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Punjab-Haryana High Court
Satyen Srivastava vs State Of Haryana And Another on 16 December, 2025
Author: Anoop Chitkara
Bench: Anoop Chitkara
1
CRR-3160-2025 and connected cases
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
220+210
CRR-3160-2025
Decided on: 16.12.2025
Satyen Srivastava ...Petitioner
Versus
State of Haryana and another ...Respondents
CRR-3152-2025
Satyen Srivastava ...Petitioner
Versus
State of Haryana and another ...Respondents
CRR-3154-2025
Satyen Srivastava ...Petitioner
Versus
State of Haryana and another ...Respondents
CRR-3155-2025
Satyen Srivastava ...Petitioner
Versus
State of Haryana and another ...Respondents
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present: Mr. Abhishek Anand (Brother of petitioner).
****
ANOOP CHITKARA, J.
Bar is abstaining from work.
1. This order shall dispose of four petitions as mentioned above. For the sake of
brevity, facts have been taken from CRR-3160-2025 titled as Satyen Srivastava vs. State
of Haryana and another.
2. Brother of the petitioner is present in the Court and requested for disposal of the
petition and grant of bail. He further submits that his real brother (present petitioner) is
behind bars in a case, wherein he was convicted for 01 year and to pay compensation of
Rs.6,00,000/-. He further submits that they are ready to deposit the 15% of the
compensation amount and 5% has already been deposited before the trial Court initially
and prayed for grant of bail which was rejected by the Appellate Court.
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CRR-3160-2025 and connected cases
3. I have gone through the record.
4. Notice issued to the respondent duly received by counsel for the complainant
representing him before the Appellant Court but has put in appearance on his behalf.
Receipt of the orders handed over by brother of the petitioner, which is taken on record.
5. The nature of the order this Court proposes to pass, no response is required from
the respondent.
6. Perusal of the record reflects that petitioner was convicted vide judgment dated
17/21.08.2023 by the trial Court. After that appeal was filed by the petitioner before the
Appellate Court, however he never appeared before the Appellate Court at any stage.
Time and again he filed application for exemption from personal appearance on the
grounds of his medical treatment. Perusal of the record also reflects that he was
undergoing treatment and hospitalized time and again.
7. Thereafter petitioner was arrested on 23.11.2025 and since then he is in custody.
Petitioner filed an application for grant of bail which was rejected by the Appellate Court
vide impugned order dated 28.11.2025.
8. Given the undertaking by brother of the petitioner to deposit 15% of compensation
amount (total 20% and 5% already deposited), impugned order dated 28.11.2025 is set
aside and petitioner is ordered to be released on bail in the appeal pending before the
Appellate Court subject to deposit of 15% of compensation amount as well as furnishing
of usual bonds to the satisfaction of the concerned Court.
9. Petition(s) allowed with the aforesaid observation. It is clarified that petitioner
shall not seek any unnecessary adjournment before the trial/Appellate Court and
cooperate in the disposal of the appeal as early as possible. Pending applications if any,
stand disposed of.
(ANOOP CHITKARA)
JUDGE
16.12.2025
anju rani
Whether speaking/reasoned: Yes
Whether reportable: No.
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