Gurinder Singh vs State Of Punjab
2024 Latest Caselaw 18733 P&H

Punjab-Haryana High Court

Gurinder Singh vs State Of Punjab on 22 October, 2024

Author: Anoop Chitkara

Bench: Anoop Chitkara

                     CRM-M No. 52523 of 2024


                     119               IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                                                                 CRM-M No. 52523 of 2024
                                                                 Date of Decision: 22.10.2024

                     Gurinder Singh                                       ...Pe   oner

                                                              Versus

                     State of Punjab                                      ...Respondent

                     CORAM:           HON'BLE MR. JUSTICE ANOOP CHITKARA

                     Present:         Mr. Arshdeep Singh Brar, Advocate
                                      for the pe oner.

                                      Ms. Swa Batra, D.A.G., Punjab.

                                                          ****
                     ANOOP CHITKARA, J.

                       FIR No.         Dated            Police Sta on     Sec ons
                       156             28.08.2021       Nihal Singh Wala, 341, 340, 506 IPC (Sec on 34
                                                        District Moga     IPC deleted)

1. Aggrieved by slow speed of the trial in the FIR cap oned above, the accused has come up before this Court under Sec on 528 BNSS.

2. No ce served upon the official respondent through State counsel. The nature of order which this Court proposes to pass, there is no necessity of calling any response from the State.

3. Grievance of the accused is that finding the case to be weak, the complainant is unnecessarily delaying the trial by seeking adjournment on lame excuses.

4. Given the prayer of the pe oner, State is directed not to seek unnecessary adjournment before the trial Court and ensure service of witnesses and their presence before the trial Court on the date fixed. If the complainant will seek exemp on, me and again, it is for the State to ensure his presence and trial Court is at liberty to close prosecu on evidence in accordance with law.

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

5. There would be no need for a cer fied copy of this order, and any Advocate for the Pe oner and State can download this order and other relevant par culars from the official web page of this court and a est it to be a true copy.

6. Pe on is disposed of with the observa ons men oned above. All pending applica ons, if any, stand disposed.

                                                                        (ANOOP CHITKARA)
                                                                            JUDGE
                     22.10.2024
                     Jyo Sharma

                     Whether speaking/reasoned:           Yes
                     Whether reportable:                  No.








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