Pardeep Singh vs State Of Punjab

CRM-M-28415-2026
CRM-M-35174-2026
CRM-M-49314-2026 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
213
CRM-M- 28415-2026
PARDEEP SINGH
......Petitioner
Versus
STATE OF PUNJAB
......Respondent
CRM-M- 35174-2026
GURSEVAK SINGH ALIAS BILLA
......Petitioner
Versus
STATE OF PUNJAB
......Respondent
CRM-M- 49314-2026
HARI SINGH ALIAS NISHAN SINGH
......Petitioner
Versus
STATE OF PUNJAB
......Respondent
Decided on : 30.10.2026
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Gursahib Singh Ghuman, Advocate,
for the petitioner in CRM-M-28415-2026.
Mr. Karamjit Singh Chahal, Advocate,
for the petitioner in CRM-M-35174-2026.
Ms. Neha Shukla, Advocate,
for the petitioner in CRM-M-49314-2026.
Mr. Vinay Malhotra, DAG, Punjab.
Mr. Anil Sharma, Advocate, for the complainant.
LAVISHA
2026.10.30 18:04
I agree to specified portions
of this document

CRM-M-28415-2026
CRM-M-35174-2026
CRM-M-49314-2026 2

SANJAY VASHISTH, J.
By this common order, all the aforementioned three petitions
shall stand decided, as the same arise out of one common FIR.
1. The instant petitions have been filed under Section 483 of
BNSS, 2023 (earlier Section 439 Cr.P.C.), for grant of regular bail to the
petitioners, during the pendency of trial, who have been booked in a
criminal case arising out of First Information Report, as detailed
hereunder:-
Sr.
No
Petition
Name of
Petitioner(s)
FIR
Date Section(s) Police
Station
District
No.
No.
1. CRM-
M-
28415-
2026
st
[1
petition]
Pardeep
Singh, aged
about 26
years
175 26.06.2023 302, 307, 323, 324,
City
Rajpura
Patiala
325, 506, 148, 149
of IPC
[corresponding to
sections 103, 109,
115(2), 118, 117(2),
351(2), 191(3), 190
of BNS]
2. CRM-
M-
35174-
2026
Gursevak
Singh alias
Billa, aged
about 40
years
175 26.06.2023 302, 307, 323, 324,
City
Rajpura
Patiala
325, 506, 148, 149
of IPC
[corresponding to
sections 103, 109,
115(2), 351(2) &
(3), 191(3), 190 of
BNS]
nd
[2
petition]
3. CRM-
M-
49314-
2026
Hari Singh
@ Nishan
Singh, aged
about 29
years
175 26.06.2023 302, 307, 323, 506,
City
Rajpura
Patiala
148, 149 of IPC
[corresponding to
sections 103, 109,
115(2), 351(2),
191(2), 190 of
BNS]
[sections 324, 325
of IPC
(corresponding to
sections 118(1) and
117(2) of BNS)
nd
[2
petition]
LAVISHA
2026.10.30 18:04
I agree to specified portions
of this document

CRM-M-28415-2026
CRM-M-35174-2026
CRM-M-49314-2026 3
added later on]
st
2. 1 bail petition, i.e. CRM-M-1247-2025 filed by the
petitioner – Gursevak Singh alias Billa, was dismissed as withdrawn,
vide order dated 24.01.2025.
Thereafter, in the bail petition i.e. CRM-M-51482-2025,
preferred by the petitioner-Gursevak Singh alias Billa, this Court, vide
order dated 23.09.2025 (Annexure P-4), granted him the concession of
interim bail on medical grounds, which was subsequently extended till
18.05.2026.
st
3. 1 bail petition i.e. CRM-M-5633-2025 filed by the
petitioner – Hari Singh alias Nishan Singh, was dismissed by this Court,
vide order dated 20.04.2026 (Annexure P-1).
4. In regard to the incident which happened on 25.06.2023 at
about 10.30 P.M., complainant-Harmanjot Singh got registered the FIR,
which reads as under:-
“Stated that I am resident of the above mentioned
address and running a vegetable stall (Farhi) at
Chara Mandi Rajpura Town. Yesterday on 25.06.2023
around 10.30 P.M., Hasmukh son of Karam Singh
resident of village Dhindsa, Police Station Kheri
Gandian District Patiala, who came on his motorcycle
No. PB-12-Z-0199, was fighting with a fruit vendor
near my stall, whom I, my younger brother Sachinder
Singh and Gurmit Sharma son of Roshan Lal, who is
resident of our village were trying to understand and
stopping him from fighting, but he started abusing and
manhandling with us. Then on his call, a car bearing
No.PB-39 K-0282 which was being driven by Sandeep
Singh @ Sunny son of Gurnam Singh, resident of
H.No.6-B, Block No.10-B, near Vikas Nagar, Rajpura,
two other unknown youths came, whom I can
LAVISHA
2026.10.30 18:04
I agree to specified portions
of this document

CRM-M-28415-2026
CRM-M-35174-2026
CRM-M-49314-2026 4
recognize when I come across them, who were holding
swords in their hands and a Scorpio Car bearing
No.PB-65 M-1877, which was being driven by
Sukhdev Singh son of Surinder Singh, resident of
village Bhateri Police Station Sadar Rajpura, District
Patiala, two other unknown youths came, who I can
recognize when I come across them, who were holding
swords in their hands and Kanwalt Singh son of
Harbhajan Singh resident of village Saidkheri Police
Station Kheri Gandian, District Patiala also came on
the spot on Splendor Plus Motorcycle bearing No.PB-
11 CE- 6050, holding stick in his hand. Then all of
them started beating us, on which my brother
Sachinder Singh called my uncle Swaran Singh son of
Amarjit Singh resident of village Neelpur, Rajpura,
they immediately left with their weapons and vehicles
and it were they who threatened my uncle by calling.
In the meanwhile my uncle Swaran Singh reached at
the spot. Then my uncle told us that we will talk
tomorrow morning. While we were still standing at the
spot, all the above mentioned people came back to the
spot with their vehicle and weapons and Hasmukh
said with a challenge that they should not be allowed
to leave today. They attacked us with the weapons
they held in their hands. Who, with the intention of
killing us, inflicted serious injuries on my uncle and
my brother Sachinder Singh with swords and sticks.
When I and Gurmeet Sharma raised an alarm, a large
crowd of people gathered there, seeing which all the
above mentioned youths ran away from the spot
alongwith their vehicles and weapons.”
5. After 4 days of registration of the above FIR, statement of
injured - Sachinder Singh was recorded on dated 30.06.2023, wherein,
apart from eight accused as mentioned in the FIR (supra) (4 known and 4
unknown), 13 more persons were arraigned as an accused, in which the
name of one of the accused Jasvir Singh was also figured out. The
statement of Sachinder Singh is also extracted hereinafter:-
“ We were still present at the spot and in the meantime
all above persons armed with their weapons again
LAVISHA
2026.10.30 18:04
I agree to specified portions
of this document

CRM-M-28415-2026
CRM-M-35174-2026
CRM-M-49314-2026 5
came at the spot in above vehicles with more persons.
Among them were Harvinder Singh @ Hani s/o
Charanjeet Singh along with Manjeet Singh @ Mani
s/o Nihaljeet Singh resident of Village Nardu, armed
with swords, on one bullet motorcycle bearing
registration no.PB-11-BN-8331 silver color,
Gursewak Singh @ Billas/o Nirbhai Singh r/o village
Ghumana in his white colored Skoda car bearing
registration no.PB-11-BM-9797 along with Simranjeet
Singh s/o Satnam Singh r/o village Nardu and
Gurdeep Singh @ Deepa Ganda s/o Late Ajaib singh
r/o village Khanpur Gandian, Gurtej Singh s/o
Darshan Singh r/o village Mehma and Pameshar
Singh @ Pesu s/o Jang singh r/o village Sohron, who
were armed with swords in their hands, and Jasbir
Singh @ Batti s/o Baljinder Singh along with
Jaswinder Singh @ Banti s/o Mahinder Singh and
Amandeep Singh @ Aman s/o Kulwinder Singh r/o
village Dhinsa came riding on one bullet motorcycle,
the number of which I don't remember now. Among
them Jaswinder Singh was armed with danda and
others were carrying swords in their hands.”
6. On the other hand, learned State counsel, produces the
custody certificates of all the three petitioners in Court today, which are
taken on record. Office to tag the same at appropriate place. A copy
thereof has been handed over to the counsel for the petitioners.
(i) As per the custody certificate, in the present case, petitioner
– Pardeep Singh has already undergone 01 year 08 months and 08 days
period inside jail.
(ii) As per the custody certificate, in the present case, petitioner
– Gursevak Singh alias Billa, has already undergone 02 years 07 months
and 12 days period inside jail.
LAVISHA
2026.10.30 18:04
I agree to specified portions
of this document

CRM-M-28415-2026
CRM-M-35174-2026
CRM-M-49314-2026 6
(iii) As per the custody certificate, in the present case, petitioner
– Hari Singh alias Nishan Singh has already undergone 03 years 03
months and 21 days period inside jail.
7. This Court has heard the submissions advanced by learned
counsel for the parties and has also gone through the record available
before it.
8. As per the medical evidence, injured had sustained total 19
injuries, out of which 10 were caused by sharp-edged weapons.
Complainant-Harmanjot Sethi, as well as the injured witness-Sachinder
Singh, have already been examined before learned trial Court.
However, their respective statements have not been
appended with the present petitions, so as to enable this Court to
appreciate the specific role and involvement attributed to each of the
three petitioners, who were allegedly armed with sharp-edged weapons,
i.e. swords, at the time of the occurrence.
9. Furthermore, learned counsel representing the petitioners are
not in a position to address specific submissions with regard to the
individual role attributed to each petitioner, by referring to the statements
of the material witnesses already recorded during the course of trial, as
the said statements are not available with them.
10. In view of the aforesaid circumstances, this Court deems it
appropriate to dispose of the present petitions, with liberty to the
petitioners to file their respective fresh petition(s) for grant of regular bail
LAVISHA
2026.10.30 18:04
I agree to specified portions
of this document

CRM-M-28415-2026
CRM-M-35174-2026
CRM-M-49314-2026 7
after a period of two months from today, after duly preparing the matter
in chronological sequence and placing on record the relevant statements
of the complainant and the injured witness, along with the other relevant
material, so as to enable this Court to examine the specific role attributed
to each petitioner in the occurrence.
11. With the observations made here above, present petitions
stand disposed of.
12. A photocopy of this order be placed on the files of other
connected cases.
(SANJAY VASHISTH)
JUDGE
30.10.2026
Lavisha
Whether Speaking/Reasoned: YES/NO
Whether Reportable: YES/NO
LAVISHA
2026.10.30 18:04
I agree to specified portions
of this document