi, HPS, Deputy Superintendent of Police, Jagadhri, District Yamuna Nagar on behalf of the respondent-State, which is taken on record.

3. Learned counsel for the petitioner submits that she has no instructions in the present matter.

4. Learned State counsel has vehemently opposed any concession

to the petitioner not only qua commission of offence but also for wilful

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2024:PHHC:004142 CRM-M-46181-2023

disobedience by the petitioner of the interim order passed by this Court on 14.09.2023, which demonstrates that the petitioner is at a flight risk.

5. In light of the above, the present petition is dismissed and it is made clear that the concession shall not be again granted to the petitioner in any manner.

6. It is made clear that this Court has not expressed any opinion on the merits of the case.

(ALOK JAIN) JUDGE January 12, 2024 manju Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

Manju

2024.01.15 17:35

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