Punjab-Haryana High Court
Parwinder Singh Alias Vicky vs State Of Punjab on 18 October, 2022
Author: Anoop Chitkara
Bench: Anoop Chitkara
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
226 CRM-M-25999-2022
Date of Decision: 18.10.2022
Parwinder Singh @ Vicky ......... Petitioner
Versus
State of Punjab ......... Respondent
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present:- Mr. Karnail Singh Ahhi, Advocate for the petitioner.
Mr. Virat Rana, AAG, Punjab.
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ANOOP CHITKARA, J. (ORAL)
The present petition has been filed under Section 439 Cr.P.C for release of the petitioner on bail during the pendency of the trial in case FIR No. 245 dated 01.10.2019 registered under Sections 302/332/333/353/186/379-B (2)/120B/148/149 IPC; 25/27 of Arms Act and 21/29/61/85 of NDPS Act at Police Station Jandiala, Amritsar Rural.
Counsel for the petitioner submits that the petitioner is in custody for last 03 years and trial is hanging fire because of Covid implications and workload. Even in this Court, his bail is pending since long and because of time constraints, it is not being taken up.
Constrained with this fact, counsel for the petitioner submits that he would be contended and satisfied in case trial be expedited.
Given the entirety of facts and circumstances, the prayer is genuine and consequently, this Court requests the trial Court to take up the case on top priority and try to complete it on or before 31.03.2023.
It is clarified that the petitioner shall not seek any adjournment and in case, he seeks adjournment, this order shall stand recalled automatically without any further reference to this Court.
The present petition is partly allowed to the extent mentioned above. Liberty reserved.
(ANOOP CHITKARA)
JUDGE
18.10.2022/Jyoti-II
Whether speaking/reasoned Yes/No
Whether Reportable
1 of 1
Yes/No
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