IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-23968-2023 (O&M) Date of decision: 26.07.2023 Neeraj Kumar Singla ….Petitioner. Versus
State of Punjab and another ....Respondents.
CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:- Mr. Nitish Garg, Advocate, for the petitioner.
Mr. Anmol Singh Sandhu, AAG, Punjab. ..…
SANJIV BERRY, J.
Instant petition has been filed under Section 482 of Cr. P.C. seeking setting aside/quashing of PO order dated 05.11.2022 (Annexure P-1) passed by Sub Divisional Judicial Magistrate, Gidderbaha, in complaint bearing No. NACT/332/2016 under Section 138 of the N.I. Act, instituted on 22.12.2016 and all subsequent proceedings arising therefrom.
2. Heard.
3. Learned counsel for the petitioner refers to the order dated 06.06.2023, passed by Sub Divisional Judicial Magistrate, Gidderbaha, in case titled as 'Rajesh Kumar vs. Neeraj Kumar Singla', in CIS No. NACT/332/2016, which is marked as Annexure AX, to submit that in compliance to the order dated 02.06.2023, the petitioner has surrendered in the trial Court and has furnished the requisite bail bonds.
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4. On the asking of the Court, Mr. Anmol Singh Sandhu, learned AAG, Punjab, has accepted notice on behalf of respondent No. 1 and does not dispute the aforesaid fact.
5. In view of the circumstances and without commending on the merits of the case, interim bail granted vide order dated 02.06.2023, by this Court, is hereby made absolute, subject to conditions as envisaged under Section 438(2) Cr.P.C. Further, he will not tamper with the evidence nor will influence the witnesses; shall cooperate with the investigation as and when so required.
5. The petition stands allowed.
(SANJIV BERRY)
JUDGE
26.07.2023
preeti
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
Neutral Citation No:=2023:PHHC:094870
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