Punjab-Haryana High Court
Gaurav Alias Gaurav Poonia vs State Of Haryana on 9 April, 2026
CRM-M-19279-2026 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
138 CRM-M-19279-2026
Date of Decision: 09.04.2026
GAURAV ALIAS GAURAV POONIA .....PETITIONER
VERSUS
STATE OF HARYANA ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE H.S.GREWAL
Present: Mr. Vikas Bishnoi, Advocate for the petitioner.
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H.S. GREWAL, J. (ORAL)
1. This petition has been filed under Section 528 of BNSS (old under Section 482 Cr.P.C) for quashing of order dated 12.02.2026 (Annexure P-3) passed by ld. CJM, Hisar in FIR No. 328 dated 12.08.2020 under Sections 148,149,323,452 and 506 of IPC (Corresponding Sections 121-A, 122,115(2), 333 and 351(2)/(3) of BNS, 2023) registered at Police Station City Hisar Civil Lines, District Hisar vide whereby bail order and bail bonds and surety bonds of the petitioner has been cancelled and forfeited to the State and non-bailable warrants of arrest have been issued against the petitioner.
2. Learned counsel for the petitioner submits that the petitioner could not appear before the Courts below on 12.02.2026 as he is an illeterate person and was under impression that he has been acquitted and even his wife was also suffering from epilepsy and hear problems. As such the learned trial Court cancelled the bail orders of the petitioner and his bail bonds stands cancelled and were ordered to be forfeited to the State and petitioner was ordered to be RENU RAWAT 2026.04.10 14.42 I attest to the accuracy and integrity of this document Chandigarh CRM-M-19279-2026 2 summoned through non-bailable warrants of arrest. He further prays that the petitioner is ready and willing to join the proceedings before the Court and the impugned order 12.02.2026 (Annexure P-3) be set aside.
3. Notice of motion.
4. On the asking of the Court, Mr. Rakesh Kumar Jangra, AAG, Haryana accepts notice on behalf of the respondent-State.
5. I have heard learned counsel for the parties and gone through the case file.
6. In view of the limited prayer made by the petitioner, this Court does not find any legitimate ground to interfere with the impugned orders passed by the Courts below. However, in case the petitioner surrenders before the trial Court within a period of 07 days from today at 10:00 A.M and moves an application for grant of regular bail, the ld. trial Court shall release the petitioner on bail on his furnishing bail bonds and surety bonds to its satisfaction.
7. With these observations, the present petition stands disposed of.
(H.S.GREWAL)
09.04.2026. JUDGE
renu
Whether speaking/ reasoned : Yes/No
Whether Reportable : Yes/No
RENU RAWAT
2026.04.10 14.42
I attest to the accuracy and
integrity of this document
Chandigarh