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Punjab-Haryana High Court
Jatin vs State Of Punjab on 11 March, 2026
CRM-M-67233-2025(O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
119 CRM-M-67233-2025(O&M)
Decided on :11.03.2026
Jatin . . . Petitioner(s)
Versus
State of Punjab . . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Hitesh Chopra, Advocate for the petitioner.
Mr. Neeraj Madaan, Sr.DAG, Punjab.
-.-
SANJAY VASHISTH, J. (Oral)
CRM-7047-2026
i) Present application has been filed under Section 482 Cr.P.C.,
seeking preponement of the date of hearing of the main case, i.e., CRM-
M-67233-2025.
ii) As the main case is listed today itself, the present application
has, therefore, rendered infructuous.
CRM-7048-2026
i) Present application has been filed under Section 482 Cr.P.C.,
for placing on record the bail orders of co-accused Abhay Kumar and
Akash Kumar @ Kansi @ Ashok dated 29.08.2024 and 23.05.2025
respectively, whereby bail was granted to the said co-accused by the co-
ordinate Bench of this Court, as Annexure P-8 and P-9.
ii) For the reasons stated in the application, same is allowed,
and orders dated 29.08.2024 and 23.05.2025 are hereby taken on record
as Annexures P-8 and P-9. Registry is directed to tag the same at the
appropriate place in the paper-book.
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iii) Application stands disposed of.
CRM-M-67233-2025(O&M)
1. Present petition has been filed under Section 483 of BNSS,
seeking regular bail in case FIR No.35 dated 29.03.2024, under Sections
307, 323, 324, 34 IPC (Sections 326 IPC and 201 IPC were added later
on vide GD No.23 of 02.05.2024 and DDR No.30 dated 12.03.2025
respectively), registered at Police Station Sujanpur, Tehsil and District
Pathankot
2. The FIR in the present case was registered on the basis of
the statement made by Prince Sidhu and the same has been reproduced
below:-
" Statement of Prince Sidhu S/o Ved Masih Sidhu
R/o Shekhan Mohalla Sujanpur District Pathankot
aged around 33 years Mobile No. 95010-66616 stated
that I am residing above mentioned address and
working on the contract basis at Punjab Mandi
Board. On dated 25.03.2024, I was present at my
home then my friend namely Kumar Gaurav S/o
Kishan Chand R/o came at my home Shekhan
Mohalla Sujanpur District Pathankot. Then my friend
Kumar Gaurav came and told that Akash@ Kashi and
his brother Abhay S/o Rakesh Kumar R/o Prem Nagar
Sujanpur Hall Chak Phull Pyara Sujanpur had taken
quarrel with him at near Shani Mandir Bridge No. 4
Sujanpur due to his motorcycle has struck with his
scooty of above said persons. Then I and along with
my friend Kumar Gaurav went to the house of Akash
@ Kashi and above said persons for talking about the
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incident then around 09:30 PM when we reached at
his house then Akash @ Kashi met us at outside of his
house then Akash @ Kashi picked one brick from the
street and attacked two times on Kumar Gaurav which
was hit on his head and Gaurav was injured when I
take back the Kumar Gaurav and reached at
Madhopur beas link river bridge of bhanwalpur then
Abhay armed with datar along with Kannu s/o Sabi
r/o prem nagar Sujanpur armed with datar came from
Sujanpur side and Akash @ Kashi came from the back
armed with Kirch Akash @ Kashi gave four blows of
kirch on me with the intention to kill me which was hit
on my chest, abdomen, back of the neck and right arm
then Abhay attacked on me with datar with the
intention to kill me which was hit on my head then I
put forward my right arm for defending myself which
was hit on my right arm, Resultantly I fell down. Then
Abhay Kumar attacked on my back with his datar and
then Kannu attacked on my right side of head with the
back side of the datar with the intention to kill me and
all of them were attacked on Kumar Gaurav with the
intention to kill him. Resultantly, he got some injuries
on his head and his body. We got more injuries and
they thought that they killed us and ran away from the
spot with their respective weapons. Then I arrange the
phone of some passerby and call my brother Thomas
Sidhu. Then Rahul Sidhu s/o Peter r/o Sekhan
Mohalla Sujanpur reached on the spot. Then he
arranged the vehicle and brought at the CHC hospital
Sujanpur for the treatment where they refer us to the
civil Hospital Sujanpur due to serious conditions of
the victims where doctor gave us the treatment and
issue the MLRs and refer to the Amritsar then my
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family has admitted me at Amandeep Hospital
Pathankot where I am admitted and Family of the
Kumar Gaurav has admitted him at the hospital which
has taken the treatment at Kapoor hospital Amritsar.
Above said accused has tried with the intention to kill
us. I have submitted my MLR before you. Statement is
correct and best of my knowledge. Legal action must
be taken against the accused. Sd/ Prince Sidhu"
3. Learned counsel for the petitioner submits that the
complainant/injured, namely Kumar Gaurav and Prince Sidhu, have
suffered a total of nine injuries. Kumar Gaurav sustained two injuries on
his head at the hands of co-accused-Akash @ Kashi @ Ashok Kumar, of
which one was grievous. Prince Sidhu suffered seven injuries, of which
two were caused by co-accused Akash @ Kashi @ Ashok Kumar
(including one grievous injury on the chest and others on the stomach and
back of the neck with a kirch), and two injuries were caused by co-
accused Abhay Kumar (one on the right arm and one on the back with a
dattar). Injury attributed to the petitioner-Jatin is limited to one simple
injury on the right side of the head of Prince Sidhu with a dattar. Learned
counsel further submits that both co-accused Abhay Kumar and Akash
@ Kashi @ Ashok Kumar have already been granted bail by the co-
ordinate Bench of this Court vide orders dated 29.08.2024(P-8) and
23.05.2025(P-9), passed in CRM-M-33823 of 2024 and CRM-M-23460-
2025 respectively.
Counsel submits that petitioner is in custody since
19.11.2025 and is not found involved in any other case. Counsel submits
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that trial is likely to take considerable time as no prosecution witness has
been examined till date, thus, prays for grant of bail.
4. Learned State counsel opposes the grant of bail to the
petitioner and submits that the allegations against him are serious in
nature, as he is stated to have caused injury to complainant-Prince Sidhu
with a sharp-edged weapon. Learned State counsel further submits that
the offence involves multiple co-accused and a clear motive as alleged in
the FIR, which cannot be ignored. Therefore, prays for dismissal of
present petition.
5. I have heard Learned Counsel for the parties and perused the
paper book and the documents appended thereto.
6. Considering the fact that petitioner is 24 years of age and is
in custody since 19.11.2025, is not involved in any other criminal case,
the injury attributed to him is of simple nature, no prosecution witness
has been examined till date, and the trial is likely to take considerable
time, this Court is of the view that further incarceration of the petitioner
would not serve any useful purpose.
Without commenting on the merits of the case, present
petition is allowed . Petitioner is ordered to be released on bail, subject to
his furnishing bail/surety bonds to the satisfaction of the learned trial
Court/ Chief Judicial Magistrate/Illaqa Magistrate/ Duty Magistrate
concerned, if not required in any other case.
7. Any of the discussion done and recorded hereabove, shall
not be construed as an expression of opinion on the facts of the case.
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Therefore, trial Court is expected to decide the case by taking an
independent view, on the basis of evidence available on record, as
expeditiously as possible in accordance with law.
8. Petition stands disposed of.
(SANJAY VASHISTH)
JUDGE
11.03.2026
Rashmi
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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