Kulwant Singh vs State Of Punjab
2024 Latest Caselaw 5281 P&H

Punjab-Haryana High Court

Kulwant Singh vs State Of Punjab on 7 March, 2024

                                                              Neutral Citation No:=2024:PHHC:033059




124                                     2024:PHHC:033059
              IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                           CRM-M-11890-2024
                                           Date of Decision:07.03.2024

Kulwant Singh                                                          ...Petitioner

                                           vs.

State of Punjab                                                      ...Respondent


Coram :       Hon'ble Mr. Justice N.S.Shekhawat

Present :     Mr. Amit Arora, Advocate
              for the petitioner.

              Mr. M.S. Bajwa, DAG, Punjab.
                   ***

N.S.Shekhawat J. (Oral)

1. Learned counsel for the petitioner wishes to withdraw the present petition.

2. Dismissed as withdrawn.

3. At this stage, learned counsel for the petitioner contends that the dispute was amongst the family members and the co-accused have already been ordered to be acquitted by the Trial Court vide judgment Annexure P-3.Consequently, no purpose will be served by sending the petitioner behind the bars. Even, the petitioner is ready to surrender before the Trial Court and to face the trial.

4. Consequently, the petitioner is directed to surrender before the Trial Court within a period of two weeks from today and on his appearance, he shall be admitted to bail subject to furnishing bail bonds and surety to the satisfaction of the concerned Court.

                                                       (N.S.SHEKHAWAT)
07.03.2024                                                   JUDGE
hitesh

                     Whether speaking/reasoned :          Yes/No
                     Whether reportable            :      Yes/No

Neutral Citation No:=2024:PHHC:033059

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