Punjab-Haryana High Court
Daljit Singh @ Sikander Singh vs State Of Punjab on 24 November, 2022
Author: Pankaj Jain
Bench: Pankaj Jain
204
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-43017-2022
Date of decision : 24.11.2022
DALJIT SINGH @ SIKANDER SINGH
....Petitioner
Versus
STATE OF PUNJAB
...Respondent
CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN
Present : Mr. Salinder K. Saini, Advocate
for the petitioner.
Mr. Madhur Sharma, AAG, Punjab.
PANKAJ JAIN, J. (ORAL)
Apprehending his arrest in FIR No.96 dated 05.08.2020, registered for offences punishable under Section 61/1/14 of Excise Act, at Police Station Sadar Moga, District Moga, the petitioner has preferred this petition under Section 438 Cr.P.C. seeking pre-arrest bail.
2. Vide order dated 19th of September, 2022, the petitioner was directed to surrender before the Trial Court.
3. Today, Counsel for the petitioner has produced order dated 19th of October, 2022 passed by ACJM, Moga to show that in compliance of the said order, the petitioner surrendered and stands admitted to ad interim bail.
4. This is a case wherein the petitioner earlier jumped the bail resulting in cancellation of his bail bonds and issuance of arrest warrants.
5. Keeping in view that the petitioner has now surrendered before the Trial Court and undertakes to continue to attend the trial, order dated 1 of 2 ::: Downloaded on - 25-11-2022 15:02:24 ::: CRM-M-43017-2022 -2- 19th of September, 2022 is made absolute, subject to the conditions as enumerated under Sections 438(2) Cr.P.C.
6. The petition stands disposed off.
November 24, 2022 (PANKAJ JAIN)
Dpr JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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