CRM-M-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

Akash Walia 

State of Haryana and another 

Reserved on : 

Date of Pronouncement

Date of Uploading : 

CORAM: 

Present:  

SUMEET GOEL

1.  

referred to as ‘

Class,  Ambala  (hereinafter  referred  to  as  ‘

petitioner (herein)

essence, the petitioner (herein) has sought for setting

the regular bail granted to respondent No.2 (herein) in FIR No.485 dated 

26.12.2023 registered under Sections 195

added  later  on)  at  Police  Station  Mullana,  District  Ambala

referred to as ‘

2.  

moved by the petitioner

maternal  uncle  Devender  Walia,  resident  of 

-10028-2024 

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH

Akash Walia             

V/s 

State of Haryana and another      

Reserved on : 02.12.2025 

Pronouncement: 12.12.2025 

Date of Uploading : 12.12.2025 

CORAM:  HON’BLE MR. JUSTICE SUMEET GOEL

 Mr. Fateh Saini, Ms. Sangeeta Sharma, Ms. Harshdeep Kaur 

and Ms. Neetu Rana, Advocates for the petitioner. 

Mr. Tarun Aggarwal, Additio

Mr. Abhinav Sood, Mr. Arshbir and Mr. Nitesh Jhanjaria, 

Advocates for respondent No.2.  

***** 

SUMEET GOEL, J.  

Taking  exception  to  the  order  dated  31.12.2023

referred to as ‘impugned order’), passed by the Judicial Magistrate, First 

Class,  Ambala  (hereinafter  referred  to  as  ‘

petitioner (herein)-complainant has sought for quashing of the said order.  In 

essence, the petitioner (herein) has sought for setting

the regular bail granted to respondent No.2 (herein) in FIR No.485 dated 

26.12.2023 registered under Sections 195

added  later  on)  at  Police  Station  Mullana,  District  Ambala

referred to as ‘FIR in question’).  

The FIR in question was registered on the basis of complaint 

moved by the petitioner-complainant alleging therein that 

maternal  uncle  Devender  Walia,  resident  of 

          1 

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH  

              CRM-M-10028-2024 

    ....Petitioner   

    ....Respondents 

HON’BLE MR. JUSTICE SUMEET GOEL  

Mr. Fateh Saini, Ms. Sangeeta Sharma, Ms. Harshdeep Kaur 

and Ms. Neetu Rana, Advocates for the petitioner.  

Mr. Tarun Aggarwal, Additional Advocate General, Haryana. 

r. Abhinav Sood, Mr. Arshbir and Mr. Nitesh Jhanjaria,  

Advocates for respondent No.2.   

Taking  exception  to  the  order  dated  31.12.2023 (hereinafter 

passed by the Judicial Magistrate, First 

Class,  Ambala  (hereinafter  referred  to  as  ‘concerned  Magistrate’),  the 

complainant has sought for quashing of the said order.  In 

essence, the petitioner (herein) has sought for setting-aside/cancellation of 

the regular bail granted to respondent No.2 (herein) in FIR No.485 dated 

26.12.2023 registered under Sections 195-A/506 of IPC (Section 201 of IPC 

added  later  on)  at  Police  Station  Mullana,  District  Ambala (hereinafter 

was registered on the basis of complaint 

complainant alleging therein that few days ago, 

maternal  uncle  Devender  Walia,  resident  of village  Thakurpura,  had  a 

Mr. Fateh Saini, Ms. Sangeeta Sharma, Ms. Harshdeep Kaur  

nal Advocate General, Haryana.  

(hereinafter 

passed by the Judicial Magistrate, First 

),  the 

complainant has sought for quashing of the said order.  In 

ncellation of 

the regular bail granted to respondent No.2 (herein) in FIR No.485 dated 

A/506 of IPC (Section 201 of IPC 

(hereinafter 

was registered on the basis of complaint 

few days ago, his 

illage  Thakurpura,  had  a 

CRM-M-10028-2024            2 

dispute  with  the  persons,  details  whereof  had  been mentioned  in  the 

complaint. Accordingly, a case (i.e. FIR No. 0068 dated 26/11/2023) was 

registered  at  Police  Station  Naraingarh.  Thereafter,  on  the  same  day, 

accused  Vinod  Walia  got  registered  an  FIR  No.  585  against  the 

complainant/petitioner, his uncle and his family. The said Vinod Walia, who 

earlier worked in the police and is now a lawyer and the other accused had 

been  threatening  the  complainant,  his  family  and  relatives  since  the 

aforesaid incident.  The complainant-petitioner further alleged that for the 

last several days, some unknown persons had been following him. As per 

the complainant, he worked at Cooperative Bank, Laha and even there some 

unknown persons were trying to track him.  On 21.12.2023, at around 9:30 

A.M.,  the  complainant  alleged  that  he  received  calls  on  the  Facebook 

Messenger  from  an  account  named  Karan  Walia.    At  10:21  AM,  the 

complainant  further  received  another  call  on  his  mobile  number 

XXXXXXXXX.  According  to  the  complainant,  the  caller  claimed  to  be 

speaking from  USA  and said he was a gangster associated with Rishabh 

Walia. He threatened the complainant and said that unless he compromises 

in  the  case  filed  against  Vinod  and  Rishabh,  he  would  get  him  and  his 

family killed. The complainant further alleged that the caller had claimed 

connections  with  the  Sampant  Nehra  and  Monu  Rana  gangs.  He  further 

threatened that he would get the complainant killed before his birthday and 

wedding  anniversary.  However,  the  complainant  recorded  the  said 

conversation with the help of using another mobile phone. During this call, 

the accused Rishabh Walia was also present on the conference call.  On 

22.12.2023,  the  complainant  again  received  calls  on  his  Facebook 

Messenger at 08:04 AM and 10:10 AM. The complainant alleged that he 

CRM-M-10028-2024            3 

believed that the accused had some links with the gangsters and intended to 

harm him and his family. The complainant claimed that the call details and 

records  of  Anil,  Rahul,  Shekhar  and  the  other  accused  be  checked  and 

thoroughly investigated. On these set of allegations, the FIR in question was 

got registered.  

3.    The relevant part of the impugned order reads thus: 

“Police file perused Along with the remand paper furnished by the 

IO concerned. As per the police file, complainant Akash gave a complaint 

to the police which is in a typed way, a printed complaint and the careful 

perusal  of  this  complaint  it  is  clear  that  there  is  only  threat  qua  the 

compromise of the FIR registered. So, question of adding Section 195-A 

IPC nowhere arises. Here it is necessary to discuss Section 195-A IPC 

which says  

  “whoever  threatens  another  with  any  injury  to  his  person 

reputation or property or to the person or reputation of anyone in 

whom that person is interested, with intend to cause that person to 

give false evidence shall be liable for Section 195-A IPC” 

    Careful perusal of the complaint given by the com plainant arid the 

whole  file  of  the  police,  nowhere  Court  is  able  to understand  how  the 

false evidence is given by the accused So why the police added Section 

195-A IPC is the reason known to the police himself. 

  Here it is necessary to discuss Section 195-A CrPC also which says 

  “A witness or any other person may file a complain t in relation to 

an offence under Section 195-A of the Indian Penal Code”. 

  So, this is a procedural section which provides the procedure when there 

is an allegation under Section 195-A IPC. It clearly says that a complaint 

need to be made by the person when witnesses are threatened etc. Here in 

the present FIR nowhere the perusal of the remand papers and the while 

police file, it is clear that there is any threaten to any witness and the 

evidence.  Hence, question of adding the Section 195-A by the police is 

the reason known to the police himself. 

    Thus, no useful purpose would be served by keepin g the accused 

further in judicial custody.  Hence, without commenting on the merits of 

the case, accused Reshab Walia is admitted to bail on his furnishing bail 

bonds  in  the  sum  of  Rs.30,000/-  with  one  surety  in the  like  amount.  

CRM-M-10028-2024            4 

Requisite bonds furnished which are accepted and attested.  Accused be 

released forthwith, if not required in any other case.”

4.    Learned  counsel  for  the  petitioner  has  raised  two  fold 

submissions. 

      Firstly, learned  counsel  has  urged  that  the concerned 

Magistrate, who has afforded regular bail to respondent No.2 (herein) by 

way of impugned order, is a relative of the respondent No.2.  In this regard, 

it has been iterated that the concerned Magistrate even took  a leave from 

the Court to attend the Bhog ceremony of the brother of father of respondent 

No.2  (herein).    To  buttress  this  aspect,  learned  counsel  has  drawn  the 

attention of this Court to a complaint made to Hon’ble the Chief Justice of 

this Court, on the administrative side, copy whereof has been appended as 

Annexure P-6 with the instant petition.  Learned counsel has further referred 

to an affidavit of the petitioner dated 25.04.2025 (forming part of records of 

present petition), relevant whereof reads thus: 

  “

3.  That  it  is  stated  that  petitioner  has  already  moved  a  complaint 

(Annexure  P-6)  against  JMIC,  Ambala  "XXXX  alongwith  affidavit  on 

15.01.2024, on the grounds that XXXX is cousin sister of accused Rishab 

Walia/respondent no. 2 herein. Further stated therein that Vinod Walia 

(i.e. father of accused Rishab Walia) on the Bhog ceremony of death of 

his  brother  namely  Anil  Walia  on  20-12-2023,  where XXXX  took  leave 

from the Court and attended the rites which taken place at their native 

place  Fatehpur  Pundri  (Kaithal).  Anil  Walia  was  the  real  brother  of 

Vinod Walia and was the son of the maternal uncle of Mr. Shyam Walia, 

who is father of X X X X, Judge. All these Walia families are residents of 

Fatehpur Pundri, District Kaithal. 

  4.   That aforesaid complaint was referred to Ld. District and Session 

Judge,  Ambala  for  inquiry,  in  which,  several  respectable  persons  from 

Fatehpur Pundri were called to join inquiry who submitted their affidavit 

and  also  recorded  their  statements  to  the  effect  that  father  of  accused 

namely Vinod Walia is real Bua's son of Sh. Shyam Walia who is father of 

XXXX, Judge. 

CRM-M-10028-2024            5 

     Thereafter, the said inquiry report conducted by  Ld. District and 

Session Judge, Ambala sent to the concerned office/branch of this Hon'ble 

Court. 

  5.  That  in  order  to  get  said  inquiry  report,  petitioner  filed  RTI 

Applications  before  RTI  Branch  of  this  Hon'ble  Court  vide  application 

dated  05.07.2024  and  11.07.2024  respectively,  however,  same  has  not 

been provided by sending the reply to the effect that the complaint of the 

petitioner  is  pending  consideration  in  which,  no  final  order  has  been 

passed yet.”

    Secondly, it has been urged that the concerned Magistrate has 

erred in granting regular bail to the respondent No.2 in the factual matrix of 

the FIR in question.  It has been argued that the concerned Magistrate has 

held that the Section 195-A of Cr.P.C. is a procedural Section but, actually, 

the offence invoked against the petitioner is under the said Section 195-A of 

IPC, which is a substantive offence by itself. Learned counsel has further 

urged that respondent No.2 (herein) ought not to have been granted regular 

bail, especially at that stage, since the investigation of the FIR in question 

was still in progress at that juncture & release of respondent No.2 on regular 

bail has effectively jeopardized the investigation.   It has been further urged 

that the repeated threat(s) are being extended to the petitioner at the instance 

of the respondent No.2 (herein), on which ground alone, the regular bail 

afforded to the respondent No.2 (herein) deserves to be cancelled.   

    On  the  strength  of  these  submissions,  learned  counsel  has 

entreated  for  cancellation/setting-aside  of  the  regular  bail  granted  to 

respondent No.2 (herein) as also for undertaking suitable action(s) against 

the concerned Magistrate.  

5.    Upon being called, the State has filed reply dated 25.11.2024 

delineating therein the factual aspect(s) of the lis. Thereafter, a compliance 

report  dated  19.05.2025  by  way  of  affidavit  of  Suresh  Kumar,  Deputy 

CRM-M-10028-2024            6 

Superintendent  of  Police,  Barara,  District  Ambala  has  been  filed  by  the 

State of Haryana, relevant whereof reads thus: 

“8.  That  on  perusal  of  the  contents  of  the  statements  made  by  the 

witnesses,  it  has  been  revealed  that  XXXX  is  the  distant  relative  of 

Respondent no.2 Rishab Walia. Further on the basis of investigation and 

on perusal of the statements of the witnesses, it has been revealed that, 

"The elders of Reshab Waliai is son of Vinod Walia had come and settled 

in  village  Fatehpur  district  Kaithal  from  village  Ghannaura  district 

Baghpat  (UP)  about  50-60  years  ago  and  Reshab  Walia  son  of  Vinod 

Walia and his uncle Sushil Walia son late Ranjeet Singh have been living 

in Ambala city with their respective families for about 30-40 years from 

their village Fatehpur district Kaithal and XXXX (then JMIC Ambala) is 

daughter Shyam Lal of village Fatehpur district Kaithal and people of her 

family also live in this village. And Reshabh Walia's family is from Gotra 

Bhulla  and  XXXX  family  is  Suliyan.  From  the  families  of  both  sides, 

XXXX and Reshabh Walia are not real brothers and sisters, and XXXX 

grandmother is the aunt of Reshabh Walia's father Vinod Walia in long 

term relations, whereas XXXX and Reshabh Walia are not real brothers 

and sisters but are distant relatives (cousins)”

    Learned State counsel has raised submissions in tandem with 

the above reply and compliance report.  

6.    Upon being called upon, an affidavit dated 16.09.2025 has been 

filed by respondent No.2, in response to the petition, relevant whereof reads 

thus: 

“4.  That in compliance with the aforesaid order, I most respectfully 

submit  that  I  am  not  related  in  any  manner  whatsoever  to  X  X  X  X, 

Judicial Magistrate First Class, Ambala, who had granted bail to me vide 

order dated 31.12.2023 in FIR No.485 dated 26.12.2023. 

  5.  That  I  further  submit  that  I  have  been  born  and  brought  up  at 

Ambala City and have been residing here for the last 40 years with my 

family, and I have no link, connection, or relationship of any kind with the 

said Judicial Officer.  

  6.  That the affidavit submitted by the petitioner and the state is false 

and concocted.”

CRM-M-10028-2024            7 

    Raising submissions in tandem with the said affidavit, learned 

counsel appearing for respondent No.2 has urged that the regular bail has 

been afforded to respondent No.2 (herein) on merits of the lis and the same 

ought not to be interfered by this Court.  Learned counsel has urged that the 

respondent  No.2  (herein)  has  been  falsely  implicated  into  the FIR  in 

question.  Learned counsel has further urged that, in any case, pursuant to 

the regular bail having been granted vide impugned order, investigation into 

the FIR in question stands culminated and challan (charge-sheet) has been 

filed  and  trial  is  underway.  Learned  counsel  has  urged  that  there  is  no 

specific/clear instance of respondent No.2 having misused the concession of 

regular  bail.    Further,  learned  counsel  has  urged  that  respondent  No.2 

(herein) is not a relative of the concerned Magistrate who has afforded the 

concession of regular bail to him.  On the strength of these submissions, 

dismissal of the present petition is entreated for.  

7.    Before proceeding further, it would be apposite to record herein 

that this Court had, vide order dated 06.11.2025, elicited (in sealed cover) 

comments from the concerned Magistrate & had also asked the Registrar - 

General of this Court to produce (in sealed cover) the proceedings/status of 

any  inquiry  being  conducted  on  the  administrative  side  by  this  Court 

regarding the complaint etc. made by the petitioner (herein).  The comments 

from  the concerned  Magistrate  as  also  the  details  of  the  inquiry  on  the 

administrative side were received (in sealed cover) and the same have been 

perused by this Court and thereafter resealed.   

8.    I  have  heard  learned  counsel  for  the  rival  parties  and  have 

perused the record with their assistance.  

CRM-M-10028-2024            8 

9.    The prime issue for determination in the petition in hand is as 

to whether the impugned order, vide which the respondent No.2 (herein) 

was afforded the concession of regular bail, ought to be quashed/set-aside.  

10.    The first aspect of the lis in hand which is required to be delved 

into is the rival submissions regarding the concerned Magistrate, who has 

afforded regular bail to the respondent No.2 (herein), being a relative of the 

said  respondent  No.2.    This  aspect  of  the lis merits  exacting  scrutiny 

because  of  it  being  of  the  gravest  jurisprudential import,  inasmuch  as  it 

directly implicates aspersions of judicial bias/prejudice, which strike at the 

very root of the administration of justice and the fundamental principle(s) of 

judicial impartiality. 

10.1.    The constitution of judiciary as a distinct, separate and a vital 

third pillar organ of the State is premised upon the climactric objective of 

serving a paramount purpose, to provide a dispassionate and neutral forum 

for  the  adjudication  and  definitive  resolution  of lis before  it.  The 

constitution of Judiciary, as a distinct/separate organ is the linchpin of the 

rule  of  law,  ensuring  that  the  adjudication  is  done sine  ira  et  studio i.e. 

without anger and passion and is inherently free from any taint of biasness 

or personal predilection.  The ‘principle of neutrality’ is so profound, that it 

constitutes one of the two cardinal tenets of Natural Justice (audi alteram 

partem being the other), which finds its most eloquent reflection in the legal 

maxim Nemo Debet Esse Judes in Propria Causa i.e. no man ought to be a 

Judge in his own cause. 

    A Judge having personal stake/interest in the subject matter or 

the  outcome,  howsoever  small,  is  viewed  by  the  law with  inherent 

suspicion, as it adversely compromises the integrity of judicial process. For 

CRM-M-10028-2024            9 

example if a person holding the scales (of justice) has a finger on one of the 

pens, the weighing process is not only flawed but is rendered a legal nullity 

and the decision so arrived at is non est in law.  The Judge, must at all times, 

be a figure beyond all reasonable reproach, demonstrating an absolute lack 

of interest in the subject matter as well as the result/outcome.  Pertinently 

the evolution and expansion of this rule against bias have been assiduously 

chronicled in a Three Bench dicta of the Hon’ble Supreme Court passed in a 

case  titled  as Krishnadatt  Awasthy  vs.  State of  M.P., 2025(7)  SCC 545, 

relevant whereof reads as under: 

“25.   The principle of nemo judex causa sua found its origin in English 

law. In Dimes v. Proprietors of the Grand Junction Canal, (1852) 3 HLC 

759),  the  House  of  Lords  in  a  case  concerning  pecuniary  interest 

observed that the rule against bias extends not only to actual bias but also 

to  the  appearance  of  bias.  This  principle  was  later  extended  to  other 

forms of interest in R v. Sussex Justices ex parte McCarthy, [1924] 1 KB 

256 where it was held that ‘even a suspicion that there has been improper 

interference  with  the  course  of  justice’,  would  lead  to  the  vitiation  of 

proceedings. Lord Hewart noted that it is of fundamental importance that 

justice should not only be done, but should manifestly and undoubtedly be 

seen to be done. Lord Denning in Metropolitan Properties Co. (FGC) v 

Lannon, (1969) 1 QB 577 noted that, ‘if right minded persons would think 

that,  in  the  circumstances,  there  was  a  ‘real  likelihood  of  bias’  on  his 

part, he should not sit. And if he does sit, his decision does not stand’. It 

was  further  held  that  ‘there  must  be  circumstances from  which  a 

reasonable  man  would  think  it  likely  or  probable  that  the  justice,  or 

chairman  as  the  case  may  be,  would,  or  did,  favour one  side  at  the 

expense of the other.’  

  26.   The emphasis on ‘likely or probable’ as noted by Lord Denning, 

was  considered  in  R  v  Gough15  (for  short  “Gough”)  where  the  Court 

shifted the focus to the possibility of bias rather than its probability. The 

test articulated in Gough(supra), was whether there was a ‘real danger of 

bias’  rather  than  a  ‘real  likelihood’  of  bias.  It  prioritised  the  court’s 

assessment  of  bias  over  the  perception  of  a  fair-minded  and  informed 

observer  emphasising  that  the  court  ‘personifies  the  reasonable  man’. 

This  test  was  criticised  in  other  common  law  jurisdictions  for  veering 

CRM-M-10028-2024            10 

away from the public perception of bias. The House of Lords modified the 

said  test  in  Porter  v  Magill,  (2002)  1  AII  ER  465  and  pronounced  as 

under:  

  “The Court must first ascertain all the circumstan ces which have 

a bearing on the suggestion that the judge was biased, it must then 

ask whether those circumstances would lead to a fair minded and 

informed  observer  to  conclude  that  there  was  a  real  possibility 

that the Tribunal was biased.””    

10.2    This  principle  has  been  given  statutory  imprimatur  by  the 

legislature as contained in Section 479 Cr.P.C./525 BNSS, which explicitly 

proscribes a Judge/Magistrate from presiding over a case in which he/she 

possesses personal/proprietary interest.  

    Section 479 of Cr.P.C., 1973 reads thus: 

“479.  Case in which Judge or Magistrate is personally interested. –– 

No Judge or Magistrate shall, except with the permission of the Court to 

which an appeal lies for his Court, try or commit for trial any case to or 

in  which  he  is  a  party,  or  personally  interested,  and  no  Judge  or 

Magistrate shall hear an appeal from any judgment or order passed or 

made by himself. 

  Explanation.–– A Judge or Magistrate shall not be deemed to be a party 

to,  or  personally  interested  in,  any  case  by  reason  only  that  he  is 

concerned  therein  in  a  public  capacity,  or  by  reason  only  that  he  has 

viewed the place in which an offence is alleged to have been committed or 

any  other  place  in  which  any  other  transaction  material  to  the  case  is 

alleged  to  have  occurred  and  made  an  inquiry  in  connection  with  the 

case.”

    This  statutory  provision  has  been  retained,  in verbatim,  in 

BNSS of 2023 albeit as Section 525 thereof.    

    Pertinently, the statutory proscription contained in Section 479 

Cr.P.C/525 BNSS, is with respect to the stage of committal for trial and trial 

only,  however,  the  same  ought  to  be  interpreted  as a  reflection  of  the 

legislative intent to give statutory force to the cardinal legal maxim nemo 

judex causa sua.  The proscription, therefore, will apply with equal vigour 

CRM-M-10028-2024            11 

and  uncompromising  strictness  to  all  the  proceedings,  inquiries,  process 

conducted under the code, including the bail proceedings.   

11.    The  credibility  of  justice  administration  system  and  judicial 

institutions is premised not merely on the effective enforcement of letter of 

law, but also on the fact that judicial process is inherently fair and is devoid 

not  only  of  any  prejudice(s)/bias  but  also  of  any  perception  of 

prejudice(s)/bias.  This philosophy is captured in the immortal observation 

of Lord Chief Justice Hewart in the landmark case of R v. Sussex Justices 

ex parte McCarthy, [1924] 1 KB 256: 

  ‘Justice must not only be done, but manifestly and undoubtedly 

be seen to be done.’   

  The trust and fidelity of common populace in the functioning of 

judicial  institutions is the non-negotiable  lifeblood  of the  justice delivery 

system, sine  qua  non for  which  is,  that  the  adjudication/outcome  is 

perceptibly free from even a shadow of prejudice/bias.  The litmus test for 

bias  hinges  on  an  objective  standard:  Whether  a  right-minded/reasonable 

individual, fully apprised of the facts, would come to a conclusion that, due 

to  any  pecuniary/personal  interest  either  in  the  subject  matter  or  the 

outcome,  there  existed  a  ‘real  likelihood/apprehension  of  bias’  on  the 

judge’s part. If this ‘real likelihood/apprehension of bias’ is shown to exist; 

even  if  the  decision  were  otherwise  factually  accurate  and  legally 

impeccable;  the  consequent  adjudication  is  deemed  vitiated in  toto,  and 

stands non  est in  law.   Ergo, it  is  the  taint  of  perceived 

partiality/bias/prejudice and not necessarily the existence of actual judicial 

malice which acts as the fatal flaw.   

CRM-M-10028-2024            12 

  While  ruminating  a  claim  of  bias/prejudice,  a  Judge  must 

assess, not only his/her subjective capacity to remain uninfluenced but also 

critically gauge the objective perception of impartiality that his involvement 

casts upon the proceedings.  To fail this latter test, is to risk eroding the 

public  confidence  in  the  justice  administration  system,  an  outcome,  far 

graver  than  a  mere  procedural  error.    As  to  the  determination  of  the 

likelihood  of  bias,  what  is  relevant  is  the ‘reasonableness  of  the 

apprehension of bias/prejudice’ in that regard in the mind of a reasonable 

man. The proper approach for a judge is not to undertake a subjective self-

assessment  of  their  own  state  of  mind;  i.e.  asking, “Am  I  biased?”,  but 

rather to apply an objective test that considers the perspective of the litigants 

or  the  public.  The  focus  must  be  on  whether,  having  regard  to  all  the 

circumstances,  a  fair-minded  and  informed  observer would  conclude  that 

there was a real possibility or a reasonable apprehension of bias.   

11.1.    There is yet another nay momentous aspect of the matter which 

craves attention.  

    When the supervisory jurisdiction of a higher court is invoked 

through an aspersion of judicial bias/prejudice on the part of a presiding 

officer, it mandates the most exacting and objective scrutiny. The rigorous 

assessment is essential because while the protection of judicial impartiality 

is fundamental to the rule of law, judges especially the judicial officers must 

simultaneously be safeguarded against frivolous and factually unsupported 

imputations  of  biasness/prejudice.  The  High  court  must  diligently  ensure 

that  a  judicial  officer  is  not  compelled  to  succumb  to  duress  from 

disgruntled  litigants,  deploying  specious  or  calumnious  accusations,  as  a 

means  to  manipulate  the legal process or  avoid  an unfavorable  outcome. 

CRM-M-10028-2024            13 

Thus, any plea asserting bias must be substantiated by concrete and cogent 

material, going far beyond a mere expressions of a litigant’s unacceptability 

or  unpalatability  of  a  judicial  decision,  thereby  precluding  a  fishing  and 

roving inquiry in a presiding officer’s motives. If an inquiry is initiated on 

such  frivolous  accusations,  it  will well-nigh  yield  anarchy  in  the 

adjudicatory process. The unscrupulous litigants will indulge themselves in 

Court/forum hunting which tendency needs to be curbed with an iron hand. 

If such latitude is to be allowed to the litigants, that they need not face the 

proceedings in a court they do not feel comfortable in, it would lead to an 

infinite  regress  to  find  a  conducive  one,  by  raising  false  aspersions  on 

impartiality  of  the  presiding  officer.  An  age  old  adage,  which  met  with 

approval from the Hon’ble Supreme Court, reads thus: 

“…It has also to be remembered that the lower judicial officers 

mostly work under a charged atmosphere and are constantly 

under  a  psychological  pressure  with  all  the  contestants  and 

their  lawyers  almost  breathing  down  their  necks-more 

correctly up to their nostrils. They do not have the benefit of a 

detached atmosphere of the higher courts to think coolly and 

decide  patiently.  Every  error,  however  gross  it  may  look, 

should not, therefore, be attributed to improper motive…” 

12.    The factual milieu of the case in hand; especially the specific 

stand  of  the  petitioner  that  the concerned  Magistrate  is  a  relative  of  the 

respondent No.2 (herein) – accused, the compliance report dated 19.05.2025 

filed  by  State  of  Haryana,  the  preliminary  inquiry report  by  the  learned 

District and Sessions Judge, Ambala (which has been produced before this 

Court  in  sealed  cover)  &  the  proceedings  pertaining  to  inquiry  on  the 

administrative  side  of  this  Court  (produced  before this  Court  in  sealed 

CRM-M-10028-2024            14 

cover) as well as the comments (produced before this Court in sealed cover) 

of the concerned Magistrate; indubitably tend to reflect that the concerned 

Magistrate and the respondent No.2 (herein) – accused are relatives, though 

apparently distant ones.   

    A fact that cannot be lost sight of is that a Judge/Magistrate 

may  possess  remote  or  highly  attenuated  collateral consanguinity  with  a 

litigant,  the  existence  of  which  may  remain  genuinely  unknown  to  the 

concerned Judge/Magistrate. Notwithstanding this bona fide ignorance, the 

threshold  for  evaluating  the  potential  existence  of  perception  of 

biasness/prejudice is the objective standard of the reasonably informed and 

prudent person. Where the Judge/Magistrate is conscious of or apprised of 

such  a  connection,  which  has  the  potential  of  creating  apprehension  of 

biasness/prejudice in the minds of a reasonable person, the paramount duty 

of  judicial  propriety  compels  an  immediate  and sua  sponte exercise  of 

recusal from the proceedings.  

    The peculiar factual conspectus of the case in hand as also the 

material  available  before  this  Court,  unequivocally  reflect  that  the 

concerned  Magistrate was  conscious  of  her  consanguinity  with  the 

respondent No.2. When scrutinized through the objective of a prudent and 

reasonable individual, this factum inexorably leads to the conclusion that a 

manifest apprehension of partiality, constituting bias-in-law, is decipherable 

on  part  of  the concerned  Magistrate, rendering  the impugned  Order, 

untenable ab initio. The gravity of this legal infirmity is exacerbated by the 

fact that the impugned Order was pronounced by the concerned Magistrate 

while sitting in vacation roster. Ergo, in all the fairness, the impugned order 

deserves to be set-aside on this score. 

CRM-M-10028-2024            15 

13.    The second aspect  of  the lis in  hand  as  emerging  from  the 

submission  of  the  rival  counsel  is  as  to  whether  the impugned  order 

deserves to be set-aside/quashed on merits thereof. 

13.1.    There is no gainsaying that the cancellation/setting-aside of a 

bail order is conceptually different from the issue of grant of a bail. The 

Court dealing with the plea for cancellation/setting aside of bail, must adopt 

a  posture  of  judicial  deference  by  exercising  restraint  and  reluctance  to 

intercede with an order wherein the concession of bail has been extended. 

Only  where  a  demonstrable  and  material  contravention  of  the  imposed 

condition(s)  has  been  shown;  or  where  the  order per  se is  shown  to  be 

patently illegal, manifestly perverse, or predicated extraneous and irrelevant 

consideration;  the  order  extending  the  concession  of  bail,  ought  to  be 

interfered  with.  In  the  facts  and  circumstances  of the  case  in  hand; 

especially the nature of the offence(s) alleged against the respondent No.2 – 

accused as also the conspicuous absence of any substantial material hinting 

towards  the  respondent  No.2 having  misused the  concession of  bail; this 

Court does not find any good ground to interfere on merits of the impugned 

order. Further, the impugned order was passed on 31.12.2023 and thus the 

respondent No.2 – accused is on regular bail for the last about two years. 

The  challan  (charge-sheet)  was  presented qua the  FIR  in  question  on 

27.08.2024,  the  concerned  trial  Court  framed  charges  on  28.01.2025  and 

trial is stated to be undergoing. These factors, in favour of the respondent 

No.2, impels this Court not to interfere with the impugned order on this 

score.  

14.    In  view  of  the  above  rumination,  this  Court  finds  that  the 

impugned order must be set aside, solely, on account of it being tainted by 

CRM-M-10028-2024            16 

an  inherent bias-in-law.  Nevertheless,  this  Court  cannot  overlook  the 

considerable  lapse  of  time  since  the  regular  bail  was  granted  to  the 

respondent No.2. To now cancel the bail so granted, with immediate effect, 

would, in the considered view of this Court, constitute miscarriage of justice 

and would be incongruous with the broader cause of equity and fairness that 

the judicial system is bound to uphold. Keeping in view the entirety of the 

factual matrix of the case in hand, this Court is not inclined to forthwith set-

aside/cancel the regular bail granted to respondent No.2- accused, especially 

at this stage. 

15.    In view of the prevenient ratiocination, it is ordained thus: 

(i) The impugned order is quashed and the regular bail granted to 

respondent No.2 (herein) is set-aside/cancelled.  

(ii) The respondent No.2 is directed to cause appearance before the 

CJM/Duty  Magistrate,  Ambala  on  or  before  23.12.2025.  He 

shall continue to remain on bail, on the bonds etc. furnished by 

him  earlier,  till 23.12.2025.  In  case he so  causes appearance 

and  files  a  plea  for  grant  of  regular  bail,  the  same  shall  be 

positively decided on the same day. In case respondent No.2 

does  not  so  cause  appearance,  said  CJM  shall  take  requisite 

steps to secure his presence and send him to custody, as per 

law.  

(iii) The plea by the petitioner for taking suitable action(s) against 

the concerned  Magistrate  is  declined,  for  the nonce, as  the 

matter is being ruminated upon on the administrative side by 

this Court.  

CRM-M-10028-2024            17 

(iv) This order shall not be construed to be an expression of opinion 

on the merits of the trial.   

(v) Pending application(s), if any, shall also be disposed of.  

      (SUMEET GOEL) 

                                                      JUDGE 

December 12, 2025 

Ajay 

    Whether speaking/reasoned:    Yes 

    Whether reportable:      Yes