Punjab-Haryana High Court
Kamal Singh vs State Of Haryana on 14 November, 2022
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
220
CRM-M-8720-2020 (O&M)
Date of Decision: 14.11.2022
Kamal Singh ...Petitioner
Versus
State of Haryana ...Respondent
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present: Mr. Ajit Singh, Advocate, for
Mr. Arun Sharma, Advocate, for the petitioner.
Mr. Rajiv Sidhu, DAG, Haryana,
assisted by SI Kushal Pal.
GURVINDER SINGH GILL, J. (Oral)
The instant petition has been filed by the petitioner - Kamal Singh seeking grant of regular bail in respect of a case registered against him vide FIR No.72 dated 01.02.2020 at Police Station City, Yamuna Nagar, District Yamuna Nagar, under Sections 420/1420-B/34 IPC and Sections 4(4)/4(5)/23 & 25 of the PNDT Act.
Today learned State counsel has informed that the petitioner had been released on interim bail on 27.04.2020 on account of spread of pandemic Covid-19 pursuant to general order/s passed by the High Powered Committee of this Court, but has not surrendered back till date despite the fact that all such extensions of interim bail came to an end on 31.01.2022.
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CRM-M-8720-2020 (O&M) -2-
Learned counsel representing the petitioner has also not furnished any definite information as regards the surrender of the petitioner.
Since the learned State counsel has categorically informed that the petitioner has not surrendered back after availing interim bail, this Court does not find any ground to grant regular bail to the petitioner, given the fact that he has virtually misused the concession of interim bail. The petition, as such, is dismissed.
14.11.2022 (GURVINDER SINGH GILL)
Vimal JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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