Gurveer Singh Alias Gurbir Singh Alias DC vs State Of Haryana And Others

Sumeet Goel, J

This is a petition under Section 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023, for setting aside the order dated 15.4.2026 passed by the Additional Sessions Judge (Fast Track Special Court for Trial of Offences under NDPS Act), Kurukshetra, whereby the petitioner was directed to furnish bail bonds in the sum of ₹1,00,000/- with one surety in the like amount to the satisfaction of learned Illaqa/Duty Magistrate.

Notice of motion.

On the strength of advance copy, Ms. Priyanka Sadar, Senior DAG, Haryana has entered appearance on behalf of the respondent/State.

Espousing the cause of the petitioner, his learned counsel has argued that the condition of furnishing bail bonds to the tune of ₹ 01 lakh with one surety in the like amount is on the higher side. He has submitted that the petitioner is a person with poor means and his inability to furnish bail bonds is writ large from the very factum that he has been released on 15.4.2026 by the concerned Special Court at Kurukshetra but he is not able to come out from jail due to penury.

Per contra, learned State counsel has opposed the petition by arguing that there are direct and serious allegations against the petitioner, who has been found to be involved in NDPS cases.

Having heard learned counsel for the parties and upon perusal of the record, the order dated 15.4.2026 is modified to the extent that the petitioner shall now be required to furnish bail bonds in the sum of ₹25,000/- to the satisfaction of learned Illaqa/Duty Magistrate/CJM/ Special Court concerned.

Needless to say that the petitioner would be at liberty to get requisite direction in terms of Section 490 of Bharatiya Nagarik Suraksha Sanhita, 2023 (erstwhile Section 445 of Cr.P.C.).

Disposed of accordingly.