Gurdita @ Lali vs State Of Haryana

JASJIT SINGH BEDI, J.(ORAL)

This order shall dispose of three petitions bearing No.CRM-M-31297-2026 titled as Gurdita @ Lali versus State of Haryana, CRM-M-37121-2026 titled as Ajay Versus State of Haryana and CRM-M-42281-2026 titled as Raman Versus State of Haryana as the same are arising out of the same FIR. However, for the sake of convenience the facts have been taken from CRM-M-31297-2026.

The prayer in the present petitions under Section 483 BNSS, 2023 is for the grant of regular bail in case bearing FIR No.262 dated 20.05.2025 registered under Sections 191(2), 119(3), 190, 115(2), 118(1), 118(2), 351(2) of BNS, 2023 (Sections 117(2) & 109 BNS, 2023 added later) [Sections 147, 327, 149, 323, 324, 326, 506, 325 & 307 IPC) at Police Station City Sirsa, District Sirsa, Haryana.

The learned counsels for the petitioners contend that the petitioners have been falsely implicated in the present case. Be that as it may, the injured complainant/Vikas who has received injuries in the occurrence is now well and following his daily pursuits. As the petitioners are in custody since 22.05.2025 but only 03 of the 09 prosecution witnesses have been examined so far, the Trial of the present case was not likely to be concluded anytime soon and therefore, they are entitled to the concession of bail.

On the other hand, the learned State counsel along with the learned counsel for the complainant contend that all the petitioners brutally assaulted the complainant/Vikas causing multiple injuries on his person. Gurditta alias Lali (petitioner in CRM-M-31297-2026) is an accused in four other cases; Ajay (petitioner in CRM-M-37121-2026) is an accused in five other cases and Raman (petitioner in CRM-M-42281-2026) is accused in one other case. The nature of the allegations levelled against the petitioners along with their antecedents do not entitle them to the grant of bail. They, however, concede that the petitioners are in custody since 22.05.2025 but only 03 of the 09 prosecution witnesses have been examined so far.

I have heard the learned counsel for the petitioners.

The veracity of the prosecution case against the petitioners and their co-accused shall be adjudicated upon during the course of the Trial. Admittedly, the petitioners are in custody since 22.05.2025 but only 03 of the 09 prosecution witnesses have been examined so far. Therefore, the Trial of the present case is not likely to be concluded anytime soon. In this situation the further incarceration of the petitioners is not required.

Thus without commenting on the merits of the case, the present petitions are allowed and the petitioners are ordered to be released on bail on their furnishing bail bonds and surety bonds to the satisfaction of learned CJM/Duty Magistrate, concerned.

The petitioners shall appear before the police station concerned on the first Monday of every month till the conclusion of the trial and inform in writing each time that they are not involved in any other crime other than the present case.

The petitions stand disposed of.