Punjab-Haryana High Court
Amanjeet Singh Alias Aman vs State Of Punjab on 4 December, 2025
111
CRM-M-67229-2025 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-67229-2025
Date of decision: 04.12.2025
AMANJEET SINGH ALIAS AMAN ....Petitioner
Versus
STATE OF PUNJAB ....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. G.S. Sidhu, Advocate
for the petitioner.
Mr. Ravinder Singh, DAG Punjab.
.....
RUPINDERJIT CHAHAL, J. (ORAL)
Instant petition under Section 483 BNSS, 2023 has been filed for grant of regular interim bail for 15 days to the petitioner in case FIR No.171 dated 27.08.2025 registered under Sections 21-C, 29 NDPS Act and under Sections 10, 11, 12 of Aircraft Act at P.S. Khem Karan, District Tarn Taran on account of marriage of petitioner's real brother.
Learned counsel for the petitioner submits that marriage of real brother of the petitioner namely Rajandeep Singh is scheduled to be solemnized on 05/06.12.2025 and submits that, being the real brother, the presence of the applicant is essential to fulfill social obligations. To support his contention he has placed on record the translated version of the copy of marriage invitation (Annexure P-4). He further submits that the petitioner had applied for regular bail before the learned Judge, Special Court, Tarn Taran however the same was dismissed vide order dated 18.11.2025 1 of 3 ::: Downloaded on - 05-12-2025 07:14:47 ::: 111 CRM-M-67229-2025 -2- (Annexure P-2). He therefore, prays that concession of interim regular bail be granted to the petitioner.
Learned State counsel, in pursuance to the directions of this Court has filed the affidavit of Deputy Superintendent of Police, P.B.I., Economic Offences & Special Crime, Tarn Taran, District Tarn Taran. The same is taken on record. Learned State counsel has vehemently opposed the prayer so made by learned counsel for the petitioner by submitting that the petitioner is involved in one more case of NDPS and there is every likelihood that the petitioner may abscond if granted concession of interim bail. However, he while referring to the statement of Sarpanch of the village (Annexure R-1/T) has affirmed that the marriage of the petitioner's brother is scheduled to be solemnized on 06.12.2025.
This Court has considered the arguments of learned counsel for the parties.
The fact of the marriage of the petitioner's real brother namely Rajandeep Singh stands verified by the village Sarpanch as reflected in the affidavit filed by the respondent-State. Although, the petitioner is stated to be involved in another case, the present request is limited and time bound and sought only for a family function.
Keeping in view the peculiar facts of the present case, without commenting further on the merits, the present petition is allowed. The petitioner is directed to be released on interim regular bail w.e.f. 04.12.2025 to 07.12.2025 subject to his furnishing bail bonds/surety bonds to the satisfaction of the learned trial Court/Duty Magistrate/CJM concerned.
2 of 3 ::: Downloaded on - 05-12-2025 07:14:48 ::: 111 CRM-M-67229-2025 -3- The petitioner will surrender before the Central Jail, Sri Goindwal Sahib on 08.12.2025 at 10.00 AM.
Copy of this order be sent to the Jail Superintendent, Central Jail, Sri Goindwal Sahib through e-mail.
The present petition stands disposed of.
(RUPINDERJIT CHAHAL)
04.12.2025 JUDGE
puneet
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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