Punjab-Haryana High Court
Chhavi Sharma vs State Of Punjab on 2 February, 2026
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
218 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-70439-2025
Date of decision: 02.02.2026
CHHAVI SHARMA ...PETITIONER
VERSUS
STATE OF PUNJAB ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present: Mr. Kishan Bansal, Advocate for
Mr. Naresh Jain, Advocate for the petitioner.
Mr. K.D. Sachdeva, DAG, Punjab.
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RAJESH BHARDWAJ, J. (ORAL)
1. Present petition has been filed praying for the grant of regular bail to the petitioner in case bearing FIR No.08 dated 18.01.2024 under Sections 406, 420, 120-B of IPC and Section 24 of Immigration Act (Sections 465, 467, 468 and 471 of IPC added subsequently), registered at Police Station Mataur, District SAS Nagar.
2. Learned counsel for the petitioner submits that the petitioner is behind bars since 19.05.2024.
4. Learned State counsel, on instructions, submits that all the prosecution witnesses have already been examined and the case is now fixed for defence evidence on 03.02.2026. He thus, has submitted that the trial is at the fag end.
5. In view of the submissions made, it is apparent that the trial is at the fag end.
6. Thus, keeping in view the stage of the trial, which is at the fag end, this Court refrains itself from going into the merits of the case. However, the learned trial Court is requested to expedite the trial and conclude the same expeditiously in accordance with law.
7. Disposed of accordingly.
02.02.2026 (RAJESH BHARDWAJ)
renubala JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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