Punjab-Haryana High Court
Davinder Singh @ Kuku vs State Of Punjab on 6 March, 2018
Author: Rajan Gupta
Bench: Rajan Gupta
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M-9315 of 2018
Date of Decision: March 06, 2018
Davinder Singh @ Kuku
....Petitioner
Versus
State of Punjab.
.....Respondent
CORAM: HON'BLE MR.JUSTICE RAJAN GUPTA
Present: Mr. B.S.Bhalla, Advocate
for the petitioner.
Rajan Gupta, J (Oral)
Notice of motion.
On the asking of court, Mr.C.L.Pawar, Sr. DAG, Punjab accepts notice on behalf of State of Punjab.
Petitioner has preferred this pre-arrest bail application as his bail bonds have cancelled and surety bonds have been forfeited due to his non appearance before the court below. It has been urged before the court that petitioner could not be presented due to reasons beyond his control. He further submits that petitioner shall furnish an undertaking that he shall not absent himself from the proceedings on any date in future.
In view of above, petition is allowed. In case, petitioner appears before the trial court within a week from today and furnishes bail bonds to its satisfaction, he shall be admitted to bail.
(Rajan Gupta) Judge March 06, 2018 BB Whether speaking/reasoned Yes/No Whether reportable: Yes/No 1 of 1 ::: Downloaded on - 11-03-2018 03:34:19 :::