Punjab-Haryana High Court
Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 1 April, 2026
213
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-12943-2026
Date of Decision:- 01.04.2026
SURINDERPAL SINGH ....Petitioner
Vs.
STATE OF PUNJAB ...Respondent
CORAM:- HON'BLE MRS. JUSTICE AMARJOT BHATTI
Present:- None for the petitioner.
Ms. Amrit Kaur Mahir, AAG, Punjab.
*****
AMARJOT BHATTI, J.
Petitioner has filed instant 2nd petition under Section 483 of BNSS 2023 (corresponding Section 439 of the erstwhile Cr.P.C.) for grant of regular bail in FIR No.85 dated 27.06.2024 under Section 108, 3 (5) of Bharatiya Nyaya Sanhita, 2023 (erstwhile Sections 306, 34 of IPC) registered at Police Station E-Division, Amritsar.
On the last date of hearing, none had put appearance on behalf of petitioner and learned counsel was ordered to be informed through Registry.
As per report of Registry, learned counsel for the petitioner was informed about the next date.
Today despite passover, none has put appearance on behalf of the petitioner. It appears that petitioner is not interested in pursuing the present regular bail petition in the aforesaid FIR. SANDEEP KUMAR 2026.04.02 11:40 I attest to the accuracy and integrity of this document CRM-M-12943-2026 -2-
As such, petition stands dismissed in default and for want of prosecution.
Pending miscellaneous application(s), if any, stand disposed of accordingly as well.
(AMARJOT BHATTI) JUDGE 01.04.2026 snd Whether speaking/reasoned : Yes/No. Whether reportable : Yes/No SANDEEP KUMAR 2026.04.02 11:40 I attest to the accuracy and integrity of this document