Punjab-Haryana High Court
Inderjit Singh @ Inderjeet Singh @ Jeet vs State Of Punjab on 22 March, 2024
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
2024:PHHC:042022
In The High Court for the States of Punjab and Haryana
At Chandigarh
CRM-M-15003-2024 (O&M)
Date of Decision:- 22.03.2024
Inderjit Singh @ Inderjeet Singh @ Jeet ... Petitioner
Versus
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Jaspreet Singh Brar, Advocate, for the petitioner.
*****
GURVINDER SINGH GILL, J. (Oral)
1. Today, at the very outset, the learned counsel for the petitioner submits that
he may be permitted to withdraw the present petition with liberty to
surrender before the trial Court and to apply for grant of regular bail.
2. Learned counsel however, submits that as a matter of fact the absence of the
petitioner on said date was not intentional, but was on account of the fact
that he was admitted in a De-addiction and Rehabilitation Centre.
3. Having regard to the aforesaid submission, the instant petition is dismissed
as withdrawn with liberty aforesaid.
4. It is, however, directed that in case the petitioner surrenders before the Trial
Court within 10 days from today and moves an application for grant of
regular bail, the Trial Court shall consider the same expeditiously while
taking into account all such pleas as may be raised on behalf of the
integrity of this order/judgment
CRM-M-15003-2024 (O&M) -2- 2024:PHHC:042022
petitioner including his plea regarding having been admitted in De-addiction
and Rehabilitation Centre, in accordance with law and as per the
observations made in concluding paragraph of judgment passed by this
Court in CRM-M-39172 of 2021 titled Pawan Kumar Vs. State of Haryana
and another decided on 21.9.2021, which reads as under:
"12. Before parting with this order, it needs to be added that
this Court cannot lose sight of the fact that there would
be certain cases where an accused is unable to appear
before the trial Court on account of genuine reasons, say
on account of having noted the date incorrectly or on
account of certain reasons which are beyond his control.
In such cases, the accused can surrender before the trial
Court and it is expected that the trial Courts would take
a lenient view in genuine cases and decide the regular
bail application expeditiously. In a given set of
circumstances where the trial Court is satisfied that there
were valid reasons for the absence of an accused and
that he has surrendered at the shortest possible time, the
trial Court can in fact dispose of the regular bail
application on the very day the same is presented by
accused upon his surrender. The trial Court, in its
discretion, may also chose to grant interim bail, in fit
cases, but only after surrender of accused."
5. The petition stands disposed off accordingly.
22.03.2024 (GURVINDER SINGH GILL)
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
integrity of this order/judgment
