Punjab-Haryana High Court
Mani Singh@Mani Panesar vs State Of Punjab on 1 May, 2024
Author: Anoop Chitkara
Bench: Anoop Chitkara
Neutral Citation No:=2024:PHHC:061687
1
2024:PHHC:061687
267-1 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-27410 of 2023(O&M)
Date of Decision: 01.05.2024
Mani Singh @ Mani Panesar ...Pe,,oner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. Tarun Sethi, Advocate for the pe##oner.
Mr. Kanav Bansal, Deputy Advocate General, Punjab.
****
ANOOP CHITKARA, J.
FIR No. Dated Police Sta,on Sec,ons
147 17.11.2014 Garhshankar, 324, 323, 148, 149, IPC, 1860 (Sec#on
District 325, IPC added later on)
Hoshiarpur
1. Seeking quashing of order dated 30.11.2016 passed by Sub Divisional Judicial
Magistrate Garhshankar whereby the pe##oner was declared as a proclaimed offender
in the FIR cap#oned above, the pe##oner has come up before this Court under Sec#on
482, Cr.P.C.
2. On 30.05.2023, a Coordinate Bench of this Court had passed the following order
which reads as under:
" Learned counsel for the pe##oner submits that co-accused have already
been acquiAed vide judgment dated 30.03.2018 passed by Sub Divisional
Judicial Magistrate, Garshankar in case CIS No.CHI/26/2015 (Annexure P7), thus,
the chances of convic#on of the pe##oner are remote.
The submission possesses merit. However, there are conflic#ng
requirements in this case. The pe##oner was declared a proclaimed person
aFer he deliberately jumped bail and went abroad without knowledge or
permission of the Court. On the other hand, if relief is granted to the pe##oner,
it would result in removal of one case from the docket of the trial Court.
Considering the huge pendency in this country, I am inclined to lean in favour of
the laAer.
No#ce of mo#on.
Mr. G.S. Dhillon, AAG, Punjab, accepts no#ce on behalf of the respondent
and waives service.
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Neutral Citation No:=2024:PHHC:061687
CRM-M-27410-2023 2024:PHHC:061687
The pe##oner is directed to surrender before the trial Court on or before
14.06.2023 and seek regular bail. In case, such an applica#on is filed, it shall be
decided on the same day.
Adjourned to 26.07.2023.
To be heard alongwith CRM-M-25138-2023. ."
3. Pursuant to the said order, the pe##oners' counsel submits that they had
surrendered and were released on bail and the concerned trial Court on 12.06.2023 had
passed the following order which is reproduced as under:
"File taken up today as accused Harman Bains and Mani Singh through their
counsel moved applica#ons for surrender-cum-bail. In compliance of orders
dated 17.05.2023 passed in CRM-M-25138-2023 and dated 30.05.2023 passed
in CRM-M-27410-2023 by Hon'ble Punjab and Haryana High Court, accused
Harman Bains and Mani Singh are hereby ordered to be released on bail on
their furnishing bail bonds/surety bonds in the sum of Rs.50,000/- each with
one surety of like amount. Bail bonds and surety bonds furnished by accused
Harman Bains and Mani Singh, which are accepted and aAested. Adjourned to
21.08.2023 for further proceedings."
4. Since the pe##oner has already surrendered before the trial Court and released
on bail, as such, the present pe##on has been rendered infructuous.
5. The present pe##on is disposed of, having become infructuous.
6. All pending applica#on(s), if any, stand disposed of.
(ANOOP CHITKARA)
JUDGE
01.05.2024
Sonia Puri
Whether speaking/reasoned: Yes
Whether reportable: No.
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