[Cites 3, Cited by 0]
Punjab-Haryana High Court
Manpreet Singh Alias Monty vs State Of Punjab on 17 March, 2026
-1-
CRM-M-14341-2026
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
175 CRM-M-14341-2026 (O & M)
Date of decision: 17.03.2026
Manpreet Singh @ Monty ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
Present : Mr. Umesh Aggarwal, Advocate for the petitioner.
AMAN CHAUDHARY, J. (ORAL)
1. The present petition has been filed under Section 528 BNSS
for quashing the order dated 18.12.2025, Annexure P-4, passed by learned
Additional Sessions Judge, Amritsar, in case FIR No.32 dated 20.07.2017,
vide which bail of the petitioner was cancelled and non-bailable warrants
were issued against him.
2. Learned counsel submits that the petitioner was initially
granted bail on 05.09.2017 whereafter he continued to regularly appear
but for 18.12.2025 due to noting down of wrong next date of hearing
whereafter he had appeared and now straight away non-bailable warrants
have been issued vide the impugned order dated 18.12.2025. His absence
is neither wilful nor deliberate and ready and willing to join the
proceedings on or before the next date of hearing and prays for grant of
one opportunity for him to surrender before the trial Court, even if the
same is subject to costs.
3. Notice of motion.
CRM-M-14341-2026
4. At the asking of the Court, Mr. Manipal Singh Atwal, DAG,
Punjab, accepts notice on behalf of the respondent-State and submits that
the non-bailable warrants have been rightly issued against the petitioner,
as he had absented from the proceedings.
5. Heard.
6. The very purpose of issuance of warrant of arrest, is to
compel and secure the presence of the accused to face trial and establish
the rule of law, as also to ensure finalization of the proceedings.
7. This Court in CRM-M-36490-2022, titled as Major Singh
vs. State of Punjab, decided on 15.09.2022, CRM-M-38277-2022, titled
as Surjit Singh vs. State of Punjab, dated 26.08.2022 and CRM-M-
39000-2022, titled as Raghav vs. State of Punjab, decided on
09.09.2022, had set aside the orders of non-bailable warrants.
8. Considering the fact that the absence of the petitioner was
not wilful or deliberate and his readiness and willingness to surrender and
join the proceedings, in case one opportunity is granted to the petitioner,
no prejudice shall be caused to any of the parties, rather his joining the
proceedings would help in expediting the trial. This Court in light of the
judgment referred to above being applicable to the instant case, finds that
the ends of justice would be adequately met if the present petition is
allowed.
9. In view of the afore-mentioned judgments and the facts and
circumstances of the case, the impugned order dated 18.12.2025,
Annexure P-4, is set aside.
10. He is directed to surrender before the trial Court on or before
30.03.2026 and on so doing, shall release him on bail subject to its
CRM-M-14341-2026
satisfaction and deposit costs of Rs.25,000/- to be deposited with Sai
Aasra Paraplegic Rehab Centre (Kotak Mahindra Bank, Branch Sector 27
D, Chandigarh, Account No: 9612001641, IFSC: KKBK0004201. On
furnishing bail/surety bonds, he is also directed to furnish undertaking by
way of an affidavit that he will appear on each and every date of hearing
before the trial Court, unless specifically exempted by the Court. He shall
not leave the country without prior permission of the Court. The trial
Court may impose any other condition that it may deem appropriate in the
facts and circumstances of the present case.
11. The petition is disposed of.
12. Before parting with this order, it is made abundantly clear
that in case the petitioner does not adhere to the aforesaid, the present
petition shall be deemed to have been dismissed without any reference to
this Court.
17.03.2026 (AMAN CHAUDHARY)
ashok JUDGE
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
