Punjab-Haryana High Court
Sajid Khan @ Sazid Khan vs State Of Haryana And Another on 14 September, 2022
CRM-M-36547-2018 1
101
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-36547-2018
Date of Decision: September14, 2022
SAJID KHAN @ SAZID KHAN
....Petitioner(s)
VERSUS
STATE OF HARYANA AND ANOTHER
....Respondent(s)
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present: Mr. Rakesh Kumar, Advocate
for the petitioner.
Mr. Gaurav Bansal, AAG, Haryana.
****
AMAN CHAUDHARY, J.(ORAL)
The present petition has been filed under Section 438 Cr.P.C. for grant of anticipatory bail in FIR No.24 dated 23.01.2018 under Sections 120-B, 406, 420 registered at Police Station Gurgaon City.
The record of the case reveals that notice in this case has not been issued and the same kept being adjourned on account of absence of learned counsel for the petitioner, whereupon vide order dated 22.10.2018, the case was ordered to be adjourned sine die and to be listed for hearing on moving of the application in case any grievance was there. The said order reads as under:-
"Learned counsel for the petitioner was neither present on the last two dates of hearing nor today and 1 of 2 ::: Downloaded on - 21-09-2022 20:14:12 ::: CRM-M-36547-2018 2 he has also not complied with order dated 04.09.2018.
Adjourned sine die and the same be listed for hearing on moving application by the petitioner in case any grievance is there"
This case has been listed in compliance to order dated 23.08.2022 passed by the Registrar (Grouping), DRR Section.
Learned State counsel on instructions from ASI Surinder Kumar has apprised this Court of the factum of arrest of the petitioner on 06.07.2019 and the challan in the case stands presented on 06.08.2019. Thereafter, even the charges have been framed by the Court on 22.08.2019 and the case is now stands adjourned to 03.10.2022 for prosecution witnesses.
In view of the above, learned counsel for the petitioner prays that the present petition may be disposed of as having been rendered infructuous.
Accordingly, the petition is disposed of as having been rendered as infructuous.
(AMAN CHAUDHARY) 14.09.2022 JUDGE Sangeeta Whether reasoned/speaking: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 21-09-2022 20:14:13 :::