Punjab-Haryana High Court
Piara Singh vs Satpal Banga & Another on 3 August, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA,
CHANDIGARH
Criminal Miscellaneous No. M-36255 of 2010 (O &
M)
Date of Decision: August 03, 2011
Piara Singh
.....PETITIONER(S)
VERSUS
Satpal Banga & another
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. Sanjeev Pandit, Advocate, for the
petitioner.
None for respondent No.1.
Ms. Rajni Gupta, Additional Advocate
General, Punjab, for respondent No.2.
. . .
AJAI LAMBA, J (Oral)
1. This petition has been filed under Section 482 Cr.P.C. for quashing order dated 12.6.2010 passed in Complaint No.36 of 9.8.2007, under Sections 323, 506, 379, 411 IPC.
2. It appears that the petitioner was declared proclaimed offender, and therefore, proceedings were being Crl. Misc. No. M-36255 of 2010 [2] delayed. Vide Order dated 10.12.2010, the petitioner was directed to be released on interim bail on his furnishing bail bonds to the satisfaction of the Trial Court.
3. Learned counsel for the petitioner has informed the Court that petitioner appeared before the Trial Court and has been released on bail. Thereafter, the petitioner has been appearing before the Trial Court. Learned counsel has further assured the Court that here-in-after, the petitioner shall not cause any delay in proceedings and shall appear on each and every date as required by law.
4. In view of the above, bail granted to the petitioner is confirmed.
5. Petition is disposed of accordingly.
(AJAI LAMBA)
August 03, 2011 JUDGE
avin
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?