Dilbag Singh Alias Bagha vs State Of Punjab

Punjab-Haryana High Court

Dilbag Singh Alias Bagha vs State Of Punjab on 10 January, 2025

Author: Anoop Chitkara

Bench: Anoop Chitkara

                    CRM-M-57753-2024

                                            IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                        AT CHANDIGARH

                                                                                CRM-M-57753-2024
                                                                                Date of Decision: 10.01.2025


                    Dilbag Singh @ Bagha                                        ...Petitioner

                                                                Versus

                    State of Punjab                                             ...Respondent


                    CORAM:               HON'BLE MR. JUSTICE ANOOP CHITKARA

                    Present:             Mr. Jagjit Singh, Advocate
                                         for the petitioner.

                              Mr. Akshay Kumar, A.A.G., Punjab.
                                                 ****
                    ANOOP CHITKARA, J.

                      FIR No.             Dated               Police Station         Sections
                      123                 16.10.2017          Fattudhinga,           22/61/85 of NDPS Act and
                                                              District Kapurthala    401, 482, 411 IPC

1. The petitioner incarcerated in the FIR captioned above had come up before this Court under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking regular bail.

2. In paragraph 9 of the bail petition, the accused declares that he has no criminal antecedents.

3. The petitioner's counsel prays for bail by imposing any stringent conditions and contends that further pre-trial incarceration would cause an irreversible injustice to the petitioner and their family.

4. The State's counsel opposes bail and on instructions from ASI Major Singh, however does not deny that it is a case of bail jump and even perusal of bail petition clearly corroborates that the petitioner was initially on bail but he could not attend which led to cancellation of bail.

5. The petitioner was earlier on bail; however, he failed to appear, which led to the cancellation of the bail vide order dated 09.10.2024, passed by trial Court. Counsel for the petitioner on instructions undertakes not to miss single date and his wife has to urgently undergo kidney operation.

6. The petitioner was earlier granted bail, and as such, this court is inclined to grant bail subject to the strict condition that the petitioner shall not remain absent from the trial Jyoti Sharma even on a single day and subject to compliance with the following conditions.

authenticity of this order/judgment High Court, Sector 1, Chandigarh 1 CRM-M-57753-2024

7. Given the penal provisions invoked viz-a-viz pre-trial custody, coupled with the primafacie analysis of the nature of allegations, and the other factors peculiar to this case, there would be no justifiability for further pre-trial incarceration at this stage.

8. Without commenting on the case's merits, in the facts and circumstances peculiar to this case, and for the reasons mentioned above, the petitioner makes a case for bail. This order shall come into force from the time it is uploaded on this Court's official webpage.

9. Given above, provided the petitioner is not required in any other case, the petitioner shall be released on bail in the FIR captioned above subject to furnishing bonds to the satisfaction of the concerned Court and due to unavailability before any nearest Ilaqa Magistrate/duty Magistrate. Before accepting the surety, the concerned Court must be satisfied that if the accused fails to appear, such surety can produce the accused.

10. While furnishing a personal bond, the petitioner shall mention the following personal identification details:

1. AADHAR number

2. Passport number (If available) and when the attesting officer/court considers it appropriate or considers the accused a flight risk.

3. Mobile number (If available)

4. E-Mail id (If available)

11. This order is subject to the petitioner's complying with the following terms.

12. The petitioner shall attend the Trial on every date and shall not seek any adjournment.

13. Any observation made hereinabove is neither an expression of opinion on the case's merits nor shall the trial Court advert to these comments.

14. A certified copy of this order would not be needed for furnishing bonds, and any Advocate for the Petitioner can download this order along with case status from the official web page of this Court and attest it to be a true copy. If the attesting officer wants to verify its authenticity, such an officer can also verify its authenticity and may download and use the downloaded copy for attesting bonds.

15. Petition allowed in terms mentioned above. All pending applications, if any, stand disposed of.

(ANOOP CHITKARA) JUDGE 10.01.2025 Jyoti Sharma Whether speaking/reasoned: Yes Jyoti Sharma Whether reportable: No. 2025.01.10 16:16 I attest to the accuracy and authenticity of this order/judgment High Court, Sector 1, Chandigarh 2