Jagroop Singh And Anr vs State Of Punjab
2024 Latest Caselaw 5007 P&H

Punjab-Haryana High Court

Jagroop Singh And Anr vs State Of Punjab on 5 March, 2024

SANDEEP SETHI
2024.03.12 03:52

2024:PHHC:031502
CRM-6343-2024 in/and
CRM-M-45136-2023

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
(101+204)
CRM-6343-2024 in/and
CRM-M-45136-2023
Date of Decision:-05.03.2024
Jagroop Singh & another
beeen Petitioners
Versus
State of Punjab
beeeee Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
3 2 3 3k
Present: Mr. Rakesh Gupta, Advocate for the petitioners.
Mr. R.S. Thind, DAG, Punjab.
Mr. A.S. Salar, Advocate for the complainant.
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.51 dated 09.03.2022, under Sections 420 and 120-B of IPC, registered at Police Station Sadar Nabha, District Patiala.

2. Vide order dated 22.09.2023, petitioners were directed to join the investigation and surrender their passport before the trial Court. However, subsequently, petitioner No.1 moved an application that petitioner No.2 could not come to India on account of medical exigency of his mother and time was extended for petitioner No.2 to join the investigation. Further, time was extended for petitioner No.1 to submit his

passport but the same has not been complied with.

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SANDEEP SETHI 2024.03.12 03:52

2024:PHHC:031502 CRM-6343-2024 in/and CRM-M-45136-2023

3. In light of the above, the present petition is dismissed without expressing any opinion on the merits of the case.

4. The respondent-authorities are directed to take appropriate steps against the petitioners, in accordance with law.

5. In view of the fact that the main petition is dismissed, no order

is required to be passed in CRM-6343-2024 and the same is disposed of as

such.

(ALOK JAIN) JUDGE March 05, 2024.

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

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