Punjab-Haryana High Court
Balwant Singh vs State Of Haryana on 9 May, 2022
Author: Avneesh Jhingan
Bench: Avneesh Jhingan
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-17526 of 2022
Date of Decision: 9th May, 2022
Balwant Singh
Petitioner
Versus
State of Haryana
Respondent
CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN
Present: Mr. J. S. Gill, Advocate for the petitioner.
Ms. Dimple Jain, AAG, Haryana.
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AVNEESH JHINGAN, J (Oral):
This is a petition seeking anticipatory bail in FIR No.149 dated 29.3.2022, under Sections 420, 406, 120-B IPC (Section 171 IPC added later on), registered at Police Station Rania, District Sirsa.
After arguing for some time, learned counsel for the petitioner does not press the present petition. However, a request is made that the petitioner would surrender within fifteen days from today and apply for regular bail, his application be taken up expeditiously.
The petition is disposed of.
In case the petitioner surrenders within fifteen days from today and applies for regular bail, the court concerned shall take up the bail application within three days and decide it as expeditiously as possible.
[AVNEESH JHINGAN] JUDGE 9th May, 2022 mk
1. Whether speaking/ reasoned : Yes / No
2. Whether reportable : Yes / No 1 of 1 ::: Downloaded on - 10-05-2022 01:06:51 :::