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The High Court of Punjab & Haryana on Wednesday (28 October) recognized the devotion and commitment of the Lawyer to discharge his responsibility to his client as he waited for his case to be heard by the Court while his (Lawyer's) doli ceremony was on the stand.
The Bench of Justice Arun Monga has given anticipatory bail to the client/petitioner, "given the inordinate delay in filing the challan by the prosecution."
Apart from this, the Bench also documented the application of the Lawyer as to how his Doli Ceremony had been delayed due to him, because he had been waiting in a video conference all the time, waiting for his turn in the greater interest of discharging his obligation to his client.
The case of the accused / applicant was that, after a lapse of 01 years and 5 months from the date of registration of the FIR, no summons had been lodged before the date and, even though the petitioner's custody was supposedly necessary, he would then be entitled to default on bail.
Upon a motion by the Court about the delay in filing the challan, the State attorney learned that he had requested an adjournment to receive the same orders.
In this context, the Lawyer of the Accused / Applicant objected to the postponement and submitted that "he has been sitting since morning waiting for his matter to be heard."
Furthermore, the Court said that "Given the inordinate delay in filing the challan by the prosecution, it seems to be a fit case for grant of interim anticipatory bail to the petitioner at this stage."
In the meantime, the petitioner has been instructed to report before the Investigating Officer and to begin the inquiry. The matter was eventually delayed until 15.12.2020
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