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Baldeep Singh @ Bobby vs State Of Punjab

Punjab And Haryana At Chandigarh · Decided on 7 May 2026 · Citation: (2026) 05 P&H CK 0973

HON’BLE JUDGES
Sanjay Vashisth, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 483 · Bharatiya Nyaya Sanhita, 2023 — Section 103, 190, 191(3), 351(3) · Bharatiya Nyaya Sanhita, 2023 — Section 61(2) · Arms Act, 1959 — Section 25, 54, 59
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous (M) No. 47137 Of 2025
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Judgment

8 paragraphs · 357 words

Sanjay Vashisth, J

1.

Present petition has been filed under Section 483 of BNSS, seeking regular bail in case FIR No.20 dated 02.02.2025, under Sections 103, 351(3), 191(3), 190 of BNS (Sections 61(2) of BNS added later on) and Sections 25/54/59 of Arms Act, registered at Police Station Sadar Bathinda, District Bathinda.

2.

Incident and consequential FIR were registered on 02.02.2025, wherein complainant-Balraj Singh @ Kala (brother of the deceased Sukhraj Singh) named the accused as (i) Kuldeep Singh @ Kala, (ii) Vishal Singh @ Hunter, (iii) Balkar Singh, (iv) Gurjit Singh @ Chuhi, and 2-3 unknown persons, who had arrived at the spot on two motorcycles, all armed with kirpans and kapas. Accused Kuldeep Singh @ Kala was also armed with revolver as well as a kirpan.

3.

As per the FIR, one Amrinder Singh s/o Hardial Singh (a co-villager) was present at the spot as another eye-witness. On 07.02.2025, disclosure statements of accused Kuldeep Singh @ Kala and Balkar Singh were recorded, wherein they admitted to having committed the murder of Sukhraj Singh and further disclosed that at the time of the incident they were accompanied by two other co-accused, namely Param @ Paramjit Singh and Baldeep Singh @ Bobby (petitioner herein), who were also armed with kirpans.

As per the disclosure statements, murder in question was committed at the instance of one Harpreet Singh, residing in the United States of America.

4.

It is informed by learned State counsel that, till date, none of the prosecution witnesses has been examined, whereas the challan was submitted on 05.05.2025 and charges were framed on 12.01.2026. The next date fixed before the learned trial Court is 14.05.2026.

5.

In view of the above, present petition is disposed of with a direction that, within the next two opportunities, including the date already fixed i.e. 14.05.2026, statements of both the eye-witnesses, namely complainant Balraj Singh @ Kala and Amrinder Singh, be recorded by the learned trial Court, and thereafter, if so advised, petitioner may move a fresh petition seeking regular bail.

6.

Let copy of this order be forwarded to the trial Court concerned for necessary information and compliance.