Dinesh Chander vs State Of Punjab
2024 Latest Caselaw 6355 P&H

Punjab-Haryana High Court

Dinesh Chander vs State Of Punjab on 20 March, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                                                      2024:PHHC: 040443
                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH
             287                                                                 CRM-M-63028-2023
                                                                          Date of decision: 20.03.2024

             DINESH CHANDER                                                        .... PETITIONER(S)
                                                                VERSUS
             STATE OF PUNJAB                                                       ...RESPONDENT(S)

             CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

             Present:                 None for the petitioner(s).

                       Mr. Mohit Saroha, AAG, Punjab.
                       ****
             JASJIT SINGH BEDI, J. (Oral)

The prayer in the present petition under Section 482 Cr.P.C. is

for quashing of impugned order dated 10.04.2023 (Annexure P-4) passed by

JMIC, Ludhiana, whereby the petitioner has been declared a Proclaimed

Person in DDR No.23 dated 29.08.2020 registered under Sections 323, 324,

506, 148 and 149 IPC, at Police Station Focal Point Ludhiana, being cross

case in FIR No.153 dated 19.08.2020 under Sections 323, 324, 506, 148 and

149 IPC registered at Police Station Focal Point Ludhiana.

On 08.02.2024, the following order was passed:-

"The learned counsel for the petitioner states that the petitioner is ready to surrender before the Trial Court.

List again on 20.03.2024.

In the meantime, if the petitioner surrenders before the Trial Court within one week from today, his bail application be decide by the Trial Court within one day thereafter."

None has put in appearance on behalf of the petitioner.

In pursuance to the afore-mentioned order, the petitioner has

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

19.02.2024.

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
             20.03.2024
             Kusum


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

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