Punjab-Haryana High Court
Iqbal Singh vs State Of Punjab And Another on 27 July, 2017
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
CRM-M-22435 of 2017 1
257
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-22435 of 2017
Date of decision: July 27, 2017
Iqbal Singh
......Petitioner
Versus
State of Punjab and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present: Mr. Kamal Narula, Advocate the petitioner.
Ms. Samina Dhir, DAG Punjab.
Mr. Sanjeev Kumar Arora, Advocate for respondent No.2.
****
A.B. CHAUDHARI, J (Oral)
Heard learned counsel for the rival parties. In complaint case No.33/2016 dated 01.01.2016 titled as "The Guruharshai Primary Co-op. Agri. Dev Bank Ltd. versus Iqbal Singh", under Section 138 of the Negotiable Instruments Act, 1881, the petitioner seeks anticipatory bail. This Court had made an order dated 21.06.2017 granting ad interim anticipatory bail to the petitioner.
Learned counsel for the petitioner makes a statement that pursuance to order dated 21.06.2017, the petitioner appeared before the trial Court and furnished bail bonds.
Accordingly, the interim bail furnished by the petitioner, before the trial Court, in pursuance to the order dated 21.06.2017 1 of 2 ::: Downloaded on - 30-07-2017 22:14:29 ::: CRM-M-22435 of 2017 2 passed by this Court, is made absolute.
Petition stands disposed of, accordingly.
(A.B. CHAUDHARI) JUDGE July 27, 2017 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 2 of 2 ::: Downloaded on - 30-07-2017 22:14:30 :::