Punjab-Haryana High Court
Arshdeep Singh @ Arsh vs State Of Punjab on 21 January, 2026
Prayer in the present petition filed under Section 483 BNSS
is for grant of regular bail to the petitioner in case FIR No.43 dated
12.06.2024, registered at Police Station City Zira, District Ferozepur,
under Sections 302, 364, 201 and 120-B
12 B IPC.
2. Learned counsel contends that the petitioner
petitioner, 22-year-old, has
been in custody for 1 year, 7 months and 4 days. His name surfaced on
the disclosure statement of co-accused,
co accused, Sukhdeep Singh and Harjinder
Singh. There is a delay of 6 days in lo
lodging the FIR. Co-accused,
Gurleen Singh @ Mota whose name also came during the course of
investigation has since been granted bail by this Court, vide order dated
10.12.2025, after being in custody of 01 year, 5 months and 15 days
days, as
also co-accused
accused Hardeep
Hardeep Singh @ Happy, vide order of even date.
Charges have been framed on 11.03.2025 and all 8 material prosecution
PARVEEN KUMAR
2026.01.2118:48 I attest to the accuracy and integrity of this order/judgment. witnesses have turned hostile, out of total 25. The petitioner is not involved in any other case, though 4 against co-accused Gurleen Singh @ Mota.
3. Learned State counsel opposes the bail on the ground that there are allegations against the petitioner of having connived with the main accused and actively participated in the commission of offence. However, he is unable to controvert the submissions with regard to stage of the case; the petitioner being not involved in any other case and the co- accused having been released on bail.
4. Heard.
5.
1 year, 7 months and 04 days; not involved in any other case; co-accused are on bail; charges were framed on 11.03.2025 and out of total 25 PWs, 8 material witnesses have been examined;
6. The petitioner is ordered to be released on regular bail, subject to furnishing bail/surety bonds to the satisfaction of trial Court/Duty Magistrate concerned, if not required in any other case and shall abide by the following conditions:-
(i) The petitioner will not tamper with the evidence during the trial.
(ii) The petitioner will not pressurize/ intimidate the prosecution witnesses.PARVEEN KUMAR 2026.01.21 18:48 I attest to the accuracy and integrity of this order/judgment.
(iii) The petitioner will appear before the trial Court on each and every date fixed, unless is exempted by a specific order of Court.
(iv) The petitioner shall not commit an offence similar to the offence of which, he is an accused, or for commission of which he is suspected of.
(v) The petitioner shall not directly or indirectly coerce, induce, threaten or promise to any person acquainted with the facts of the case so as to dissuade him/ her from disclosing such facts to the Court or to any police officer or tamper with the evidence in any manner.
(vi) The petitioner shall not in any manner misuse his liberty.
(vii) The petitioner shall furnish his address and mobile number by way of an affidavit to the trial Court and not change the same till conclusion of trial and if for any reasons, he seeks to change either of the aforesaid, it shall be done only with prior information to the learned trial Court.
(viii) The petitioner shall not leave the country without prior permission of the trial Court.
(ix) The trial Court/Duty Magistrate may impose any other condition, as deemed appropriate while releasing the petitioner.
7. It is made abundantly clear that in case there is any breach of the aforesaid conditions, the State shall be at liberty to seek cancellation of bail as granted to the petitioner by this order.
8. In view of the above, it is clarified that the observations made herein above are limited for the purpose of present proceedings and would not be construed as any opinion on the merits of the case and the trial would proceed independently of the aforesaid observations. PARVEEN KUMAR 2026.01.21 18:48 I attest to the accuracy and integrity of this order/judgment.