Dilpreet Singh @ Dilli vs State Of Punjab
2026 Latest Caselaw 3777 P&H

Punjab-Haryana High Court

Dilpreet Singh @ Dilli vs State Of Punjab on 24 April, 2026

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

               CRM-M-19786-2026                          1

               213
                         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH

                                                             CRM-M-19786-2026
                                                             Date of decision :24.04.2026

               Dilpreet Singh @ Dilli                                       ....Petitioner
                                                  versus

               State of Punjab                                              .... Respondent

               CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ

               Present :-      Mr. Keshav Pratap Singh, Advocate
                               for the petitioner.

                               Mr. Raj Karan Singh, A.A.G., Punjab.

               RAJESH BHARDWAJ, J. (Oral)

1. Present petition has been filed by the petitioner praying for

grant of regular bail in case bearing GD No.19 dated 09.02.2025 under

Sections 115(2), 118(1), 118(2), 191(3), 190 & 238 of BNS, registered at

Police Station Rahon in FIR No.0011 dated 08.02.2025, under Sections

115(2), 118(1), 333, 3(5) of BNS, registered at Police Station Rahon,

District SBS Nagar.

2. As per the facts of the case, it is a case of version and cross-

version. The abovementioned FIR was lodged on the statement of

complainant, namely, Rajandeep Singh wherein it was alleged that on

04.02.2025, Dilpreet Singh @ Dilli (petitioner herein) along with other

co-accused caused injuries to the complainant party. It was alleged that

after an initial quarrel regarding kicking of the pet dog, the accused

persons, including the present petitioner, formed an unlawful assembly

and attacked the complainant party. Thereafter, the accused persons

forcibly entered the house of the complainant while armed with weapons

and caused injuries to Rajandeep Singh, Dalbir Singh and Dilpreet Singh.

It was further alleged that a cross version case was also registered on the

statement of Jatinder Singh, wherein specific allegations were levelled

against Dilpreet Singh @ Dilli that he inflicted a krich blow on the head

of Jatinder Singh. Thus, cross version was registered in above said FIR

vide GD No. 19 dated 09.02.2025 under Section 115(2),

118(1),118(2),191(3),190 BNS. On registration of the same, investigation

commenced. The petitioner was arrested on 07.02.2026 in the present

GD. On completion of investigation, challan was presented. On framing of

charges, the trial commenced. The petitioner approached the learned

Additional Sessions Judge, SBS Nagar, praying for grant of bail, however,

finding no merit, the same was declined after hearing both the sides by

Learned trial Court vide order dated 16.03.2026. Aggrieved by the same,

the petitioner is before this Court praying for grant of bail by way of filing

of present petition.

3. Learned counsel for the petitioner has contended that the

petitioner has been falsely implicated in the present case. He submits that

admittedly it is a case of version and cross-version. He submits that from

the petitioner's side there are 03 injured. He submit that except the

petitioner, rest all the co-accused are on bail. He submits that once it is a

case of version and cross-version, it is the matter of trial that which party

was the aggressor. To buttress his arguments, he contends that the

petitioner has no criminal antecedents as he has never been involved in

any other case. He, thus, submits that the petitioner deserves to be granted

bail.

5. Per contra, learned State counsel has opposed the

submissions made by counsel for the petitioner and submits that the

petitioner was alleged to have caused the head injury to complainant-

Jatinder Singh (in cross-version case), which was declared to be grievous

in nature. He, on instructions, has submitted that the case is under

investigation. He has produced on record the custody certificate of the

petitioner.

6. After hearing counsel for the parties and perusing the record,

it is deciphered that the case in hand is of version and cross-version. There

are injuries on both the sides and it is a matter of trial as which party was

the aggressor. Except the petitioner, rest all the co-accused are on bail. As

per custody certificate of the petitioner, he has suffered an incarceration of

02 months and 14 days as on 23.04.2026. It further shows that the

petitioner has no criminal antecedents.

7. The veracity of the allegations would be assessed only after

conclusion of the trial and on the appreciation of evidence to be led by

both the parties before the trial Court.

8. This Court would refrain itself from commenting anything on

the merits of the case. Keeping in view the arguments raised by both the

sides and perusing the record, the Court is of the opinion that learned

counsel for the petitioner succeeds in making out a case for the grant of

bail to the petitioner. Accordingly, present petition is allowed and

petitioner is ordered to be released on bail on his furnishing bail/surety

bonds to the satisfaction of the concerned trial Court/Duty Magistrate.

Nothing said herein shall be treated as an expression of opinion on the

merits of the case.

               24.04.2026                                ( RAJESH BHARDWAJ )
               ps-I                                             JUDGE
                               Whether speaking/reasoned   :    Yes/No
                               Whether reportable          :    Yes/No