Punjab-Haryana High Court
Tapinder Singh vs State Of Punjab & Anr on 9 August, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
CRM No. M-29048 of 2017
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No. M-29048 of 2017
Date of Decision : 09.08.2017
Tapinder Singh ...Petitioner
Versus
State of Punjab and another ...Respondents
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Arjun Veer Sharma, Advocate for the petitioner.
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Anupinder Singh Grewal, J.(Oral)
The petitioner is seeking anticipatory bail in Complaint No. 191 of 2014, dated 09.10.2014, under Section 138 of Negotiable Instruments Act, titled as 'Rajinder Singh Vs. Tapinder Singh'.
Learned counsel for the petitioner contends that the petitioner had been granted anticipatory bail in the afore-noted case by the trial Court. However, the petitioner was in custody in another case and, therefore, he could not appear before the trial Court and consequently vide impugned order his bail bonds were cancelled. Learned counsel further contends that the petitioner has got bail in the other case and undertakes that henceforth he shall appear before the trial Court on every date of hearing.
Heard.
The petitioner had been granted anticipatory bail by the trial Court and he could not appear on account of the fact that he was in custody in another case. The petitioner has undertaken to appear before the trial Court on every date of hearing. Therefore, it would be in the interest of 1 of 2 ::: Downloaded on - 12-08-2017 12:07:53 ::: CRM No. M-29048 of 2017 2 justice, if the petitioner is protected from his arrest.
Consequently, the petition is allowed. The petitioner shall surrender before the trial Court and submit bail bonds to its satisfaction. He would continue to appear before the trial Court on every date of hearing.
(ANUPINDER SINGH GREWAL)
August 09, 2017 JUDGE
kanchan
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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