Hardeep Singh Alias Honey vs State Of Punjab

H.S. Grewal, J

This petition has been filed under Section 528 of BNSS (Section 482 Cr.P.C) for quashing of order dated 06.04.2026 passed by ld. Judge, Special Court, Mansa whereby bail order of the petitioner has been cancelled and bail bonds have been forfeited to the State and non bailable warrants of the petitioner have been issued in case i.e. FIR No. 29 dated 22.04.2025 under Section 21 NDPS Act registered at Police Station Joga District Mansa.

Learned counsel for the petitioner submits that the petitioner could not appear before the learned trial Court as he was under apprehension of arrest in another FIR, which had been registered on the basis of false facts, and therefore, he was not in a position to appear and attend the proceedings or to inform his counsel. Consequently, the learned trial Court cancelled the bail granted to the petitioner, forfeited his bail bonds and surety bonds to the State, and issued non-bailable warrants against him. He further submits that the petitioner is now ready and willing to join the proceedings before the trial Court and prays that the impugned order dated 06.04.2026 be set aside.

Notice of motion.

Mr. P.S.Pandher, Asstt AG Punjab accepts notice on behalf of the respondent-State.

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

In view of the limited prayer made by the learned counsel for the petitioner, this Court does not find any legitimate ground to interfere in the impugned order dated 06.04.2026 passed by ld. Judge, Special Court, Mansa. However, in case the petitioner surrenders before the trial Court within a period of 07 days from today and moves an application for grant of regular bail, the trial Court is directed to consider and decide the same within a period of three days.

With these observations, the present petition stands disposed of.