Punjab-Haryana High Court
Nikunj Gupta vs State Of Haryana on 27 April, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-17256 of 2022
Date of Decision: 27th April, 2022
Nikunj Gupta
Petitioner
Versus
State of Haryana
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. S. K. Garg (Narwana), Senior Advocate with
Mr. Inder Singh, Advocate for the petitioner.
Ms. Geeta Sharma, DAG, Haryana.
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AVNEESH JHINGAN, J (Oral):
This is a petition seeking anticipatory bail in FIR No. 157 dated 10.4.2022 under Section 63 of Copyright Act, 1957 and Sections 120-B, 420 and 511 IPC, registered at Police Station Rewari City.
Learned senior counsel for the petitioner at the out-set submits that the petitioner was given a notice under Section 41-A Cr.P.C. which was not served upon him, rather was served on the family members, hence he could not appear. The contention is that the petitioner is willing to appear in compliance of the said notice.
Learned counsel for the State appearing on advance notice on instructions submits that let the petitioner appear before the Investigating Officer within seven days from today and in case the petitioner's custody is required, he would be given seven days notice.
In view of the statement made by learned counsel for the State, the petition is disposed of.
[AVNEESH JHINGAN] JUDGE 27th April, 2022 mk
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 28-04-2022 09:17:55 :::