Punjab-Haryana High Court
Vikas Garg vs State Of Ut Chandigarh And Others on 29 October, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
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CRM-M-2359 of 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-2359 of 2018
Date of Decision: 29.10.2018
Vikas Garg
....Petitioner
Versus
State of U.T., Chandigarh and others
....Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present:- Mr. Pushpinder Kaushal, Advocate, for the petitioner.
Mr. Anil K. Lamdharia, APP, U.T., Chandigarh.
Mr. Alok Jain, Advocate, for respondent No.4.
RAMENDRA JAIN, J. (ORAL)
Through this petition under Section 482 Cr.P.C. prayer has been made for issuance of appropriate order or direction to respondents No.2 and 3 to take appropriate steps to arrest respondent No.4, who has been declared proclaimed offender vide order dated 15.07.2013 (Annexure P-2) in complaint case No.3309/2010 dated 06.07.2007 under Sections 182, 196, 211, 342, 452, 499, 500, 506 and 120-B IPC.
Heard.
Respondent No.4 is directed to appear before the trial Court within a week and shall move appropriate applications for his bail and cancellation of order dated 15.07.2013 (Annexure P-2), whereby he has been declared proclaimed offender and shall be released on interim bail subject to his furnishing adequate bail and surety bonds to the satisfaction of trial Court. In case respondent No.4 does not appear before the trial 1 of 2 ::: Downloaded on - 04-11-2018 07:57:23 ::: -2- CRM-M-2359 of 2018 Court within a week, no application for his bail shall be entertained upto this Court.
Disposed of.
(RAMENDRA JAIN)
October 29, 2018 JUDGE
R.S.
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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