GURMEET KAUR Vs. STATE OF HARYANA

JUDGEMENT

(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 sec. 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 dtd. 17/2/2022, 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 sec. 446 CrPC.