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Harmohinder Kaur and Another vs State of Punjab and Another

Punjab And Haryana At Chandigarh · Decided on 2 May 2011 · Citation: (2011) 05 P&H CK 0213

HON’BLE JUDGES
Nirmaljit Kaur, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 482
CASE NUMBER
Criminal Miscellaneous No. M-12746 of 2011
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Judgment

3 paragraphs · 184 words

Nirmaljit Kaur, J.—This is a petition u/s 482 Code of Criminal Procedure for quashing of order dated 17.01.2011, vide which, bails bonds and surety bonds of the Petitioners have been cancelled and forfeited to the State and they have been summoned through non-bailable warrants.

2.

Learned Counsel for the Petitioners contends that the Petitioners were regularly appearing before the trial Court except on one date i.e. on 17.01.2011, on which date, the non-bailable warrants were issued against them. It is also submitted that the present Petitioners have already filed Crl. Misc. No. M-27734 of 2011 praying for quashing of the Criminal complaint dated 03.03.2005 which is pending before this Court for 11.05.2011.

3.

Taking into account the facts and circumstances of the case, the present petition is disposed of with a direction that in case, the Petitioners surrender before the trial Court on or before the next date of hearing, they shall be released on bail on their furnishing fresh bail bonds to the satisfaction of the trial Court and subject to an undertaking that they shall, thereafter, appear regularly before the trial Court.