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AMICUS AI
Citation Codes
Neutral Citations
2023 PHHC 94870
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Acts
  • Section 482 of Cr. P.C.
  • Section 438(2) Cr.P.C.
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Cites
Cited by
Citation Codes
Neutral Citations
2023 PHHC 94870
Equivalent Citations
citation codes
Case Number
Advocates
Judges
Acts
  • Section 482 of Cr. P.C.
  • Section 438(2) Cr.P.C.
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    NEERAJ KUMAR SINGLA v. STATE OF PUNJAB AND ANOTHER

    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.

    1 of 2

    CRM-M-23968-2023 (O&M) -2-

    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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    NEERAJ KUMAR SINGLA v. STATE OF PUNJAB AND ANOTHER
    (Jul 26, 2023)