CourtKutchehry.com
High CourtsSingle Bench

Baljinder Singh vs State Of Punjab

Punjab And Haryana At Chandigarh · Decided on 10 December 2025 · Citation: (2025) 12 P&H CK 1929

HON’BLE JUDGES
H.S.Grewal, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 · Indian Penal Code, 1860 — Section 148, 149, 307, 323, 324, 341, 427, 506
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous No. 69259 Of 2025
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

8 paragraphs · 330 words

H.S. Grewal, J

1.

This petition has been filed under Section 528 of BNSS for quashing of order dated 12.11.2025 passed by learned Addl.Sessions Judge, Hoshiarpur vide which the bail of the petitioner was cancelled and non-bailable warrants were issued against him on account of his non-appearance before ld. trial Court in cross-version DDR No. 44 dated 09.12.2019 under Sections 323,341,148,149,427 of IPC in FIR No. 170 dated 09.12.2019 under Sections 307,324,323,506,148,149, IPC registered at Police Station Mahilpur District Hoshiarpur.

2.

Learned counsel for the petitioner submits that the petitioner had been appearing regularly before the trial Court. However, on 12.11.2025, he could not appear before the Court as he was suffering from fever and as a result thereof, his bail was cancelled and his bail bonds and surety bonds were ordered to be forfeited to the State by the trial Court vide impugned order dated 12.11.2025. Learned counsel also submits that the petitioner undertakes to appear before the trial Court on each and every date and would not absent himself without prior permission of the trial Court. It is, therefore, prayed that the petitioner may be permitted to surrender before the learned trial Court to attend the trial proceedings continuously and the impugned order may be set aside.

3.

Issue notice to the respondents.

4.

On the asking of the Court, Mr. Rishabh Singla, AAG, Punjab, accepts notice on behalf of the respondent.

5.

I have heard learned counsel for the parties and gone through the case file.

6.

In view of the submissions of learned counsel for the parties, this Court does not find any legitimate ground to interfere with the impugned order dated 12.11.2025. However, in case the petitioner surrenders before the trial Court within seven working days from today and moves an application for grant of bail, the trial Court shall consider and decide the same within next three days of filing of the said application, in accordance with law.

7.

The petition stands disposed of.