Punjab-Haryana High Court
Mahender Singh Alias Mahender Pal Singh vs Raj Kumar @ Kala And Others on 21 November, 2024
227 CRM-A-1840-2023 -1-
MAHENDER SINGH ALIAS MAHENDER PAL SINGH V/S RAJ KUMAR @ KALA AND OTHERS
Present: Mr. Sushil Bhardwaj, Advocate
for the applicant.
None for the respondents.
***
Counsel appearing for the applicant submits that the present applica on was
filed against acqui al in the year 2023 and he has a very good case on merit.
As per report of registry, no ce issued to the respondents have been received
back served. However, none has appeared on their behalf.
I have heard counsel for the applicant and gone through the record.
Leave to appeal granted.
The accused to execute a bond for a endance within two months, undertaking
to appear in this court, in case the appeal is allowed.
In Mahidul Sheikh v. State of Haryana, CRM-33030-2021 in CRA-S-363-2020,
decided on 14-01-2022, Para 53, this Court observed,
[53]. The pragma c approach is that while gran ng bail with sure es, the
"Court" and the "Arres ng Officer" should give a choice to the accused to
either furnish surety bonds or to handover a fixed deposit, or direct
electronic money transfer where such facility is available, or crea ng a lien
over his bank account. The accused should also have a further op on to
switch between the modes. The op on lies with the accused to choose
between the sure es and deposits and not with the Court or the arres ng
officer.
Given above, within two months, the accused shall furnish a personal bond of Rs.
Ten Thousand only (INR 10,000/-)to the sa sfac on of the concerned Trial Court/Duty
Magistrate.
The a es ng officer shall, on the reverse page of personal bonds, men on the
permanent address of the accused along with the phone number(s), WhatsApp number (if
any), e-mail (if any), and in case of any change, the Accused shall immediately and not later
than 30 days from such modifica on, in mate about the change of residen al address and
change of phone numbers, WhatsApp number, e-mail accounts, to the Registry of this Court.
The furnishing of the personal bonds shall be deemed acceptance of the all
s pula ons, terms, and condi ons of this bail order.
There would be no need for a cer fied copy of this order for furnishing bonds, and
any Advocate for the accused can download this order along with case status from the
official web page of this Court and a est it to be a true copy. In case the a es ng officer
2024.11.22 15:30 wants to verify the authen city, such an officer can also verify its authen city and may
download and use the downloaded copy for a es ng bonds.
authenticity of this order/judgment
High Court, Sector 1, Chandigarh
Registry to send copy of this order to the trial Court as well as to the respondent.
It is clarified that in case, a er ge ng the copy of this order, respondent does not furnish
bonds within two months, trial Court might proceed further in accordance with law.
Main appeal
Admit.
List for final hearing on its own turn as per its queue.
(ANOOP CHITKARA)
JUDGE
21.11.2024
Jyo Sharma
authenticity of this order/judgment
High Court, Sector 1, Chandigarh
