Sukhwinder Singh vs State Of Punjab And Anr
2024 Latest Caselaw 18849 P&H

Punjab-Haryana High Court

Sukhwinder Singh vs State Of Punjab And Anr on 24 October, 2024

                   232                CRM-42763-2018 in/and
                                      CRM-A-2609-MA-2018

                   SUKHWINDER SINGH V/S STATE OF PUNJAB AND ANR

                   Present:           Mr. R.S. Sekhon, Advocate
                                      for the applicant.

                                      Mr. Sukhdev Singh, A.A.G., Punjab.

                                      Mr. Lokesh Vohra, Advocate
                                      for respondent No.2.
                                                 ***

CRM-42763-2018

For the reasons men oned in the applica on, delay of 34 days in filing the present leave to appeal is condoned.

Applica on stands disposed of.

CRM-A-2609-MA-2018

Counsel appearing for the applicant submits that the present applica on was filed against acqui al in the year 2018 and he has a very good case on merit.

Mr. Lokesh Vohra, Advocate has put in appearance on behalf of respondent No.2 and filed Power of A orney, 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. It is clarified that the pendency of this appeal shall not be construed against the accused-respondent in any manner whatsoever.

(ANOOP CHITKARA) JUDGE 24.10.2024

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