Budh Singh Alias Budhraj Alias Khori vs State Of Punjab

Jasjit Singh Bedi, J

The prayer in the present petition under Section 483 BNSS is for the grant of regular bail to the petitioner in case FIR No.68 dated 27.08.2025 registered under Section 108 BNS, 2023 (Section 306 IPC) registered at Police Station Jaurkian, District Mansa.

The learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present case. Taking the allegations to be correct, no offence under Section 108 BNS (Section 306 IPC) is made out. Two co-accused of the petitioner, namely, Sukhpreet Kaur and Harpal Singh alias Jugni have been granted the concession of interim anticipatory bail vide order dated 03.11.2025 (Annexure P-2). As the petitioner is in custody since 16.10.2025 but none of the 21 prosecution witnesses has been examined so far, the Trial of the present case is not likely to be concluded anytime soon and therefore, he is entitled to the concession of bail.

The learned counsel for the State, on the other hand, has filed a status report dated 28.04.2026 which is taken on record. While referring to the said report, he contends that it is on account of the abusive language and conduct of the petitioner that the deceased committed suicide. Therefore, he is not entitled to the concession of bail. He, however, concedes that the petitioner is in custody since 16.10.2025, that none of the 21 prosecution witnesses has been examined so far and that two co-accused, namely, Sukhpreet Kaur and Harpal Singh alias Jugni have been granted the concession of interim anticipatory bail.

I have heard the learned counsel for the parties.

The veracity of the prosecution case against the petitioner and his co-accused shall be adjudicated upon during the course of the Trial. Admittedly, the petitioner is in custody since 16.10.2025 but none of the 21 prosecution witnesses has been examined so far. Therefore, the Trial in the present case is not likely to be concluded anytime soon. Two co-accused Sukhpreet Kaur and Harpal Singh alias Jugni have been granted the concession of interim anticipatory bail. In this situation, the further incarceration of the petitioner is not required.

Thus, without commenting on the merits of the case, the present petition is allowed and the petitioner, namely, Budh Singh alias Budhraj alias Khori is ordered to be released on bail subject to his furnishing bail bonds and surety bonds to the satisfaction of learned CJM/Duty Magistrate, concerned.

This petition stands disposed of.

The pending application(s), if any, shall stand disposed of accordingly.