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Punjab-Haryana High Court
Sukhpreet Singh @ Sukha vs State Of Punjab on 11 March, 2026
CRM-M-15587-2025 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
118
CRM-M-15587-2025 (O&M)
Date of decision: 11.03.2026
Sukhpreet Singh @ Sukha ...Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. Ajay Pal Singh Rehan, Advocate for the petitioner.
Ms. Gagandeep Kaur, DAG, Punjab.
Mr. GS Sandhu, Advocate for respondent Nos.2 and 3.
*****
AMAN CHAUDHARY, J. (ORAL)
1. Prayer in the present petition filed under Section 483 BNSS is for
grant of regular bail to the petitioner in case FIR No.181 dated 03.08.2024,
registered under Sections 109(1), 118(1), 191(1), 190 BNS (118(2), 238 & 3(5)
BNS added subsequently), at Police Station Model Town, District Hoshiarpur.
2. Learned counsel contends that the petitioner has been in custody
for 1 year, 5 months and 11 days. The allegations against the petitioner are of
having caused injury on right elbow, wrist of Rajeev Kumar and on the back
side of the complainant. The matter stands compromised between the parties,
Annexure A5. Challan has been presented on 22.11.2024, charges have been
framed on 03.02.2025 and 3 PWs have been examined-in-chief, out of 12. He is
involved in two more cases, in one of which, he is on bail. Reliance is placed on
the judgment passed by Hon'ble The Supreme Court titled as Maulana Mohd.
Amir Rashadi vs. State of U.P. and others, 2012(2) SCC 382.
3. The custody certificate dated 10.03.2026 filed by the learned State
counsel is taken on record. As per the same, the petitioner is behind bars for 1
year, 5 months and 11 days.
4. Learned State counsel opposes the bail on the ground that there are
specific allegations against the petitioner are of having caused grievous injury to
the complainant and Rajeev Kumar. However, she is unable to controvert with
regard to stage and petitioner being on bail in another case.
5. Learned counsel for respondent Nos.2 and 3 affirms the factum of
compromise and has no objection to the grant of bail to the petitioner.
6. Heard.
7. Hon'ble The Supreme Court in the case of Maulana Mohd. Amir
Rashadi (Supra) had held that, "As observed by the High Court, merely on the
basis of criminal antecedents, the claim of the second respondent cannot be
rejected. In other words, it is the duty of the Court to find out the role of the
accused in the case in which he has been charged and other circumstances such
as possibility of fleeing away from the jurisdiction of the Court etc."
8. Considering the facts and circumstances of the case, in particular
that the petitioner is in custody for 1 year, 5 months and 11 days; on bail in
another case; challan was presented on 22.11.2024, charges stand framed on
03.02.2025 and out of 12 PWs, only 3 have been examined-in-chief, the trial is
likely to take a considerable time, further incarceration of the petitioner would
be violative of his right enshrined under Article 21 of the Constitution of India,
the present petition is allowed.
9. The petitioner is ordered to be released on regular bail, subject to
furnishing bail/surety bonds to the satisfaction of trial Court/Duty Magistrate
concerned, if not required in any other case and shall abide by the following
conditions:-
(i) The petitioner will not tamper with the evidence
during the trial.
(ii) The petitioner will not pressurize/ intimidate the
prosecution witnesses.
(iii) The petitioner will appear before the trial Court on
each and every date fixed, unless is exempted by a
specific order of Court.
(iv) The petitioner shall not commit an offence similar to
the offence of which, he is an accused, or for
commission of which he is suspected of.
(v) The petitioner shall not directly or indirectly coerce,
induce, threaten or promise to any person acquainted
with the facts of the case so as to dissuade him/ her
from disclosing such facts to the Court or to any
police officer or tamper with the evidence in any
manner.
(vi) The petitioner shall not in any manner misuse his
liberty.
(vii) The petitioner shall furnish his address and mobile
number by way of an affidavit to the trial Court and
not change the same till conclusion of trial and if for
any reasons, he seeks to change either of the aforesaid,
it shall be done only with prior information to the
learned trial Court.
(viii) The petitioner shall not leave the country without prior
permission of the trial Court.
(ix) The trial Court/Duty Magistrate may impose any other
condition, as deemed appropriate while releasing the
petitioner.
10. It is made abundantly clear that in case there is any breach of the
aforesaid conditions, the State shall be at liberty to seek cancellation of bail as
granted to the petitioner by this order.
11. In view of the above, it is clarified that the observations made
herein above are limited for the purpose of present proceedings and would not
be construed as any opinion on the merits of the case and the trial would
proceed independently of the aforesaid observations.
(AMAN CHAUDHARY)
JUDGE
11.03.2026
ashok
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
