Punjab-Haryana High Court
Ashish Puri vs State (U.T. Chandigarh) on 17 January, 2014
Author: K.C. Puri
Bench: K.C. Puri
204
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-14509 of 2013 (O&M).
Date of Decision: 17.1.2014.
Ashish Puri
.... Petitioner
Versus
State (U.T. Chandigarh) .... Respondent
CORAM: HON'BLE MR. JUSTICE K.C. PURI Present: Mr. Kanwalljit Singh, Sr. Advocate with Mr. Ajaybir Singh, Advocate, for the petitioner.
Mr. Sukant Gupta, Addl. PP for U.T. Mr. N.S. Vashishth, Advocate, for the complainant.
K.C. PURI.J (ORAL) The petitioner is seeking anticipatory bail in case bearing FIR No.150 dated 2.4.2013 under Sections 406 and 498-A IPC registered in Police Station Sector-39, Chandigarh.
Learned State counsel has submitted that gold ornaments are yet to be recovered and the value of those articles is more than Rs.10 lacs.
Learned counsel for the petitioner has offered to deposit Rs.7 lacs before the trial Court.
The amount shall be deposited in the shape of FDR in the name of the Court and would be paid to the successful party.
So, the order dated 8.5.2013 passed by this Court is made absolute.
17.1.2014. (K.C. PURI)
Sanjay
SN JUDGE
2014.01.17 16:15
I attest to the accuracy and
integrity of this document
Punjab and Haryana High Court