Anupam Singla vs State Of Haryana And Another
2024 Latest Caselaw 6077 P&H

Punjab-Haryana High Court

Anupam Singla vs State Of Haryana And Another on 18 March, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:038438

                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh


                                                               CRM-M-12608-2024 (O&M)
                                                               Date of Decision:- 18.03.2024


                 Anupam Singla                                                    ... Petitioner

                                                         Versus

                 State of Haryana and another                                     ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL


                 Present:-            Mr. Siddharth Pandit, Advocate, for the petitioners.

                                      Mr. Ramender Singh Chauhan, AAG, Haryana.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

Learned counsel for the petitioner submits that he may be

permitted to withdraw the instant petition at this stage.

In view of the aforesaid request, the present petition is

dismissed as withdrawn at this stage with liberty to file afresh in case there

is inordinate delay in conclusion of the trial.

However, having regard to the fact that the petitioner has been

behind bars for the last about 3 years, this Court deems it appropriate to

issue the following directions:

(i) The trial Court shall frame a schedule of dates in advance for summoning the witnesses and shall also endeavour to record the statements of the PWs whose presence is duly secured. Special Messengers be deputed for securing the presence of the PWs. If deemed necessary, a letter may be written to the Senior Superintendent of Police, concerned,

integrity of this order/judgment CRM-M-12608-2024 (O&M) -2- 2024:PHHC:038438

for getting the needful done for ensuring timely presence of Pws.

(ii) The prosecution is directed to ensure the presence of all the PWs before the trial Court on the dates as may be fixed by the trial Court for recording prosecution evidence. The District Attorney concerned to take necessary steps for the purpose of securing the presence of the remaining PWs.

18.03.2024 (GURVINDER SINGH GILL) mohan JUDGE Whether speaking /reasoned Yes / No

Whether Reportable Yes / No

integrity of this order/judgment