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
Versus
State of Haryana and another ..Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
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