Punjab-Haryana High Court
Jagtar Singh vs State Of Punjab on 20 August, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No. M-35396-2018
Date of Decision: 20.08.2018
Jagtar Singh
.. Petitioner
Vs.
State of Punjab
..Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Sourabh Arora, Advocate for the petitioner.
...
Inderjit Singh, J.
Petitioner Jagtar Singh has filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.285 dated 25.06.2012, registered at Police Station Civil Lines, District Amritsar City, under Sections 406, 409, 419, 420, 467, 468, 471 and 120-B of Indian Penal Code (Sections 473 of Indian Penal Code were added later on) and Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988.
Notice of motion has been issued.
On the asking of Court, Mr. Pawan Sharda, Sr. DAG, Punjab has accepted notice on behalf of the respondent-State and contested this petition.
I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.
From the record, I find that the present petitioner absented himself from the Court proceedings only on one date i.e. 10.07.2018 and non-bailable warrant was issued against him. Learned counsel for the petitioner submits that the absence of the petitioner was not intentional.
1 of 2 ::: Downloaded on - 22-08-2018 04:51:40 ::: Criminal Misc. No. M-35396-2018 -2- Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find that trial of the case will take a long time and, therefore, no useful purpose will be served by sending the petitioner to custody. Therefore, finding merit in the present petition, the same is allowed. The petitioner is directed to surrender before the trial Court within 10 days from today and on doing so, he shall be released on bail by the trial Court to its satisfaction. If the petitioner fails to appear before the trial Court within the stipulated period, instant petition shall be treated as dismissed.
(INDERJIT SINGH)
20.08.2018 JUDGE
Jasmine Kaur
Whether speaking/reasoned Yes
Whether reportable No
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