Punjab & Haryana High Court: In an interesting order, Arun Monga, J acknowledged a lawyer’s commitment towards discharging his duty to his client as he had kept his Doli ceremony on hold to appear in a matter through video conferencing. The lawyer had got married a day before the hearing.

The Order read,

“At this stage, learned counsel for the petitioner opposes the adjournment and submits that he has been sitting since morning waiting for this matter to be heard. Notwithstanding his personal difficulty, as he got married only yesterday night, and morning ceremony of Doli has been on the hold due to him, since he has been throughout sitting in the video conference, waiting for his turn in the larger interest of discharging his duty to his client. This court wishes him a blissful and happy married life.”

The matter related to delay in filing of challan. Adjourning the matter to December 15, 2020, the Court, considering the inordinate delay in filing the challan by the prosecution, granted interim anticipatory bail to the petitioner, subject  to filing a report qua the conduct/antecedents of the petitioner.

[Angrej Singh v. State of Punjab, CRM-M-23046 of 2020, order dated 28.10.2020]

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