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High CourtsSingle Bench(2022) 05 P&H CK 0086

Gurmeet Kaur vs State Of Haryana

Punjab And Haryana At Chandigarh · Decided on 20 May 2022

HON’BLE JUDGES
Anoop Chitkara, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Petition (M) No. 22131 Of 2022
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Judgment

20 paragraphs · 350 words

Anoop Chitkara, J

Criminal Complaint No.

Dated

Title

Sections

Before trial Court

2183

11.09.2015

M/s Mahindra & Mahindra Financial Services Limited Versus Ramandeep Kaur

138/142 of NI Act

Before Appellate Court

CRA-562-2016 titled as Ramandeep Kaur Versus M/s Mahindra & Mahindra Financial Services Limited

1.

The petitioner, a lady aged 60 years, and claims to work as a laborer, and had stood as a surety, has come up before this court seeking the quashing of order of issuance of non-bailable warrants against her for being unable to produce the accused before the court, on his default in an appearance before the trial court.

2.

Without adjudicating the maintainability of this petition under section 482 CrPC, and leaving that question open; given the explanation offered by the petition is allowed to the extent mentioned in this order and with the following conditions.

3.

There shall be a stay of the impugned order dated 17.02.2022, passed by Ld. ASJ, Karnal, qua the petitioner for 30 days from today, subject to the petitioner appearing before the concerned court to offer explanation to the notice under section 446 CrPC.

4.

This order is subject to the petitioner appearing before the concerned court with in thirty days from today.

5.

Any Advocate for the petitioner and the Officer in whose presence the petitioner puts signatures on personal bonds shall explain all conditions of this bail order in any language that the petitioner understands.

6.

Any observation made hereinabove is neither an expression of opinion on the merits of the case nor shall the trial Court advert to these comments.

7.

There would be no need for a certified copy of this order, and any Advocate for the Petitioner can download this order along with case status from the official web page of this Court and attest it to be a true copy. In case the attesting officer wants to verify the authenticity, such an officer can also verify its authenticity and may download and use the downloaded copy for attesting bonds.

Petition allowed to the extent mentioned above. All pending applications, if any, stand disposed.