Manpreet Singh vs State Of Punjab
2024 Latest Caselaw 5574 P&H

Punjab-Haryana High Court

Manpreet Singh vs State Of Punjab on 12 March, 2024

                                                     Neutral Citation No:=2024:PHHC:035113




                                                                2024:PHHC:035113


        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
(121)
                                                         CRM-M-5599-2024
                                                Date of Decision:-12.03.2024

Manpreet Singh
                                                                 ......Petitioner

                                    Versus

State of Punjab
                                                               ......Respondent

CORAM: HON'BLE MR. JUSTICE ALOK JAIN
Present:    Mr. Pushp Jain, Advocate with
            Mr. Mani Rattan, Advocate for the petitioner.

            Mr. Siddharth Attri, AAG, Punjab.

               ****
ALOK JAIN, J. (Oral)

1. The limited prayer made by the petitioner in the present petition stands already recorded in the order dated 02.02.2024.

2. Learned State counsel very fairly submits that the matter can be disposed of in light of judgment passed by the Co-ordinate Bench of this Court in the case of "Bhura Vs. State of Punjab" in CRM-M-20120-2023.

3. In light of the above, the present petition stands disposed of and considering the submissions made by learned counsel for the parties, it is hereby directed that the orders passed by the Court below directing the petitioner to furnish a Bank guarantee of Rs.1,00,000 and Superdari bonds of Rs. 4,00,000/- be modified only to the extent that the petitioner would furnish a solvent surety of the equivalent amount.

4. Ordered accordingly.

(ALOK JAIN) JUDGE March 12, 2024 Parul

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

Neutral Citation No:=2024:PHHC:035113

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