Are you looking for a legal research tool ?
Get Started
Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

Puneet Sandhu v. State Of Punjab And Another

Puneet Sandhu v. State Of Punjab And Another

(High Court Of Punjab And Haryana)

CRM-M-951 of 2022 | 12-01-2022

SANT PARKASH, J.

1. The instant petition has been filed under Section 438 Cr.P.C. seeking grant of anticipatory bail in Complaint CIS Act No.885/2019 dated 16.11.2019, filed under Section 138 of the Negotiable Instruments Act, pending before the Court of learned CJM, Pathankot.

2. A perusal of the file would reveal that vide order dated 03.03.2020, the petitioner was granted concession of interim bail with the direction to appear before learned trial Court. As the petitioner did not appear before the trial Court, therefore, his anticipatory bail application was dismissed vide order dated 04.01.2022 (Annexure P-2) while granting him the liberty to surrender before learned trial Court and apply for regular bail.

3. Notice of motion.

4. Mr. Tanvir Joshi, Assistant Advocate General, Punjab accepts notice on behalf of the respondent-State.

5. In view of the above, the present petition is disposed of with direction to the petitioner to appear before learned trial Court on or before 27.01.2022 and file fresh application for regular bail, which will be decided by trial Court in accordance with law.

6. Till then, interim bail is granted to the petitioner.

Advocate List

  • Mr. Raj Kumar Arya, Advocate for Ms. Sukhveer Kaur, Advocate for the petitioner.

Bench
  • HON'BLE MR. JUSTICE SANT PARKASH
Eq Citations
  • LQ
  • LQ/PunjHC/2022/375
Head Note

Criminal Procedure Code, 1973 — S. 438 — Anticipatory bail — Violation of conditions of interim bail — Held, petitioner directed to appear before trial Court on or before 27-1-2022 and file fresh application for regular bail, which will be decided by trial Court in accordance with law (Paras 5 and 6)