Punjab-Haryana High Court
Saurabh vs State Of Haryana on 22 March, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC: 041903
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
229 CRM-M-62429-2023
Date of decision: 22.03.2024
SAURABH .... PETITIONER(S)
VERSUS
STATE OF HARYANA ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Jagjit Singh, Advocate for
Mr. Gaurav Jain, Advocate
for the petitioner(s).
Mr. Rajiv Goel, DAG, Haryana.
****
JASJIT SINGH BEDI, J. (Oral)
On 12.12.2023, the following order was passed:-
"The prayer in the present petition under
Section 482 Cr.PC is for quashing of the order dated
20.11.2023 (Annexure P-4) as well as impugned order dated
28.11.2023 (Annexure P-5) passed by the Additional Sessions
Judge, Fatehabad in case bearing SC/64/2023 titled as 'State
versus Sumit and others' with regard to FIR No.9 dated
07.01.2023 under Section 25 of the Arms Act, 1959 and under
Sections 307, 34, 387 IPC (Sections 201, 120-B IPC added
later on) registered at Police Station City Tohana, Tehsil
Tohana, District Fatehabad, vide which the bail bonds of the
petitioner had been cancelled and his surety bonds had been
forfeited to the State.
The learned counsel for the petitioner contends
that on account of a traffic jam on the Fatehabad-Tohana
road, the petitioner was unable to appear before the Court on
20.11.2023 and, thereafter, on 28.11.2023 because of which
the aforementioned impugned orders came to be passed. He
states that the petitioner is ready and willing to join the
proceedings once again.
authenticity of this order/judgment
Punjab & Haryana High Court, CHD
Notice of motion for 11.03.2024.
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.50,000/- as costs
with the Punjab and Haryana High Court Bar Association,
Chandigarh Lawyers Family Welfare Fund, Account
No.41564846387, SBI High Court Branch, IFSC:-
SBIN0050306, he shall be admitted to interim bail to the
satisfaction of the trial Court.
The learned counsel for the petitioner shall
produce the receipt regarding deposit of Rs.50,000/- with the
aforesaid Association as well as a copy of the order granting
interim bail to the petitioner on the next date of hearing."
In pursuance to the aforementioned order, the petitioner has
surrendered before the Trial Court and has since been released on interim
bail vide order dated 19.12.2023 passed by the Additional Sessions Judge,
Fatehabad. The copy of of the said order 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
the Trial without sufficient cause.
Disposed of.
(JASJIT SINGH BEDI)
JUDGE
22.03.2024
Kusum
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
authenticity of this order/judgment
Punjab & Haryana High Court, CHD
