Balbir Singh vs State Of Punjab
2026 Latest Caselaw 2680 P&H

Citation : 2026 Latest Caselaw 2680 P&H
Judgement Date : 18 March, 2026

[Cites 9, Cited by 0]

Punjab-Haryana High Court

Balbir Singh vs State Of Punjab on 18 March, 2026

CRM-M No.13671 of 2026                                               -1-


        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
232
                                      *****

                                                    CRM-M No.13671 of 2026
                                                   Date of decision : 18.3.2026
                                                  Date of uploading : 18.3.2026

Balbir Singh                                             .............Petitioner
                                        Versus
State of Punjab                                           .......Respondent

CORAM: HON'BLE MR. JUSTICE SUMEET GOEL

Present: Mr. Sandeep Arora, Advocate, for the petitioner

           Mr. Jaypreet Singh, DAG, Punjab

           ---

SUMEET GOEL, J. (ORAL)

1. Present 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 bearing FIR No.229 dated 2.11.2016

registered for the offences punishable under Sections 307, 325, 353, 332,

333, 186 of IPC (Sections 279, 337 and 338 of IPC deleted later on), at

Police Station Phillaur, District Jalandhar Rural.

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

petition by the petitioner) is as follows:-

'Stateinent of Balwinder Pal son of Ram Lal resident of village Pasna, police station Kartarpur district Jalandhar, age about 50 years, mobile number 95925-12954, stated that I am resident of above mentioned address and I am in the Department of Police Highway Patrolling, Jalandhar. That on 24.10.2016, I along with INSP Saroop Singh 707/Jalandhar, HC Harjit Singh 214, HC Jarnail Singh 490 driver Sant

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Prakash 709 were checking at Highway Patrolling Naka Sutlej near Sunny Mandir when a Tampu Travel No. PB-01-A-1768 was stopped for checking, then a bus No. PB-10-DE-9833 of Roni company and the driver brought the bus to the left side at a high speed due and struck me the bus with an intention to kill me and I sustained a lot of injuries and the bus lifted me on the side. Later on, my fellow officials admitted me to DMC Hospital for treatment where 1 am undergoing treatment. The name of the bus driver was later on found to be Balvir Singh son of Jagir Singh, caste Bawe, resident of Cheleke, Police Station City, Moga. Appropriate legal action be taken against him. The statement was got written, heard, which is correct. Sd/-Punjabi Balwinder Pal.'

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

petitioner was arrested on 2.11.2016 whereinafter he was granted the

concession of regular bail on merits on 3.1.2017. Learned counsel has

submitted that the petitioner continued to appear before the concerned

Court till February 2018 but could not appear thereafter on account of

mis-communication. Learned counsel has further submitted that the

petitioner came to be re-arrested on 6.9.2025 and is in continuous custody

since then. Learned counsel has further submitted that the petitioner is a

man with no criminal antecedents. Thus, regular bail is prayed for.

4. Learned State counsel has opposed the present petition by

arguing that allegations raised against the petitioner are serious in nature

and, thus, the petitioner does not deserve the concession of the regular

bail. Learned State counsel has filed custody certificate dated 17.3.2026

in Court today, 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 initially granted the

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concession of regular bail on merits of the case on 3.1.2017 and continued

to appear till February 2018 in trial proceedings. Since the petitioner

stands re-arrested on 6.9.2025 and is in continuous custody since then &

is not shown to be involved in any other case and the total custody period

suffered by the petitioner is more than 8 months, this Court is favourably

inclined to enlarge him on bail.

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.