Punjab-Haryana High Court
Pardeep Kumar vs Lucky Verma And Anr on 26 May, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
CRM-M-23316 of 2022 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-23316 of 2022
Date of Decision: 26th May, 2022
Pardeep Kumar
... Petitioner
Versus
Lucky Verma and another
... Respondents
CORAM : HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present : Mr. Amit Arora, Advocate for the petitioner.
Ms. Geeta Sharma, DAG, Haryana.
***
AVNEESH JHINGAN , J.(Oral)
This is a petition seeking anticipatory bail as vide order dated 26.4.2022, learned Additional Sessions Judge, Faridabad has issued warrant of arrest against the petitioner.
After arguing for some time and realising that the present petition is not maintainable in view of the judgment of the Supreme Court in Manish Jain v. Haryana State Pollution Control Board, 2021(1) AICLR 416, learned counsel for the petitioner does not press the present petition.
He submits that the petitioner is ready to deposit Rs.3,30,000/- with the trial court subject to out-come of the trial. However, a request is made that the petitioner would surrender before the court within ten days and apply for regular bail, his application be taken up expeditiously.
The petition is disposed of. In case the petitioner surrenders 1 of 2 ::: Downloaded on - 27-05-2022 07:06:57 ::: CRM-M-23316 of 2022 [2] within ten days and deposits Rs.3,30,000/- subject to out-come of the trial, and applies for regular bail, the court concerned shall take up the bail application on the same day and decide it as expeditiously as possible.
(AVNEESH JHINGAN ) JUDGE th 26 May, 2022 mk Whether reasoned/speaking Yes Whether reportable Yes 2 of 2 ::: Downloaded on - 27-05-2022 07:06:58 :::