Punjab-Haryana High Court
Bhai Sukhdeep Singh Sidhu vs State Of Punjab on 4 January, 2024
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2024:PHHC:000123
CRM-M-63046-2023 -1- 2024:PHHC:000123
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(201)
CRM-M-63046-2023
Date of decision: - 04.01.2024
Bhai Sukhdeep Singh Sidhu
....Petitioner
Versus
State of Punjab
.....Respondent
CORAM : HON'BLE MR. JUSTICE VIKAS BAHL
Present:- Mr. APS Deol, Senior Advocate, with
Mr. Vishal Rattan Lamba, Advocate
for the petitioner.
Mr. Kunal Muthreja, AAG, Punjab.
****
VIKAS BAHL, J. (ORAL)
1. This is a first petition under Section 482 Cr.P.C. for grant of permission to the petitioner who is an accused in FIR NO.1 dated 05.01.2023, under Sections 13(1)(a) read with Section 13(2) of P.C Act, 1988 as amended vide Amendment Act, 2018 and Sections 409, 420, 465, 467, 471, 201 and 120-B IPC, at Police Station Vigilance Bureau, Phase 1, Punjab, at Mohali, to visit U.K. from 10th January, 2024 to 25th February, 2024 in order to visit his son Bhai Shiraz Singh Sidhu presently student in Northampton Square, London (University of London) B.Sc. Business Management in Higher Education Institution (HEI).
2. Reply by way of affidavit has been filed on behalf of the respondent-State today in the Court and the same is taken on record. A copy thereof has been supplied to the office of learned Senior counsel for 1 of 2 ::: Downloaded on - 04-01-2024 23:23:59 ::: Neutral Citation No:=2024:PHHC:000123 CRM-M-63046-2023 -2- 2024:PHHC:000123 the petitioner.
3. Learned State counsel has pointed out that in the present case, the order dated 13.04.2023 passed by the Co-ordinate Bench of this Court granting interim protection to the petitioner is based on the order dated 05.04.2023 passed by the Hon'ble Supreme Court in Writ Petition (Criminal) No.91 of 2023 and the State of Punjab has filed an application (Annexure R-1) for clarification of the said order dated 05.04.2023, which is likely to come up for hearing on 18.01.2024.
4. Learned Senior counsel for the petitioner has submitted that in view of the said objection taken by the respondent-State, petitioner seeks to withdraw the present petition, at this stage, with liberty to file a fresh application/petition after the decision in the said application for clarification (Annexure R-1), annexed along with the reply filed on behalf of the respondent-State.
5. In view of the above, the present petition is dismissed as withdrawn, with the aforesaid liberty.
( VIKAS BAHL )
January 04, 2024 JUDGE
naresh.k
Whether reasoned/speaking? Yes/No
Whether reportable? Yes/No
Neutral Citation No:=2024:PHHC:000123
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