SURINDER SINGH v. STATE OF HARYANA AND ANOTHER

2023:PHHC:104498

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

121 CRM-M-39704-2023 (O&M)

Date of decision: 11.08.2023

Surinder Singh ..Petitioner

Present: Mr. JS Dhaliwal, Advocate for the petitioner.

Mr. Jagdish Manchanda, Addl. AG, Haryana.

***

AMAN CHAUDHARY, J

1. The present petition has been filed for quashing of PO order

dated 25.05.2023 passed by Ld. JMIC, Sirsa in complaint case No.NACT-

115-2022.

2. After arguing for some time, learned counsel on instructions

submits that the petitioner is ready to surrender before the trial Court and

prays that his bail application be ordered to be decided in a time bound

manner.

3. In view of the prayer made, without expressing any opinion

on the merits of the case, present petition is disposed of with a direction to

the learned trial Court that in case the petitioner surrenders on or

before 22.08.2023 and files an application for grant of bail, it be decided

on the same day, in accordance with law.

( AMAN CHAUDHARY )

11.08.2023 JUDGE

ashok

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

Neutral Citation No:=2023:PHHC:104498

1 of 1 ::: Downloaded on - 17-08-2023 07:59:55 :::

Neutral Citation No:=2023:PHHC:104498