Punjab-Haryana High Court
Robinpreet Singh @ Robin Singh And ... vs State Of Punjab on 1 June, 2023
Author: Karamjit Singh
Bench: Karamjit Singh
Neutral Citation No:=2023:PHHC:080273
CRM-M-28826-2023 2023:PHHC:080273
1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
CRM-M-28826-2023
Date of Decision: 1.6.2023
Robinpreet Singh @ Robin Singh and others
....Petitioners
VERSUS
State of Punjab
....Respondent
CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH
Present:
Ms. Bhupinder Kaur Bhangu, Advocate for
Ms. Gagandeep Kaur, Advocate,
for the petitioners.
*******
KARAMJIT SINGH, J. (Oral)
Present petition has been filed by the petitioners seeking quashing of order dated 2.5.2023 (Annexure P-5) whereby bail orders of the petitioner were cancelled and they were further ordered to be summoned through non-bailable warrants of arrest by the Court of Additional Sessions Judge, Sangrur in criminal case having FIR No.116 dated 6.6.2022 registered under Sections 324, 323, 148, 149 IPC (Sections 307, 201 IPC added later on) at Police Station Sadar Dhuri, District Sangrur, on account of their absence before the learned trial Court on the date fixed.
2. Counsel for the petitioners inter alia contends that defence counsel who was representing the petitioners in the trial Court gave wrong date to the petitioners and due to the said reason, the petitioners failed to appear before the learned trial Court on the date fixed i.e. 2.5.2023. He further submits that this was the first default on the part of the petitioners and in future, they will not miss the date. Prayer is made that the petitioners be allowed to join the proceedings before the learned trial Court.
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3. Notice of motion.
4. Mr. C.L.Pawar, Addl. AG, Punjab accepts notice on behalf of the State and on instructions from SI Gulab Singh submits that the petitioners jumped bail and resultantly, impugned order was passed by the learned trial Court.
5. I have considered the submissions made by the counsel for the parties.
6. In view of the facts and circumstances as has been already detailed above, without commenting on the merits of the case, impugned order dated 2.5.2023 (Annexure P-5) is set aside and the petitioners are directed to surrender before the learned trial Court/Duty Judge within next 20 days and on their doing so, they be released on regular bail by the said Court to its own satisfaction subject to costs of ` 15000/- in total which is to be deposited by the petitioners with the District Legal Services Authority concerned.
7. Disposed of.
( KARAMJIT SINGH )
JUDGE
June 1, 2023
Paritosh Kumar
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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