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Rameshwar Sharma vs State of Haryana and Another

Punjab And Haryana At Chandigarh · Decided on 11 July 2011 · Citation: (2011) 07 P&H CK 0157

HON’BLE JUDGES
Rajesh Bindal, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 109, 34, 354
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous No. M-12476 of 2011 (O and M)
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Judgment

4 paragraphs · 194 words

Rajesh Bindal, J.—Prayer in the present petition is for grant of pre-arrest bail to the Petitioner. He has been summoned to face trial by the learned Court below in complaint filed by Respondent No. 2 under Sections 354/109/34 IPC.

2.

A perusal of the paper book shows that the Petitioner himself admitted that he was served through bailable warrants for 26.8.2006 but he did not appear and subsequently he was summoned through non-bailable warrants for 3.5.2011. His pre-arrest bail application was dismissed by the Court below on 9.4.2011 specifically noticing that despite repeated efforts, the Petitioner chose not to appear before the Court as a result of which non-bailable warrants were directed to be issued, while the other co-accused had appeared. Further, the conduct of the Petitioner is evident from the order passed by this Court on 20.8.2010 in CWP No. 10749 of 2008 wherein he had written letters to the Judges constituting the Bench and for his misconduct had tendered unconditional apology.

3.

Keeping in view the conduct of the Petitioner, I do not find it to - 2 be a fit case for grant of pre-arrest bail to the Petitioner.

4.

Dismissed.