Sonu vs State Of Haryana
2024 Latest Caselaw 5683 P&H

Punjab-Haryana High Court

Sonu vs State Of Haryana on 13 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                       2024:PHHC: 036176

                                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                    CHANDIGARH

             215                                           CRM-M-3726-2024
                                                           Date of decision: 13.03.2024
             SONU                                                               .... PETITIONER(S)

                                                                  VERSUS

             STATE OF HARYANA                                                         ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 Ms. Gursimran Walia, Advocate for
                                      Mr. Baljeet Beniwal, Advocate
                                      for the petitioner(s).

                                      Mr. Rupinder Singh Jhand, Addl. A.G., Haryana.

                       ****
             JASJIT SINGH BEDI, J. (Oral)

On 24.01.2024, the following order was passed:-

"The prayer in the petition under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.327 dated 15.11.2021 under Sections 452, 307, 379-B, 302 and 34 IPC registered at P.S. Sadar Palwal as the petitioner has been summoned under Section 319 Cr.P.C.

The counsel for the petitioner contends that the petitioner was summoned under Section 319 Cr.P.C and as such his custodial interrogation is not required.

Notice of motion for 13.03.2024.

In the meanwhile, the petitioner is directed to surrender before the Trial Court within a period of one week from today and shall be admitted to interim bail to the satisfaction of the Trial Court."

Learned counsel appearing on behalf of the petitioner submits

that in pursuance of the afore-mentioned order, the petitioner has

surrendered before the Trial Court and has been released on interim bail.

authenticity of this order/judgment Punjab & Haryana High Court, CHD

In view of the above, no further orders are required to be passed

by this Court.

It is expected that the petitioner shall not absent himself from

Trial without sufficient cause.

Disposed of.

(JASJIT SINGH BEDI) JUDGE 13.03.2024 Kusum

Whether speaking/reasoned Yes/No Whether Reportable Yes/No

authenticity of this order/judgment Punjab & Haryana High Court, CHD