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SUKHDEV KUMAR @ SUKHDEV SINGH @ MANISH BEDI v. STATE OF PUNJAB
208 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRA-D-909-2026 (O&M) Date of decision : 01.07.2026 SUKHDEV KUMAR @ SUKHDEV SINGH @ MANISH BEDI ....Appellant
versus
STATE OF PUNJAB .....Respondent
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
Present :- Ms. Diksha Mahajan, Advocate for the appellant.
Mr. Raj Karan Singh, A.A.G., Punjab.
RAJESH BHARDWAJ, J. (Oral) CRM-23443-2026
Allowed as prayed for.
CRM-23444-2026
Present application has been filed under Section 21(5) of the National Investigation Agency (NIA) Act read with Section 5 of Limitation Act, seeking condonation of delay of 06 days in filing the present appeal.
For the reasons mentioned in the application, delay of 06 days in filing the present appeal, is hereby condoned. Application stands allowed.
Main case
1. Present appeal has been filed for setting aside the impugned order dated 15.04.2026 passed by ld. Additional Sessions Judge, Amritsar vide which regular bail application of the appellant in case FIR No.58
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CRA-D-909-2026 (O&M) -2-
dated 27.04.2025 registered under Sections 13, 16, 18, 20 UAPA, 1967; Sections 25, 54 & 59 of Arms Act and Sections 109, 324(5), 48, 238, 132, 221, 61(2) of BNS (Section 111 BNS added later on) at Police Station PS Ramdas, Amritsar has been declined.
2. Status report by way of affidavit of Mr. Gurdeep Singh, PPS, Deputy Superintendent of Police, Sub-division Ajnala, Amritsar along with custody certificate of the appellant, has been filed on behalf of respondent-State in the Court today, same is taken on record.
3. After arguing for some time, learned counsel for the appellant submits that she does not want to press the present appeal, at this stage.
4. Dismissed as not pressed, at this stage.
( RAJESH BHARDWAJ )
JUDGE
01.07.2026 (DEEPAK MANCHANDA)
ps-I JUDGE
Whether speaking/reasoned : Yes/No Whether reportable : Yes/No
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