Punjab-Haryana High Court
Tarun Shingari Alias Tanu vs State Of Haryana on 13 March, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC: 036018
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
283 CRM-M-7580-2024
Date of decision: 13.03.2024
TARUN SHINGARI ALIAS TANU .... PETITIONER(S)
VERSUS
STATE OF HARYANA ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Rajesh Anand, Advocate and
Mr. Abhay Tripathi, Advocate
for the petitioner(s).
Mr. Rajiv Goel, DAG, Haryana.
****
JASJIT SINGH BEDI, J. (Oral)
On 13.02.2024, the following order was passed:-
"The Prayer in this petition under Section 482 Cr.PC is for
the quashing of the order dated 11.01.2024 (Annexure P-1)
whereby the regular bail of the petitioner stands cancelled in case
FIR No.442 dated 10.08.2017 under Sections 452, 506, 384, 201,
120-B IPC and Sections 25/54/59 of Arms Act registered at P.S.
Yamuna Nagar City, Haryana.
The Counsel for the petitioner contends he has never sought
adjournments but had been moving application seeking exemption
from his personal appearance. He states that though he is currently
residing in Thailand, he he is ready and willing to join the
proceedings once again.
A perusal of the impugned order would reveal that the
petitioner has filed multiple exemption applications and it was only
then that the impugned order came to be passed. Be that as it
may, as the petitioner is ready and willing to join the proceedings
once again he is granted one opportunity to do so.
Notice of motion for 13.03.2024.
authenticity of this order/judgment
Punjab & Haryana High Court, CHD
In the meanwhile, the petitioner is directed to surrender
before the Trial Court within a period of one week from today and
subject to a deposit of Rs.2,00,000/- as costs with the Punjab &
Haryana High Court Bar Association Chandigarh Account
No.65035682434 State Bank of India, High Court Branch, IFSC
Code SBIN0050306 he shall be admitted to interim bail to the
satisfaction of the Trial Court.
The petitioner is further directed to place on record the
photocopy of receipt of payment as well as the order passed by the
court below granting interim bail to the petitioner."
Thereafter, on 16.02.2024, the following order was passed:-
"This is an application under Section 482 of Cr.P.C. on
behalf of the petitioner seeking two more weeks to surrender before
the trial Court and modification of order dated 13.02.2024.
For the reasons mentioned in the application, the same is
allowed and one week more time is granted to the petitioner to
surrender before the Trial Court.
CRM stands disposed of."
Learned counsel for 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 vide order dated 27.02.2024,
which is taken on record.
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
