Punjab-Haryana High Court
Arshvir Singh @ Arsh vs State Of Punjab on 6 December, 2017
Author: Shekher Dhawan
Bench: Shekher Dhawan
In the High Court of Punjab and Haryana, at Chandigarh
Criminal Misc. No. M-46365 of 2017
Date of Decision: 06.12.2017
Arshvir Singh alias Arsh
... Petitioner(s)
Versus
State of Punjab
... Respondent(s)
CORAM: Hon'ble Mr. Justice Shekher Dhawan.
Present: Mr. Prashant Vashisth, Advocate
for the petitioner(s).
Shekher Dhawan, J.
Present petition under Section 438 Cr.P.C. for seeking pre-arrest bail to the petitioner(s) in case FIR No. 5 dated 7.1.2017, registered under Section(s) 18 of the Narcotic Drugs & Psychotropic Substances Act, 1985 at Police Station Model Town, Ludhiana City.
Learned counsel for the petitioner contended that petitioner was earlier admitted to bail and his bail was cancelled vide order dated 5.9.2017, passed by learned Judge, Special Court, Ludhiana as he mistook the date, otherwise there was no intention on his part not to appear in the Court. Rather he has been regularly appearing in the learned Court below. Learned counsel further contended that petitioner is ready to file fresh bail and surety bonds.
In view of above, present petition is accepted. Petitioner is directed to surrender befor the learned trial Court and on filing of his application for grant of bail, the learned Court below shall consider the same 1 of 2 ::: Downloaded on - 10-12-2017 12:14:50 ::: Criminal Misc. No. M-46365 of 2017 2 and admit the petitioner on bail on his furnishing fresh bail and surety bonds to its satisfaction. However, the learned Court below shall be at liberty to complete the proceedings under Section 446 Cr.P.C. against the petitioner.
(Shekher Dhawan) Judge December 06, 2017 "DK"
Whether speaking/reasoned :Yes/No
Whether reportable : Yes/No
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