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Judgment
5 paragraphs · 217 wordsSanjay Vashisth, J
Present petition has been filed under Section 482 Cr.P.C. seeking issuance of necessary directions to the learned Sessions Court, Kapurthala, for expeditious disposal of the application for cancellation of bail bearing No. CRM-201-2024, CNR No. PBKP010024452024, arising out of FIR No.126 dated 01.07.2023, registered under Sections 419, 420, 465, 466, 467, 468, 471 and 120-B IPC at Police Station City Phagwara, District Kapurthala.
Learned counsel for the petitioner submits that respondent No.2 was granted the concession of anticipatory bail by the learned Sessions Court vide order dated 18.07.2023. It is contended that thereafter respondent No.2 allegedly went abroad without obtaining prior permission from the Court and, thus, misused the concession of bail granted to him. Counsel further submits that the application filed by the petitioner seeking cancellation of bail on the aforesaid ground has been pending before the learned trial Court for the last about two years.
Without expressing any opinion on the merits of the case, present petition is disposed of with a direction to the learned Court concerned to decide the application, if still pending, in accordance with law, expeditiously and preferably within a period of two months from today.
Let copy of this order be sent to the learned trial Court concerned for information and necessary compliance.