Amrik Singh vs State Of Punjab
2024 Latest Caselaw 5704 P&H

Punjab-Haryana High Court

Amrik Singh vs State Of Punjab on 13 March, 2024

                                                                                         2024:PHHC:036054

                             CRM-M-2036-2016                                                           -1-

                             310

                                         IN THE HIGH COURT OF PUNJAB & HARYANA
                                                     AT CHANDIGARH

                                                                   ****
                                                                            CRM-M-2036-2016
                                                                            Date of Decision: 13.03.2024


                             Amrik Singh                                                    ..... Petitioner


                                                                   Versus


                             State of Punjab                                                ..... Respondent


                             CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                             Present:       Ms. Dignatika Rao, Advocate and
                                            Mr. Rajender Kumar, Advocate
                                            for the petitioner.

                                            Mr. Ankit Grewal, DAG, Punjab.

                                                        *****

                             HARSH BUNGER J. (ORAL)

1. Petitioner has filed the present petition under Section 482 of the

Code of Criminal Procedure, for quashing the impugned order dated

08.01.2001 (Annexure P-2) in case FIR No.110, dated 06.11.1998, under

Sections 120-B, 406, 419, 420, 467, 468, 471 of the Indian Penal Code,

registered at Police Station Sadar Phagwara, District Kapurthala, whereby

the petitioner was declared as proclaimed offender.

2. Learned counsel for the petitioner submits that the petitioner is

ready and willing to surrender before the trial Court and hence he may be

permitted to withdraw the present petition. He further submits that an

appropriate direction be issued to the trial Court that if the petitioner moves

authenticity of this document/judgment

2024:PHHC:036054

an application for regular bail, the same be decided in a time bound manner.

3. In view of the above, the present petition is dismissed as

withdrawn. In case, the petitioner surrenders before the trial Court within a

period of two weeks from today and also moves an application for grant of

regular bail, the same shall be considered/decided by the learned trial Court

expeditiously, preferably within a period of two months from the date of

moving such application, in accordance with law.

4. The petition is accordingly disposed of.

                             13.03.2024                                         (HARSH BUNGER)
                             Himani                                                 JUDGE
                                          1. Whether speaking/reasoned   :      Yes/No
                                          2. Whether reportable          :      Yes/No







authenticity of this document/judgment