Punjab-Haryana High Court
K.C Sucheendran vs State Of Haryana on 4 October, 2019
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
1. Criminal Misc. No. M-42595-2019
K.C.Sucheendran
... Petitioner(s)
Versus
State of Haryana
... Respondent(s)
AND
2. Criminal Misc. No. M-42886-2019
K.C.Sucheendran
... Petitioner(s)
Versus
State of Haryana and Another
... Respondent(s)
DATE OF DECISION: 04.10.2019
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. Keshav Pratap Singh, Advocate
for the petitioner(s).
Shekher Dhawan, J.
This order shall dispose of two petitions filed by the petitioner. Petitioner has filed petition bearing No. CRM-M-42595-2019 under Section 438 Cr.P.C. for granting pre-arrest bail to him in complaint bearing No. NACT-336 dated 19.01.2016 under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the Act") read with Section 420 IPC, whereas he has filed another petition bearing No. 42886- 2019 under Section 482 Cr.P.C. for quashing of order dated 08.09.2017 1 of 2 ::: Downloaded on - 07-10-2019 18:05:24 ::: Criminal Misc. No. M-42595-2019 AND 2 Criminal Misc. No. M-42886-2019 (Annexure P1), whereby he was declared proclaimed offender in the above noted complaint and also to quash FIR No. 786 dated 15.09.2017 (Annexure P2), registered under Section 174-A IPC at Police Station Sector 7, Faridabad.
After arguing at some length, learned counsel for the petitioner contended that petitioner shall surrender before the learned trial Judge within a period of one week from today and move an application for granting him bail by taking all the pleas raised in both the petitions.
Notice of motion.
On asking of the Court, Mr. Ashish Sanghi, Deputy Advocate General, Haryana accepts notice on behalf of respondent No.1-State. A complete copy of paper-book be provided to him during the course of the day.
In view of above, both the petitions stand disposed of with the directions that in case petitioner surrenders before the learned trial Court within a period of one week from today and moves an application for admitting him to bail, the learned trial Judge shall decide the application within a period of one week, thereafter.
(Shekher Dhawan) Judge October 04, 2019 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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