MANPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS for quashing of the order dtd. 31/7/2025 (Annexure P-4) passed by learned Additional Sessions Judge, Panchkula in FIR No.437, dtd. 24/12/2019, under Ss. 397, 392, 452, 120-B, 201 IPC, and 25 of Arms Act registered at Police Station Pinjore, District Panchkula (Annexure P-1), whereby warrants of arrest has been issued against him for 19/8/2025. Now, fresh warrant of arrest has been ordered to be issued against the petitioner for 4/12/2025.

(2.) Learned counsel for the petitioner contended that the petitioner 's absence on 31/7/2025 was neither deliberate nor intentional. It is submitted that he had to travel out of station due to certain personal family exigencies. Counsel further argued that an application seeking exemption from personal appearance was duly filed, however, the same was rejected on the ground that the reasons stated therein, as well as those mentioned in the supporting affidavit, were allegedly contradictory. He submits that the petitioner is willing to appear before the Trial Court and undertakes to comply with any conditions that may be imposed. Therefore, the petition having merits for consideration and deserves to be allowed.

(3.) Notice of motion. Mr. Neeraj Poswal, AAG, Haryana, having served with an advance copy, appeared on behalf of respondent-State and submits that no ground for quashing the present FIR is made out and there is no illegality and infirmity in the impugned order.