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Sulinder Kumar Alias Pinku Gujjar Alias Sulinder Singh vs State Of Haryana

Punjab And Haryana At Chandigarh · Decided on 30 April 2026 · Citation: (2026) 04 P&H CK 1782

HON’BLE JUDGES
Jasjit Singh Bedi, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528 · Indian Penal Code, 1860 — Section 120B, 186, 201, 379, 411, 420 · Mines And Minerals (Development And Regulation) Act, 1957 — Section 21(1)
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous (M) No. 52282 Of 2025
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Judgment

14 paragraphs · 448 words

Jasjit Singh Bedi, J

1.

The prayer in the present petition under Section 528 of BNSS, 2023 is for quashing of the order dated 23.01.2025 (Annexure P-4) passed by the SDJM, Bilaspur in criminal case bearing No.CHI-255-2023 arising out of FIR No.116 dated 23.03.2023 under Sections 379, 411, 420,120-B, 186, 201 of IPC and Section 21(1) of Mining Act, registered at Police Station Bilaspur, District Yamuna Nagar, whereby the bail granted to the petitioner has been cancelled and bonds were forfeited to the State.

2.

On 29.10.2025, the following order was passed:-

"The prayer in the present petition under Section 528 of BNSS, 2023 is for quashing of the order dated 23.01.2025 (Annexure P-4) passed by the SDJM, Bilaspur in criminal case bearing No.CHI-255-2023 arising out of FIR No.116 dated 23.03.2023 under Sections 379, 411, 420,120-B, 186, 201 of

IPC and Section 21(1) of Mining Act, registered at Police Station Bilaspur, District Yamuna Nagar, whereby the bail granted to the petitioner has been cancelled and bonds were forfeited to the State.

Reply dated 28.10.2025 by way of an affidavit of Harvinder Singh, HPS, Deputy Superintendent of Police, Bilaspur, District Yamuna Nagar has been filed on behalf of respondent-State by the learned State counsel and the same is taken on record.

The learned counsel for the petitioner contends that on account of noting down of a wrong date, the petitioner was unable to appear on 23.01.2025 because of which the impugned order came to be passed. He states that the petitioner is ready and willing to join the proceedings once again.

Adjourned to 05.12.2025.

In the meanwhile, the petitioner is directed to surrender before the Trial Court within a period of one week from today and subject to a deposit of Rs.50,000/- as costs with the Punjab State Legal Services Authority-Disaster Relief Fund, Account No.44426937384, IFSC Code: SBIN0014656, State Bank of India, Sector 68, SAS Nagar, he shall be admitted to interim bail to the satisfaction of the Trial Court.

A copy of the receipt depositing a sum of Rs.50,000/- with the aforesaid Relief Fund as well as a copy of the order granting interim bail to the petitioner be produced in the Court on the next date of hearing."

3.

In deference to the aforementioned order, the petitioner has surrendered before the concerned Court and has been admitted to interim bail vide order dated 03.11.2025 passed by the SDJM, Bilaspur. A copy of the same is taken on record and marked as Mark 'A'.

4.

In view of the above, no further orders are required to be passed by this Court, at this stage.

5.

Disposed of.

6.

All the pending miscellaneous applications, if any, stand disposed of.