Monish Salhotra vs State Of Punjab And Another
2024 Latest Caselaw 20256 P&H

Punjab-Haryana High Court

Monish Salhotra vs State Of Punjab And Another on 14 November, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     CRM-M No. 42095 of 2024

                     255                IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                   CRM-M No. 42095 of 2024
                                                                   Date of Decision: 14.11.2024

                     Monish Salhotra                                      ...Pe   oner

                                                               Versus

                     State of Punjab and another                          ...Respondents


                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Arpan Sabharwal, Advocate
                                      for the pe oner.

                                      Mr. Akshay Kumar, A.A.G., Punjab.

                                      Mr. S.P.S. Sidhu, Advocate
                                      for respondent No.2.

                                                           ****
                     ANOOP CHITKARA, J.

                       FIR No.        Dated        Police Sta on    Sec ons
                       30             15.11.2023   Vigilance Bureau 384, 420, 120-B IPC and 7, 7-A, 12 of
                                                   Range Jalandhar  PC Act, 1988

Seeking cancella on of an cipatory bail granted to respondent No.2 in the FIR cap oned above, the complainant has come up before this Court under Sec on 439(2) CrPC, 1973.

2. Complainant as well as respondent No.2 accused are present in Court. There was a brief interac on of the complainant and the accused along with their counsel. Although the accused has denied giving threat to the complainant, but the complainant submits that he has received the threats from the accused-respondent No.2.

3. Counsel for respondent No.2 submits that respondent No.2 undertakes that he will not give any threat to the complainant, behave in decent and respec ul manner and will not abuse or in midate him or contact his family members.

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4. Given the statement made by the accused, counsel for the pe oner wishes to withdraw the present pe on with liberty to file fresh in case he receives any threat.

5. Pe on stand disposed of as withdrawn with liberty aforesaid. All pending applica ons, if any, stand disposed.

                                                                            (ANOOP CHITKARA)
                                                                               JUDGE
                     14.11.2024
                     Jyo Sharma


                     Whether speaking/reasoned            :         Yes
                     Whether reportable                   :         No.

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