Jagtar Singh vs Baldev Singh
2024 Latest Caselaw 20631 P&H

Punjab-Haryana High Court

Jagtar Singh vs Baldev Singh on 20 November, 2024

                   229                CRM-A-1100-2024 (O&M)                                                -1-

                   JAGTAR SINGH V/S BALDEV SINGH

                   Present:           Ms. Bindu Bala, Advocate for
                                      Mr. Rajbir Singh, Advocate
                                      for the applicant.

                                                 ***

CRM-31473-2024

For the reasons men oned in the applica on, delay of 23 days in filing the

present leave to appeal is condoned.

Applica on stands disposed of.

CRM-A-1100-2024

Counsel appearing for the applicant submits that the present applica on was

filed against acqui al in the year 2024 and he has a very good case on merit.

Mr. Puneet Sharma, Advocate has put in appearance on behalf of the

respondent and filed memorandum of appearance, which is taken on record and submits

that the judgment of acqui al is well reasoned and leave to appeal should not be granted.

He further submits that in case, this Court grants leave to appeal and admit the main appeal,

its turn will not come for hearing for decades, as such pendency of the appeal may be

treated in-consequen al for the respondent.

Leave to appeal granted.

Counsel for the respondent submits that he be exempted from furnishing bail

bonds/surety bonds before the concerned trial Court or Chief Judicial Magistate. He

undertakes to surrender before the majesty of Court as and when this Court directed to do

so or in case of reversal of the judgment.

Given such undertaking, there shall be no need to furnish bail bonds/surety

bonds by the respondent.

Main appeal

Admit.

List for final hearing on its own turn as per its queue following the roster of NI

Act.

authenticity of this order/judgment High Court, Sector 1, Chandigarh CRM-A-1100-2024 (O&M) -2-

It is clarified that the pendency of this appeal shall not be construed against the

accused-respondent in any manner whatsoever.

(ANOOP CHITKARA) JUDGE 20.11.2024 Jyo Sharma

authenticity of this order/judgment High Court, Sector 1, Chandigarh