VARUN KUMAR BHOGAL v. STATE OF HARYANA

IN THE HIGH COURT OF PUNJAB & HARYANA AT

214 CRM-M-40887-2026 Date of Decision:- 14.08.2026

VARUN KUMAR BHOGAL ......PETITIONER

VS.

STATE OF HARYANA .....RESPONDENT

CORAM:-HON'BLE MR. JUSTICE JASJIT SINGH BEDI Present: Mr. Vipul Babuta, Advocate and Ms. Kamaljeet Kaur, Advocate

for the petitioner.

Mr. Vipul Sherwal, AAG, Haryana. ****

JASJIT SINGH BEDI , J.(ORAL )

1. The prayer in the present petition under Section 483 of BNSS, 2023 read with Section 528 of BNSS, 2023 is for grant of regular bail on medical grounds in FIR No.433 dated 27.04.2019 under Sections 21 and 29 of the NDPS Act, 1985, registered at Police Station, Chandni Bagh, Panipat.

2. Status report dated 12.08.2026 by way of an affidavit of Naveen Sandhu, HPS, Deputy Superintendent of Police, CAW, Panipat has been filed by the learned State counsel and the same is taken on record.

3. The counsel for the petitioner states that the petitioner is in hospital and be granted regular bail on medical grounds.

4. The learned State counsel, on instructions, submits that the petitioner is not in custody and has not surrendered pursuant to the cancellation of his interim bail on 20.12.2024.

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CRM-M-40887-2026 -2-

5. In view of the above, the present petition seeking grant of regular bail on medical grounds is dismissed as not maintainable.

6. All the pending miscellaneous applications, if any, stand disposed of.

(JASJIT SINGH BEDI)

14.08.2026 JUDGE

Kusum

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