High Courts05 Aug 2026Allowed
Suhail Ahmad Bhat alias Sahil Peer Vs Union Territory of J&K and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0771
Jammu and Kashmir Public Safety Act, 1978
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High Courts05 Aug 2026Allowed
Romesh Chander Anand Vs UT of J&K through SHO, Police Station, Kathua and another
Jammu And Kashmir High Court · (2026) 08 J&K CK 0766
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 451, Section 504, Section 506Ranbir Penal Code-Section 447, Section 427
High Courts05 Aug 2026Allowed
Orrin Dev Singh and others Vs UT of Jammu & Kashmir and another
Jammu And Kashmir High Court · (2026) 08 J&K CK 0765
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code-Section 451, Section 147, Section 149, Section 504, Section 506
High Courts05 Aug 2026Dismissed
Pankaj Khajuria Vs UT of J&K through Superintendent of Police, Police Station, Anti-Corruption Bureau near Civil Secretariat, Jammu
Jammu And Kashmir High Court · (2026) 08 J&K CK 0764
Jammu and Kashmir Prevention of Corruption Act, 2006-Section 5(1)(e), Section 5(2)Code of Criminal Procedure-Section 482
High Courts05 Aug 2026Disposed of
Prem Singh Vs Dr. Virinder Kumar Dubey and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 0745
High Courts05 Aug 2026Petition allowed
Gurcharan Singh @ Channu Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0472
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(c)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed
XXXXXXX Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0471
Bharatiya Nyaya Sanhita, 2023-Section 48, 111, 109, 61(2), 324(4), 3(5), 103, 308(4), 351(3), 238, 191(3), 190Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 20262nd bail petition allowed; regular bail granted
Balkar Singh @ Mithi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0467
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 29, 61, 85, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed
Sachin Rapria @ Chinu Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0470
Arms Act, 1959-Section 25(1-AAA), 54, 59, 25(1-B)(a), 29Bharatiya Nyaya Sanhita, 2023-Section 55, 61(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition dismissed
Amit @ Tota Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0469
Bharatiya Nyaya Sanhita, 2023-Section 287, 308(5), 111(4), 3(5), 61(2), 238(c)Arms Act, 1959-Section 25, 25(6), 25(7)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Petition allowed; regular bail granted
Sihdarth Kumar @ Chakiya Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0466
Bharatiya Nyaya Sanhita, 2023-Section 115, 126, 3(5), 351(3), 109(1)
High Courts05 Aug 2026Petition dismissed
Sachin Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0468
Bharatiya Nyaya Sanhita, 2023-Section 115, 118(1), 110, 190, 191(3), 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Petition disposed of
Jasbir Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0465
Hindu Marriage Act, 1955-Section 13-B
High Courts05 Aug 2026Petition dismissed; impugned order affirmed
Dev Dutt Vs State Of Haryana And Another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0464
Indian Penal Code, 1860-Section 302, 34Code of Criminal Procedure, 1973-Section 313
High Courts05 Aug 2026Petition allowed
Sunil Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0463
Bharatiya Nyaya Sanhita, 2023-Section 309(4), 311Arms Act, 1959-Section 25Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Petition dismissed
Raju Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0462
Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21(b), 20(b)(ii)(B)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Petition disposed of
Judgebir Singh Vs State Of Punjab And Another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0461
Negotiable Instruments Act, 1881-Section 138
High Courts05 Aug 2026Petition allowed
Paramjeet Singh And Anr Vs State Of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0460
Bharatiya Nyaya Sanhita, 2023-Section 115(2), 118(1), 118(2), 126(2), 351(3), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482
High Courts05 Aug 2026Petition dismissed; order allowing recall of witness affirmed
Jatin Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0458
Indian Penal Code, 1860-Section 302, 34Code of Criminal Procedure, 1973-Section 313
High Courts05 Aug 2026Anticipatory bail petition allowed; interim anticipatory bail made absolute
Bhagirath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2026) 08 P&H CK 0457
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 482Bharatiya Nyaya Sanhita, 2023-Section 351(2), 191(3), 190, 115, 190(1), 238(b), 117(2)Arms Act, 1959-Section 25