Kulwinder Singh Alias Kulwinder Kumar vs State Of Punjab
2025 Latest Caselaw 6655 P&H

Punjab-Haryana High Court

Kulwinder Singh Alias Kulwinder Kumar vs State Of Punjab on 30 December, 2025

SANDEEP SETHI
2025.12.30 13:44

CRM-M-74025-2025

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(103)
CRM-M-74025-2025.
Date of Decision:-30.12.2025.

Kulwinder Singh @ Kulwinder Kumar

beveee Petitioner
Versus
State of Punjab
beeees Respondent
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
Present: Mr. B.S. Jatana, Advocate for the petitioner.
Mr. Jasjit Singh Rattu, DAG, Punjab.
oh 2k oh 3
ALOK JAIN, J. (Oral)

1. The present petition has been filed seeking grant of

anticipatory bail to the petitioner in case FIR No.0336 dated 29.09.2024, under Sections 333, 115(2), 351, 126(2) of the BNS, 2023 and Sections 25 and 27 of the Arms Act, 1959 (added later on), registered at Police Station City Kharar, District SAS Nagar (Annexure P-1).

2. After vehemently arguing on the merits of the case, learned counsel for the petitioner prays for withdrawal of the present petition, however, submits that the petitioner is ready to surrender before the learned trial Court within one week from today and in case, the petitioner files any application for grant of regular bail, the same be considered expeditiously.

3. In light of the above, the present petition is dismissed as

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CRM-M-74025-2025

withdrawn, however, the petitioner is directed to surrender before the learned trial Court within 07 days from today and in case the petitioner files an application for grant of regular bail, the same will be decided on its own merits and in accordance with law, expeditiously, preferably within 07

working days from the date of filing of such application, if any.

(ALOK JAIN) JUDGE December 30, 2025.

S. Sethi Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No

SANDEEP SETHI

2025.12.30 13:44

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