Vikram vs State Of Haryana
2026 Latest Caselaw 3674 P&H

Citation : 2026 Latest Caselaw 3674 P&H
Judgement Date : 22 April, 2026

[Cites 2, Cited by 0]

Punjab-Haryana High Court

Vikram vs State Of Haryana on 22 April, 2026

                     CRM-M No.14990 of 2026                                                       -1-


                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH
                     234
                                                          *****

                                                                         CRM-M No.14990 of 2026
                                                                        Date of decision : 22.4.2026
                                                                       Date of uploading : 22.4.2026

                     Vikram                                                     .............Petitioner
                                                            Versus
                     State of Haryana                                            .......Respondent

                     CORAM: HON'BLE MR. JUSTICE SUMEET GOEL

                     Present: Mr. B.S. Mamli, Advocate, for the petitioner

                                Mr. Vishal Singh, AAG, Haryana
                                ---
                     SUMEET GOEL, J. (ORAL)

1. Present 2nd petition has been filed under Section 483 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for grant of

regular bail to the petitioner in case FIR No.296 dated 28.5.2020 under

Section 307 of IPC and Section 25 of Arms Act, 1959, registered at Police

Station Barwala, District Hisar.

2. The case set up in the FIR in question (as set out in the present

petition by the petitioner) is as follows:-

'To, the SHO Sahib, Police Station Barwala, Hisar Subject: Regarding firing with the intention to kill. Respected Sir, I humbly submit that I, Jagbir son of Satbir, caste Pandit, resident of village Pabda. Today, on dated 28.05.2020, at about 10:30 a.m., I along with Manjeet son of Ram Bhagat Chamar of our village were returning home from the high school ground of our village. On the way, Anil son of Krishna Jat of our village, our village's nephew Abhishek alias Shekhu, and one other person, all three riding on a motorcycle, came there and immediately

started abusing us. Then Anil fired a shot at us from a country-made pistol with the intention to kill us. The bullet passed very close to me. Thereafter, we ran away from there. They chased us for a long distance but could not succeed in catching us. Along with Anil, Abhishek and the other youth were also carrying sharp-edged weapons. We are under threat to our lives from them. Therefore, I request you to kindly take strict legal action against the culprits. Thanking you. Sd/ Jagbir Complainant.'

3. Learned counsel for the petitioner has argued that the petitioner

was initially arrested on 26.7.2020. Thereafter investigation was carried

out and challan was presented on 12.9.2020. Subsequently, the petitioner

was afforded the concession of regular bail by the trial Court vide order

dated 1.10.2020. However, the petitioner could not appear before the

concerned Court on 29.5.2025 whereinafter, his bail was cancelled. The

petitioner surrendered back on 6.9.2025. It is submitted that the petitioner

is in continuous custody since then. Learned counsel has further submitted

that the petitioner met with an accident and suffered injuries. On the said

account, he could not appear in the Court in time. Thus, regular bail is

prayed for.

4. Learned State counsel has opposed the present petition by

arguing that the allegations raised are serious in nature and thus the

petitioner does not deserve the concession of the regular bail. Learned

State counsel seeks to place on record custody certificate dated 21.4.2026

in Court, which is taken on record.

5. I have heard counsel for the parties and have gone through the

available records of the case.

6. It is not in dispute that the petitioner was extended the

concession of regular bail on 1.10.2020. However, the petitioner did not

appear before the concerned Court on 29.5.2025 and thereafter

surrendered himself on 6.9.2025 to the jurisdiction of the said Court.

Since then, the petitioner is in custody. Without commenting upon the

merits of the case, this Court deems it appropriate to grant the concession

of regular bail to the petitioner.

7. In view of above, the present petition is allowed. Petitioner is

ordered to be released on regular bail on his furnishing bail/surety bonds

to the satisfaction of the Ld. concerned CJM/Duty Magistrate. However,

in addition to conditions that may be imposed by the concerned

CJM/Duty Magistrate, the petitioner shall remain bound by the following

conditions:-

(i) The petitioner shall not mis-use the liberty granted.

(ii) The petitioner shall not tamper with any evidence, oral or documentary, during the trial.

(iii) The petitioner shall not absent himself on any date before the trial.

(iv) The petitioner shall not commit any offence while on bail.

(v) The petitioner shall deposit his passport, if any, with the trial Court.

(vi) The petitioner shall give his cell-phone number to the Investigating Officer/SHO of concerned Police Station and shall not change his cell-phone number without prior permission of the trial Court/Illaqa Magistrate.