HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 

**** 

CRM-M-2770-2024 (O&M) 

Reserved on 22.01.2025 

Pronounced on 17.03.2025 

**** 

Baljit Singh & Ors.            ... Petitioners 

    VS. 

State of Punjab                ... Respondent 

**** 

CORAM:  HON’BLE MR.JUSTICE SANDEEP MOUDGIL 

****

Present:   Mr. Chetan Mittal, Sr. Advocate with  

Mr. Mayank Mittal, Advocate,  

Mr. Harish Chhabra, Advocate and  

Mr. Abhishek Sanghi, Advocate 

for the petitioner (s). 

Mr. Baltej Singh Sidhu, Sr. Advocate with  

Mr. Divij Datt, Advocate and  

Mr. Jashandeep Sidhu, Advocate  

for the petitioner (s) in  

CRM-M Nos.5611, 5014, 5005, 4757 of 2024. 

Dr. Anmol Rattan Sidhu, Sr. Advocate with  

Mr. Pratham Sethi, Advocate and  

Mr. Kanishk Swaroop, Advocate 

for the petitioner(s) in CRM-M Nos. 24794, 24813 of 2024. 

Mr. Rajesh Sehgal, Addl. AG Punjab with  

Mr. Jaspal Singh Guru, AAG Punjab 

Mr. Imran Singh Khara, Advocate for the complainant 

**** 

Sandeep Moudgil, J. (Oral) 

1.    This  order  of  mine  shall  dispose  of  together  the  bunch  of 

petitions bearing Nos. CRM-M-2770, 4757, 5005, 5611, 5014, 24794, 24813-

2024 involving similar set of facts and identical question and as such CRM-

M-2770-2024 titled as Baljeet Singh and ors. vs. State of Punjab is taken up 

as the lead case.  

CRM-M-2770-2024 (1) - 2 -

2.    In  the  instant  petition  invoking  the  jurisdiction  of  this  court 

under  section  407  read  with  Section  482  CrPC,  the  trial  proceedings  are 

sought to be transferred in the above-said petitions, wherein FIR No.98 dated 

03.07.2016 was registered at P.S. Dayalpura, Bathinda under Sections 295-A, 

120-B  of  IPC  with  the  trial  pending  in  the  Court  of  learned  Judicial 

Magistrate First Class, Phul, District Bathinda to the Court of learned Judicial 

Magistrate First Class, Chandigarh.   

Question to be answered 

3.    Whether the facts and circumstances involved herein warrant for 

this Court to exercise its jurisdiction under Section 407 Cr.P.C., to transfer 

the  trial  from  the  Court  of  learned  Judicial  Magistrate  First  Class,  Phul, 

District Bathinda to the Court of Judicial Magistrate First Class, Chandigarh.  

Factual Matrix 

4.    Brief facts as put forth by the prosecution in the petitions in hand 

could be gathered from the version narrated in FIR No.98 dated 03.07.2016 

was  registered  at  Police  Station  Dayalpura,  Bathinda  under  Sections  295-

A/120-B IPC, which reads under:- 

“Sir, brief facts of the case are that on 03.07.2017, ASI Inderjit 

Singh along with HC Jaswinder Singh 1543, HC Paramjit Singh 

No.  1362,  Ct.  Labh  No.  2074  were  present  at  village  Bhagta 

Bhaika in connection with patrol duty, where Gurucharan Singh 

vice  President  Gurudwara  Mahil  Sahib  came  present  and  got 

recorded his following statement:  

.Statement  of  Gurucharan  Singh,  Vice  President,  Gurudwara 

Mahil Sar Sahib, son of Shri Nihal Singh, Jatt resident of Fafra 

Patti, Bhagta Bahika, Mobile No. 94177- 55408. Stated that I am 

vice President in Gurudwara Mahil Sahib, Bhagta Bhaika. On 

CRM-M-2770-2024 (1) - 3 -

18.06.2016,  at  about  08:30  o'clock,  Rajinder  Singh son  of 

Hardayal Singh Mistri, resident of *Bhagta Bhaika came present 

and informed me that parts of 5th Granthi are lying spread over 

towards the back gate (short gate) of Gurudwara i.e. in front of 

house  of  Rachlipal  Singh  Fauji  as  also  in  the  narrow  street. 

Thereafter, I along with him went to the spot and collected the 

desecrated parts of Gurbani and then put the same in the heaven 

(Sachkhand)  with  due  humanity.  Since,  the  president  of 

Gurudwara was out of station, that being so, we did not give any 

intimation of this incident to anyone. The unknown person while 

religious sentiments. Strict legal action be taken against the said 

miscreants. The statement has been got recorded read over to me 

and  after  admitting  the  same  to  be  correct,  appentled  his 

signature  on  the  same  in  Punjabi.  The  same  was  attested  by 

Inspector  Indrjit  Singh.  From  the  aforesaid  statement,  offence 

U/s 295-A and 120-B of Indian Penal Code is found to have been 

committed. Accordingly, for registration of an FIR in the matter 

against unknown persons, a tehrir was sent to the police station 

through Ct. Labh Singh and the investigation was carried out on 

the spot by me. After visiting the place of occurrence, site plan 

was  prepared.  Statements  of  witnesses  were  recorded. 

Thereafter, ASI Inderjit Singh carried out the investigation in the 

case.  On  13.11.2018,  complainant-  Gurucharan  Singh,  Vice 

President, Gurudwara Mahil Sar Sahib son of Shri Nihal Singh, 

Jatt,  resident  of  Fafra  Patti,  Bhagta  Bhaika,  Mobile  No. 

9417755048  got  recorded  his  supplementary  statement  to  the 

effect that he is resident of aforesaid address and agriculturist 

by profession besides serving as Vice-President at Gurudwara 

Mahil Sahib Bhagta : Bhaika. On 18.06.2016 at about 08:30. 

o'clock  in  the  night,  Rajinder  Singh,  son  of  Hardayal  Singh 

Mistri,  resident  of  Bhagta  Bhaika  came  present  and informed 

him that parts of 5th Granthi are lying spread over towards the 

back  gate  (short  gate)  of  Gurudwara  i.e.  in  front  of  house  of 

CRM-M-2770-2024 (1) - 4 -

Rachhpal Singh Fauji as also in the narrow street. Thereafter, 

he along with him went to the spot and collected the desecrated 

part  of  Gurbani  and  then  put  the  same  in  the  heaven 

(Sachkhand) with due humanity and that on his statement, the 

FIR was registered against unknown persons. He further stated 

that the said act Manohar Lal Arora, Gurpaviter Singh, son of 

Gurbachan  Singh  Mistri  near  Bus  Stand,  Manjit Singh  son  of 

Raghvir  Singh,  Maur  Road,  Kesar  Singh  Wala,  Amarjit Singh 

Baildar  SC  resident  of  Bhagta  Bhaika,  Sadhu  Singh  son  of 

Gurbachan Singh Naai Sikh,  Patti  Melbra, Sukhmander  Singh 

son  of  Gurbachan  Singh  Vahi  Sikh,  resident  of  Patti  Melbra, 

Baljit  Singh  son  of  Mohinder  Singh  Mistri  Bank  side  Power 

Grid, Rajinder Babbu son of Phool Chand Arora, Rajvir Singh 

son of Thana Singh residents of Bhagta Bhaika, with a view to 

harm  the  religious  sentiments  of  sikh  communism.  Therefore, 

strict legal action be taken against them. The statement has been 

recorded to you, listen and same is correct one. Legal action be 

taken against them.” 

Submissions 

  On behalf of the petitioners 

5.    Mr. Chetan Mittal, learned Senior Advocate has drawn attention 

of  this  Court  to  an  order  dated  04.01.2024  (Annexure  P-7)  passed  by  the 

Apex Court and submits that the present petition(s) have been preferred in 

pursuance  to  the  liberty  granted  therein  and  points  out  that  there  being 

repeated incidents of threats to the accused involved in the present FIR it is a 

fit case to direct transfer of the trial proceedings to the competent Court at 

Chandigarh.  

CRM-M-2770-2024 (1) - 5 -

6.    He  would  further  urge  that  though  the  petitioners  had  earlier  

approached the Supreme Court in Transfer Petition No.452, 458-462 of 2019 

and  the  same  were  dismissed  vide  order  dated  25.11.2020  in  view  of  the 

undertaking  by  the  State  that  “foolproof  arrangements  will  be  made  and 

security  will  be  provided  to  the  petitioners”,  the circumstances  further 

deteriorated thereafter as three murders having taken place in the past three 

years of the persons related to the similar FIRs, involving alleged sacrilege 

incidents.  

7.    Mr. Mittal lays much stress to the fact that the petitioners are 

also facing constant threat and having strong apprehension at the hands of the 

complainant and other radicals and thus are not able to defend themselves in a 

manner to ensure fair and transparent trial.  

8.    Dr.  Anmol  Rattan  Sidhu,  learned  Sr.  Advocate  further  adds 

submissions  on  behalf  of  the  petitioners  referring to  an  advisory  dated 

08.11.2022,  issued  by  Law  and  Order  Wing  of  Government  of  Punjab 

(Annexure P-5), wherein it has been acknowledged that there is an attempt to 

carry out targeted killings of disciples of Dera Premises especially those who 

have been accused in the sacrilege cases and as such, a direction has been 

issued  to  keep  strict  vigil  and  make  comprehensive police  and  security 

arrangements to maintain law and order. 

9.    It is also contended on behalf of the petitioners that they are at 

parity with other co-accused persons in alleged sacrilege cases, wherein the 

the  Apex  Court,  vide  order  dated  28.02.2023  (Annexure  P6)  in  Transfer 

Petition (Crl.) No.284 of 2020 “Sukhjinder Singh @ Sunny & Ors. vs. State 

of Punjab”, had transferred four sacrilege cases from Moga/Faridkot to the 

CRM-M-2770-2024 (1) - 6 -

Courts  at  Union  Territory,  Chandigarh  and  the  petitioners  being  similarly 

situated are seeking the same relief for the reason that the defence witnesses 

are not coming forward to depose the truth out of fear and apprehension of 

being  killed  from  Sikh hardliners.  Learned  counsel cited various  instances 

including the one of Mohinderpal Singh @ Bittu who was brutally attacked 

and  murdered  at  Nabha  Central  Jail  on  22.06.2019  by  two  of  his  fellow 

inmates  which  was  celebrated  by  certain  radical  elements  who  threaten 

violence and persecution of the petitioners as initially the FIR was registered 

against Mohinderpal Singh @ Bittu but subsequently the petitioners were also 

named as accused.   

10.    Lastly  arguments  have  been  concluded  on  behalf  of  the 

petitioners with the prayer for transfer of trial proceedings from Bathinda to 

the Court at Chandigarh asserting that no prejudice would be caused to the 

prosecution/State of Punjab if the petitions are allowed as the investigation in 

the present FIR stands completed and final report pertaining to offence under 

Section  295-A  read  with  Section  120-B  IPC  already  had  been  presented 

before the Court on 19.12.2018.  

  On behalf of the State      

11.    Learned State counsel submits that adequate police security has 

been provided to the petitioners and no report has been submitted ever by the 

incharge  of  the  security  inferring  any  threat  to  the  life  and  liberty  of  the 

petitioners.    Moreover,  the  entire  prosecution  witnesses  are  hailing  in  or 

around Faridkot and it would be difficult to attend the judicial proceedings at 

Chandigarh or any other place rather than District Faridkot. 

CRM-M-2770-2024 (1) - 7 -

12.    It is also averred that the petitioners have no locus standi to file 

the  present  petition(s)  as  the  matter  before  the  trial  court  is  at  conclusion 

stage and the same has been filed just to delay the proceedings.     

13.    Heard, learned counsel for the respective parties.  

Discussion:- 

14.    As far as the contention of State is concerned to the effect that 

trial is at concluding stage, the proceedings at present pending before the trial 

Court at Bathinda, petition wise are noticed as under:- 

CRM-M 2770/2024-Baljeet Singh & Ors. Vs. State of Punjab 

FIR No.98 of 2016 has been registered at P.S. Dayalpura, District Bathinda 

and trial in CHI/6/2019 is still pending in the Court of JMIC, Phul, District 

Bathinda, Punjab. 

CRM-M 5611/2024-Jatindervir Arora & Ors. Vs. State of Punjab  

FIR No.161 of 2015 registered at P.S. Dayalpura, District Bathinda. And trial 

in CHI/3/2019 is still pending in the Court of JMIC, Phul, District Bathinda, 

Punjab. 

CRM-M 5014/2024-Baljeet Singy & Ors. Vs. State of Punjab  

FIR  No.89  of  2016  registered  at  P.S.  Dayalpura,  Bathinda  and  trial  in  

CHI/5/2019 is still pending in the Court of JMIC, Phul, District Bathinda, 

Punjab. 

CRM-M-5005-2024  Sukhjinder  Singh  &  Sunny  &  Anr.  Vs.  State  of 

Punjab  

FIR No.89 OF 2018 registered at P.S. Kotkapura, District Faridkot and the 

trial in SC/67/2019 titled as State Vs. Mohinder Pal Singh @ Bittu arising out 

CRM-M-2770-2024 (1) - 8 -

of  FIR  No.89  of  2018,  P.S.  Kotkapura,  District  Faridkot  is  still  pending 

before Addl. District & Sessions Judge, Faridkot, Punjab. 

CRM-M 4757/2024-Pritvi Singh @ Pirthi & Ors. Vs. State of Punjab  

FIR No.79 OF 2015 registered at P.S. Samalsar, District Moga and in this 

case,  after  the  conclusion  of  trial,  criminal  appeals  i.e.  (i)  CRA/114/2022 

titled as Amardeep @ Deepa & Ors. Vs. State of Punjab; (ii) CRA/120/2022 

titled as Sewak Singh Vs. Davinder Singh & Ors.; (iii) CRA/124/2022 titled 

as  State  of  Punjab  Vs.  Prithvi  Singh  @  Prithi  &  Ors.  are  pending  before 

Sessions Judge, Moga, Punjab. 

CRM-M-24813  &  24794-2024  (Pardeep  Kumar  @  Pardeep  Kaler  vs. 

State of Punjab) 

FIR No.79 dated 04.11.2015 registered at PS Smalsar, District Moga and FIR 

No.161 dated 20.10.2015 registered at P.S. Dayalpura, Bathinda and trial in  

both the cases are still pending.  

15.    Before proceedings further, it would be appetite to note here that 

status  report  dated  05.03.2024,  has  been filed  by  Pritpal  Singh,  DSP,  S/D 

Phul, District Bathinda, followed by two other status reports dated 19.01.2025 

has been filed (in CRM-M-24794-2024 and CRM-M-5611-2024) by Pardeep 

Singh, PPS, DSP, S/D Phul, wherein it is averred that the petitioners have no 

locus standi to file the present petition(s) as the matter before the trial court is 

at conclusion stage and the same has been filed just to delay the proceedings.   

16.    Subsequently, reply dated 21.01.2025 has been filed by Jatinder 

Singh, DSP S/D Kotkapura, District Faridkot wherein the fact of murder of 

Mohinder Pal in jail has been acknowledged. Though, it is urged that none of 

the petitioners had ever expressed any threat or made any representation or 

CRM-M-2770-2024 (1) - 9 -

complaint raising apprehension of threat to their life which shows that it is 

nothing but their manifestation.   

17.    It  is  evident  that  initially  the  case  were  registered  against 

unknown  persons  alleging  that  on  18.06.2016  several  pages  of  Sri  Guru 

Granth Sahib were lying on the street near Gurudwara in Bhagta Bhaika.  In a 

supplementary  statement  recorded  on  13.11.2018  of  informant  Gurcharan 

Singh, who was serving as Vice President at Gurudwara Mahil Sahib Bhagta 

Bhaika, it was alleged that the said act of desecration of the holy Granth was 

committed by the petitioners in order to harm the religious sentiments of Sikh 

community  and  thereafter,  the  petitioners  were  arrayed  as  accused  in  the 

above stated FIR vide report dated 13.11.2018.  

18.    Subsequently  the  Investigating  Agency  arrested  Sadhu  Singh, 

Amarjit Singh, Rajinder Kumar and Gurpaviter, who were lodged in Central 

Jail, Nabha, along with the accused persons in another FIR No.161/2015.  It 

is during this detention one of the accused, namely, Mohinderpal Singh Bittu 

was allegedly murdered by two inmates in the Nabha Jail.  

19.    Even, the media reports poured in on the said incident with the 

reporting  that  his  alleged  murder  was  celebrated  by  various  radicals  and 

murderers, who were inmates at the Nabha Jail.   

20.    In  the  wake  of  such  threats  faced  by  the  persons  accused  in 

alleged sacrilege cases and the possibility of retaliation, the Director General 

of Police, Punjab, has to even issue advisory dated 20.7.2019 (Annexure P3) 

to take preventive measures for protection of Dera Sacha Sauda followers.   

21.    With  such  prevailing  circumstance,  the  petitioners  and  other 

such accused persons approached the Hon’ble Apex Court seeking transfer of 

CRM-M-2770-2024 (1) - 10 -

investigation/trial of the FIRs to any other court outside Punjab in the light of 

communally  surcharged  atmosphere  and  persecution  faced  by  them  in  the 

State of Punjab as the defence witnesses were not coming forward to depose 

in favour of the petitioners due to apparent apprehension of their safety and 

security from the radicals.   

22.    The  said  Transfer  Petition  (Crl.)  No.452  of  2019  and  other 

connected  petitions  reported  as  “Jatinderveer  Arora  &  Ors.  vs.  State  of 

Punjab,  AIR  2021  SC  760” were  dismissed  by  the  Supreme  Court  vide 

judgment dated 25.11.2020 with the following observations:- 

“18. From the available material, this Court cannot reasonably 

conclude that the situation in Punjab is not conducive for a fair 

trial  for  the  petitioners.  The  few  instances  mentioned  by  the 

petitioners’  counsel  may  suggest  heightened  feelings  amongst 

different  groups  but  they  do  not  in  my  estimation, call  for 

transfer of proceedings to another State. 

19. Moreover, it cannot just be the convenience of the petitioner 

but also of the Complainant, the Witnesses, the Prosecution. The 

larger  issue  of  trial  normally  being  conducted  by  the 

jurisdictional Court must also weigh on the issue. When relative 

convenience  and  difficulties  of  all  the  parties  involved  in  the 

process are taken into account, the conclusion is inevitable that 

no credible case for transfer of trial to alternative venues outside 

the State of Punjab is made out, in the present matters. 

20. The final submission of Petitioners’ counsel was that, if the 

Trials  cannot  be  shifted  to  Delhi,  they  should  be  shifted  to 

Chandigarh. This was not the pleaded case of the Petitioners. 

The  suggested  alternate  venue  is  Punjab’s  capital  and  even 

though Chandigarh is an Union Territory, the population pattern 

in the city is like the rest of Punjab. Such alternative plea on the 

CRM-M-2770-2024 (1) - 11 -

grounds  pleaded  in  these  matters  cannot  therefore  be 

countenanced. 

21.  The  transfer  of  trial  from  one  state  to  another  would 

inevitably  reflect  on  the  credibility  of  the  State’s  judiciary. 

Except for compelling factors and clear situation of deprivation 

of  fair  justice,  the  transfer  power  should  not  be  invoked.  The 

present  bunch  of  cases  are  not  perceived  to  be  amongst  such 

exceptional categories. 

22. For the above reasons, these cases are found devoid of merit. 

Nonetheless, the State as assured to this Court, must make all 

arrangement to ensure safe conduct of proceedings at the trial 

courts and also provide adequate security to the petitioners and 

their  associates  as  might  be  warranted  from  the  security 

perspective. It is however made clear that the observations in 

this judgment are only for disposal of these petitions and should 

have no bearing for any other purpose. 

23.  Subject  to  the  aforesaid  cautionary  observation,  the  cases 

are dismissed.” 

23.    However,  despite  police  protection  given  to  the  persons 

precepting danger, there was no end to the violence against them which led to 

filing  of  petitions  bearing  Transfer  Petitions  No.284  &  286  of  2020  and 

Transfer  Petitions  No.798  &  801  of  2022,  wherein  the  Hon’ble  Supreme 

Court directed transfer of trial in the sacrilege cases from Courts at Moga and 

Faridkot  to  the  Competent  Courts  at  Union  Territory  Chandigarh  vide  its 

judgment dated 28.02.2023 (Annexure P6). The relevant part of same reads as 

under:- 

“Under these circumstances, the apprehension of the petitioners

cannot be rejected outright as being unfounded and taking an

overall view of the petitioners’ plea, in our opinion, it would be

CRM-M-2770-2024 (1) - 12 -

expedient for the ends of justice if the cases are transferred to a

Court of competent jurisdiction within the Union Territory of

Chandigarh. We have taken this view upon considering the

judgment of the learned Single Judge delivered on 25 th

November 2020. But in that judgment, one of the factors which

was weighed by the learned Single Judge was that with passage

of time, the atmosphere ought to have mellowed down. In the

cases before the learned Single Judge, the incidents were of

2015. Same is the year of incident before us as well, but as it has

been submitted before us, persons accused in such offences had

faced assault after the said judgment was delivered.

We make it clear, however, that the reason for passing this order

is solely based on apprehension of safety and security of the

petitioners, who are accused persons, as well as the defence

witnesses and this order of transfer must not be construed to cast

any doubt or aspersion on impartiality of the concerned Court or

any lapse or deficiency of the law enforcement agency.

We, accordingly, allow these transfer petitions and request the

learned Chief Justice of High Court of Punjab and Haryana

to allocate the cases to an appropriate Court within the Union

Territory of Chandigarh. As the cases are being transferred from

the Courts of the State of Punjab to Courts subordinate to the

same High Court, we invoke our jurisdiction under

Article

142 of the Constitution of India to effect transfer of these cases. 

24.    Deriving  support  from  the  above  directions;  a bunch  of  other 

petitions were also filed which were decided by the Supreme Court vide order 

dated 04.01.2024 (Annexure P7) relegating them to approach this Court under 

Section  407  CrPC  for  the  relief  claimed,  which  would  be  crystalized  by 

having a glance and as such is noted hereinbelow:- 

CRM-M-2770-2024 (1) - 13 -

“The prayer of the petitioners in Transfer Petition(Criminal) No. 

377 of 2023 is for transfer of a proceeding registered as CHI No. 

5  of  2019,  titled  as  "State  of  Punjab  Vs.  Baljeet  Singh  & 

Ors."(subject-case), pending in the Court of Judicial Magistrate 

1st  Class,  Phul,  District Bathinda,  Punjab  to  the  Court  of 

Judicial  Magistrate  1st  Class,  Criminal  Courts,  Chandigarh.            

Mr. Basant, learned senior counsel appearing for the petitioners 

has relied on an earlier judgment of this Court transferring a 

batch of cases containing allegations similar to the one which 

forms  the  basis  of  the  aforesaid  case.  The  said  judgment  was 

delivered on 28th February, 2023 in Transfer Petition (criminal) 

No.  284  of  2020,  which  was  heard  along  with  three  other 

transfer petitions.  

But in the set of petitions in which the aforesaid judgment was 

delivered, the petitioners sought transfer of the respective cases 

to a Court of Competent Jurisdiction in Delhi, outside the State 

of Punjab.  

In the present petition, transfer of the subject-case is asked for 

from  a  Court  subordinate  to  the  Punjab  and  Haryana High 

Court at Chandigarh to another Court having the same status, 

i.e. subordinate to the Punjab and Haryana High Court.       

In  our  opinion,  the  petitioners  ought  to  apply  before  the 

jurisdictional High Court I n terms of Section 407 of the Code of 

Criminal Procedure, 1973 for the reliefs claimed in this petition.       

The  present  petition  stands  disposed  of  with  the  aforesaid 

observation.  

We also make it clear that if such an application is made before 

it,  the  High  Court  shall  apply  its  mind  independently  in  such 

petition for transfer and not be influenced by any earlier order 

passed,  before  the  aforesaid  judgment  was  delivered  by  this 

Court. 

Pending application(s), if any shall also stand disposed off. 

CRM-M-2770-2024 (1) - 14 -

TRANSFER PETITION (CRIMINAL) NO.380/2023; TRANSFER 

PETITION (CRIMINAL) NO.378/2023; TRANSFER PETITION 

TRANSFER  and  TRANSFER  PETITION  PETITION 

(CRIMINAL)  NO.381/2023  (CRIMINAL)  NO.382/2023; 

(CRIMINAL) NOS. 384-386/2023 

The order passed in transfer petition(criminal) No. 377 of 2023 

shall guide the rest of these petitions. The petitioners in these 

proceedings shall also be at liberty to apply before the Punjab 

and  Haryana  High  Court  Chandigarh  transfer  for  of  the  at 

respective cases/appeals, which form subject-matter of this set of 

petitions.  

These  transfer  petitions  also  stand  disposed  of  with  the  same 

observation(s). 

Pending application(s), if any, shall stand disposed off.” 

25.    The complainant in the instant FIR, filed CRM-M-27562-2023 

titled as “Gurcharan Singh vs. State of Punjab” seeking a direction to the 

trial court at Bathinda to expedite and conclude the trial proceedings in CHI 

No.6  of  2019  and  this  Court  vide  order  dated  30.05.2023  (Annexure  P-8) 

disposed of the said petition with a direction to the trial court to dispose of the 

trial  expeditiously  preferably  within  a  period  of  6  months.  However,  the 

petitioners herein were not impleaded as party and as such, applications were 

moved for impleadment therein and for extension of time, which was already 

granted  to  the  trial  Court  for  conclusion  of  the  trial.  The  order  dated 

30.05.2023 read as under:- 

“1.  By  way  of present  petition filed under Section 482 CrPC, 

prayer  has  been  made  for  issuance  of  directions  to the  trial 

Court  to  expedite  the  trial  arising  out  of  FIR  No.98  dated 

03.07.2016 under Sections 295-A and 120-B IPC registered at 

CRM-M-2770-2024 (1) - 15 -

P.S. Dialpura, District Bathinda titled as “State of Punjab Vs. 

Baljeet Singh and Ors.” 

2.  Learned  counsel  for  petitioner  submits  that  based  on  a 

complaint  moved  at  the  instance  of  petitioner,  the 

aforementioned  FIR  was  registered  wherein  challan  was 

presented  on  03.01.2019  followed  by  framing  of  charges  on 

05.12.2020,  however,  even  after  the  expiry  of  more than  two 

years  and  six  months,  the  prosecution  has  not  been able  to 

conclude the evidence and the trial is thus lingering on.     

3. Notice of motion. 

4.  Mr.  Tarun  Aggarwal,  Sr.  D.A.G.  Punjab  who  is  present  in 

Court  accepts  notice  on  behalf  of  respondent-State and  on 

instructions  from  ASI  Mander  Singh  submits  that  the 

Investigating Agency shall take every endeavour to conclude the 

prosecution evidence at the earliest.  

5. In view of the above as well as considering the fact that the 

trial is pending for the last almost 4 years and six months and 

out of 23 witnesses only 3 have been examined-in-chief and their 

cross-examination  is  yet  to  be  conducted,  trial  Court  is 

requested to dispose of the trial expeditiously preferably within a 

period of six months.  

6. Disposed of in the aforesaid terms.” 

26.    The  petitioners  allege  grave  threat  to  their  life  and  apprehend 

that  there  is  bleak  chance  of  fair  trial,  if,  the  case  is  tried  in  the  State  of 

Punjab and therefore, the instant petition has been filed seeking transfer of 

CHI  No.  6/2019  titled  "State  of  Punjab  v.  Baljeet  Singh  &  Ors."  pending 

before the Court of JMIC, Bathinda, Punjab to any other court outside the 

State of Punjab, which was heard alongwith other petitions clubbed together 

having same cause of action and identical relief sought therein.        

CRM-M-2770-2024 (1) - 16 -

27.    It would be appetite to borne in mind that the Supreme Court in 

Nahar Singh Yadav v. Union of India, (2011) 1 SCC 307 laid down broad 

factors to determine the transfer like,  

(i)  the state machinery and prosecution “working hand in glove 

with the accused”,  

(ii)  probability  of  physical  harm  to  the  witness  or  the 

complainant,  

(iii) inconvenience burdened by the parties,  

(iv) communally surcharged atmosphere,  

(v)  and the involvement of hostile individuals in the case. 

28.    In a concrete, a graver fact which disturbs this Court in more 

ways than one is the alleged absence of congenial atmosphere for a fair and 

impartial  trial.  It  is  becoming  a  frequent  phenomenon  in  our  country  that 

court proceedings are being disturbed by rude hoodlums and unruly crowds, 

jostling, jeering, or cheering and disrupting the judicial hearing with menaces, 

noises and worse. This tendency of toughs and street roughs to violate the 

serenity of court is obstructive for the course of justice and must surely be 

stamped out.  

29.    Likewise, the safety of the person of an accused or complainant 

is an essential condition for participation in a trial and where that is put in 

peril by commotion, tumult, or threat on account of pathological conditions 

prevalent  in  a  particular  venue,  the  request  for  a transfer  may  not  be 

dismissed summarily. It causes disquiet and concern to a court of justice if a 

person  seeking  justice  is  unable  to  appear,  present  one's  case,  bring  one's 

witnesses or adduce evidence. 

CRM-M-2770-2024 (1) - 17 -

30.    Indeed, it is the duty of the court to assure propitious conditions 

which conduce to comparative tranquility at the trial.  

31.    Turbulent  conditions  putting  the  accused's  life  in  danger  or 

creating chaos inside the court hall may jettison public justice. If this vice is 

peculiar to a particular place and is persistent, the transfer of the case from 

that place may become necessary. 

32.    Likewise,  if  there  is  general  consternation  or  atmosphere  of 

tension  or  raging  masses  of  people  in  the  entire  region  taking  sides  and 

polluting  the  climate,  vitiating  the  necessary  neutrality  to  hold  a  detached 

judicial trial, the situation may be said to have deteriorated to such an extent 

as to warrant transfer.  

33.    Reference  can  be  made  to “G.X.  Francis  v.  Banke  Bihari 

Singh, A.I.R. 1958 S.C. 809”, wherein the Supreme Court held as under:- 

"....  But  we  do  feel  that  good  grounds  for  transfer  from 

Jashpurnagar are  made  out because of the  bitterness of local 

communal  feeling  and  the  tenseness  of  the  atmosphere  there. 

Public  confidence  in  the  fairness  of  a  trial  held  in  such  an 

atmosphere would be seriously undermined, particularly among 

reasonable Christians all over India not because the Judge was 

unfair  or  biassed  but  because  the  machinery  of  justice  is  not 

geared  to  work  in  the  midst  of  such  conditions.  The  calm 

detached atmosphere of a fair and impartial judicial trial would 

be wanting, and even if justice were done it would not be "seen 

to be done". 

34.    It is no doubt pertinent to mention that the transfer process itself 

can cause a lot of inconvenience to witnesses, victim, accused and the state. 

35.    All of them would on transfer have to travel to the place where 

CRM-M-2770-2024 (1) - 18 -

transfer  is  ordered  when  required,  costing  time  and  money  for  all  the 

interested parties. Since the interest of both the victim and the accused can be 

at jeopardy in an unfair trial a question arises as to who can claim transfer 

under this section.  

36.    A reference to Menaka Gandhi vs. Rani Jethmalani, (1979) 4 

SCC 167 needs to be made, wherein the Editor of a monthly journal, Mrs.

Menaka  Gandhi  filed  a  petition  for  the  transfer  of the  criminal  case  of 

defamation against her from Bombay to Delhi on three grounds; namely,  

(i) that the parties (complainant and petitioners) reside in Delhi 

and some formal witnesses also belong to Delhi;  

(ii)  that  the  petitioner  is  not  able  to  procure  competent  legal 

service in Bombay; and 

(iii) that the atmosphere in Bombay is not congenial to a fair and 

impartial trial of the case against her. 

    Dismissing  the  petition,  the  Supreme  Court  gave  certain 

directions and made strong observations to hold that the assurance of a fair 

trial  is  the  first  imperative  of  the  dispensation  of  justice  and  the  central 

criterion for the court to consider when a motion for transfer is made, is not 

the hypersensitivity or relative convenience of the parties or easy availability 

of legal service or like trivial grievances. Something more substantial, more 

compelling, more imperiling from the point of view of public justice and its 

attendant environment is necessitous if the Court is to exercise its powers of 

transfer. The Court also held that the sophisticated process of criminal trial 

certainly require competent legal service to present a party's case. 

CRM-M-2770-2024 (1) - 19 -

    If  an  accused  person,  for  any  particular  reason, is  virtually 

deprived of this facility, an essential aid to fair trial fails. If in a certain court 

the  whole  Bar,  for  reasons  of  hostility  or  otherwise,  refuses  to  defend  an 

accused  person,  an  extraordinary  situation  difficult  to  imagine,  having 

regard to the ethics of the profession- it may well be put forward as a ground 

which  merits  the  Court's  attention.  The  Court  held that  in  case  of  many 

controversial figures in public life, their presence in a public place gathers 

partisans  for  and  against,  leading  to  cries  and  catcalls  or  'jais'  or 

'zindabads'. Nor is it unnatural that some persons may have acquired, for a 

time a certain quality of reputation, sometimes notoriety, sometimes glory, 

which may make them the cynosure of popular attention when they appear in 

cities or even in a court. And when unkempt crowds press into a court hall, it 

is possible that some pushing, some nudging, some brash ogling or angry 

staring may occur in the rough and tumble resulting in ruffled feelings for the 

victim. This is a far cry from saying that the peace inside the court has broken 

down,  that  calm  inside  the  court  is  beyond  restoration,  that  a  tranquil 

atmosphere  for  holding  the  trial  is  beyond  accomplishment  or  that 

operational freedom for judge, parties, advocates and witnesses has ceased to 

exist. 

37.    At the same time the Apex Court also observed that it cannot 

view with unconcern the potentiality of a flare up and the challenge to a fair 

trial,  in  the  sense  of  a  satisfactory  participation  by  the  accused  in  the 

proceedings  against  her.  Engineered  fury  may  paralyse  a  party's  ability  to 

present his case or participate in the trial. If the justice system grinds to a halt 

through physical manoeuvres or sound and fury of the senseless populace, 

CRM-M-2770-2024 (1) - 20 -

casualty is of the rule of law. It emphasized that even the most hated human 

anathema has a right to be heard without the rage of ruffians or huff of toughs 

being turned against him to unnerve him as party or witness or advocate. 

38.    At this stage I deem necessary to look at the power of this Court 

to transfer the case in appeals deserve consideration for which this Court turn 

to Section 407 Cr.P.C.:- 

407. Power of High Court to transfer cases and appeals. 

(1)Whenever it is made to appear to the High Court –

(a)that a fair and impartial inquiry or trial cannot be had in any

Criminal Court subordinate thereto; or

(b)that some question of law of unusual difficulty is likely to arise; or

(c)that an order under this section is required by any provision of

this Code, or will tend to the general convenience of the parties or

witnesses, or is expedient for the ends of justice, it may order –

(i) that any offence be inquired into or tried by any Court not

qualified under Sections 177 to 185 (both inclusive), but in

other respects competent to inquire into or try such offence;

(ii) that any particular case or appeal, or class of cases or

appeals, be transferred from a Criminal Court subordinate

to its authority to any other such Criminal Court of equal or

superior jurisdiction;

(iii) that any particular case be committed for trial to a Court of

Session; or

(iv) that any particular case or appeal be transferred to and

tried before itself.

(2) The High Court may act either on the report of the lower Court, or on

the application of a party interested, or on its own initiative :Provided that

no application shall lie to the High Court for transferring a case from one

Criminal Court to another Criminal Court in the same sessions division,

unless an application for such transfer has been made to the Sessions Judge

and rejected by him.

(3) Every application for an order under sub-section (1) shall be made by

motion, which shall, except when the applicant is the Advocate-General of

the State, be supported by affidavit or affirmation.

CRM-M-2770-2024 (1) - 21 -

(4)When such application is made by an accused person, the High Court

may direct him to execute a bond, with or without sureties, for the payment

of any compensation which the High Court may award under sub-section

(7).

(5) Every accused person making such application shall give to the Public

Prosecutor notice in writing of the application, together with a copy of the

grounds on which it is made; and no order shall be made on the merits of

the application unless at least twenty-four hours have elapsed between the

giving of such notice and the hearing of the application.

(6) Where the application is for the transfer of a case or appeal from any

subordinate Court, the High Court may, if it is satisfied that it is necessary

so to do in the interests of justice, order that, pending the disposal of the

application, the proceedings in the subordinate Court shall be stayed, on

such terms as the High Court may think fit to impose :Provided that such

stay shall not affect the subordinate Court's power of remand under Section

309.

(7) Where an application for an order under sub-section (1) is dismissed,

the High Court may, if it is of opinion that the application was frivolous or

vexatious, order the applicant to pay by way of compensation to any person

who has opposed the application, such sum not exceeding one thousand

rupees as it may consider proper in the circumstances of the case.

(8) When the High Court orders under sub-section (1) that a case be

transferred from any Court for trial before itself, it shall observe in such

trial the same procedure which that Court would have observed if the case

had not been so transferred.

(9) Nothing in this section shall be deemed to affect any order of

Government under Section 197.

39.    It thus emerges out from plain examination of above mandate 

that whenever it is made to appear to the High Court that: 

(i)  a  fair  and  impartial  inquiry  or  trial  cannot  be  held  in  any 

criminal court subordinate thereto, or  

(ii) that some question of law of unusual difficulty is likely to 

arise;  

CRM-M-2770-2024 (1) - 22 -

(iii) that an order under this section is required by any provision 

of Cr.PC, or  

(iv)  will  tend  to  the  general  convenience  of  the  parties  or 

witnesses, or 

(v)  is expedient for the ends of justice. 

40.    It may order that any particular case, or appeal, or class of cases 

or appeals, be transferred from a Criminal Court subordinate to its authority 

to any other such Criminal Court of equal or superior jurisdiction. The High 

Court may act either on the report of the lower Court or on an application of 

the party interested or on its own initiative. 

41.    The  scope  of  jurisdiction  under Section  406 of  the  Code  of 

Criminal  Procedure  was  discussed  in Surendra  Pratap  Singh  v.  State  of 

Uttar  Pradesh,  (2010)  9  SCC  475,  wherein  the  Supreme  Court  held  as 

under:- 

“14. Mr Gupta submitted that except for wild allegations made 

against the investigating authorities and the officials of the State 

Government,  nothing  substantial  has  been  disclosed from  the 

submissions  made  on  behalf  of  the  petitioner  which would 

indicate that either the investigating agencies or the prosecuting 

agency was in any way biased in favour of Respondent 2. On the 

other hand, upon a fair investigation undertaken by two separate 

agencies,  which  included  CB  CID,  it  had  been  found that 

Respondent  2  was  not  in  any  way  connected  with  the alleged 

incident of 24-6-2005. In fact, at the relevant time, the party to 

which he belonged was not in power which would enable him to 

influence the course of investigation. Mr. Gupta submitted that 

no  interference  was  called  for  with  the  investigation  reports 

submitted both by the local police as also by CB CID, and the 

transfer petition was, therefore, liable to be dismissed. 

CRM-M-2770-2024 (1) - 23 -

15.  We  have  carefully  considered  the  submissions  made  on 

behalf of the respective parties. While the arrest of Respondent 2 

may have been stayed by the High Court, the circumstances in 

which the incident had occurred on 24-6-2005 coupled with the 

fact  that  Respondent  2  was  returned  as  an  MLA  in  the  same 

elections,  does  to  some  extent  justify  the  apprehension  of  the 

petitioner  that  the  perspective  of  the  prosecution may  become 

polluted. There is no getting away from the fact that Respondent 

2 is an MLA and that too belonging to the present dispensation. 

Since justice must not only be done but must also seem to be 

done,  this  case,  in  our  view,  is  an  example  where  the  said 

idiomatic expression is relevant. 

16. It would not be proper on our part to dilate on this question 

further during the pendency of the trial. We are, however, of the 

view that in order to do fair justice to all the parties, the trial 

should  be  held  outside  the  State  of  Uttar  Pradesh  and, 

accordingly, we allow the transfer petition and direct that the 

matter  be  transferred  to  the  High  Court  of  Madhya  Pradesh 

which shall decide the place and the court before which the trial 

may be conducted."  

42.     The identical issue as in hand, was also tested in “Nahar Singh 

Yadav v. Union of India, (2011) 1 SCC 307” wherein the Supreme Court 

delinenated  the  parameters  which  ought  to  be  kept  in  mind  while 

considering an application for transfer, the same reads as under:- 

“…This power has to be exercised cautiously and in exceptional 

situations,  where  it  becomes  necessary  to  do  so  to provide 

credibility to the trial. Some of the broad factors which could be 

CRM-M-2770-2024 (1) - 24 -

kept in mind while considering an application for transfer of the 

trial are:- 

(i)  when  it  appears  that  the  State  machinery  or 

prosecution is acting hand in glove with the accused, and 

there  is  likelihood  of  miscarriage  of  justice  due  to  the 

lackadaisical attitude of the prosecution; 

(ii) when there is material to show that the accused may 

influence  the  prosecution  witnesses  or  cause  physical 

harm to the complainant; 

(iii) comparative inconvenience and hardships likely to be 

caused  to  the  accused,  the  complainant/the  prosecution 

and the witnesses, besides the burden to be borne by the 

State  Exchequer  in  making  payment  of  travelling  and 

other expenses of the official and non-official witnesses; 

(iv)  a  communally  surcharged  atmosphere,  indicating 

some proof of inability of holding fair and impartial trial 

because  of  the  accusations  made  and  the  nature  of  the 

crime committed by the accused; and 

(v)  existence  of  some  material  from  which  it  can  be 

inferred that the some persons are so hostile that they are 

interfering  or  are  likely  to  interfere  either  directly  or 

indirectly with the course of justice.” 

43.    This  Bench  In Charanjit  Singh  Sharma  vs.  State  of  Punjab 

(CRM-M-51561-2019)  decided  on  31.05.2024,  similar  circumstance 

involving  identical issue of transfer of  cases  on  account  of  threat by  Sikh 

hardliners, recapitulated the power of this Court in matters of transfer of trial, 

as enshrined under Section 407 Cr.PC and held as under:- 

CRM-M-2770-2024 (1) - 25 -

“25. It thus emerges out that whenever it is made to appear to 

the High Court that a fair and impartial inquiry or trial cannot 

be held in any criminal court subordinate thereto, or that some 

question of law of unusual difficulty is likely to arise; or that an 

order under this section is required by any provision of CrPC, or 

will tend to the general convenience of the parties or witnesses, 

or  is  expedient  for  the  ends  of  justice,  it  may  order  that  any 

particular  case,  or  appeal,  or  class  of  cases  or  appeals,  be 

transferred from a Criminal Court subordinate to its authority to 

any other such Criminal Court of equal or superior jurisdiction. 

The High Court may act either on the report of the lower Court 

or  on  an  application  of  the  party  interested  or  on its  own 

initiative. 

26. Unless an application for such transfer has been made to the 

Sessions Judge and rejected by him, no application shall lie to 

the High Court for transferring a case from one Criminal Court 

to another Criminal Court in the same sessions division. Every 

application for an order under sub-section(1) of section 407 of 

the Code of Criminal Procedure shall be made by motion, which 

shall, except when the applicant is the Advocate-General of the 

State,  be  supported  by  affidavit  or  affirmation.  When  an 

application is made by an accused person, the High Court may 

direct him to execute a bond, with or without sureties, for the 

payment of any compensation which the High Court may award 

under  sub-section  (7)  CrPC.  Where  the  application  is  for  the 

transfer  of  a  case  of  appeal  from  any  subordinate  Court,  the 

High Court may, if it is satisfied that it is necessary so to do in 

the interests of justice, order that, pending the disposal of the 

application, the proceedings in  the subordinate Court shall be 

stayed, in such terms as the High Court may think fit to impose.” 

CRM-M-2770-2024 (1) - 26 -

44.    Considering  the  above-said  principles  alongwith  the  power 

vested with it to transfer a trial under certain circumstances, those petitions 

were  allowed  and  the  judgement  rendered  in  CRM-M-51561-2019  dated 

31.05.2025 has also been upheld by the Hon’ble Supreme Court in Special 

Leave Petition (Crl.) No.5430 of 2025 vide order dated 09.04.2025. 

45.    Applying the above parameters in the facts and circumstances of 

the cases and also taking into account the fact that the Supreme Court vide 

order  dated  28.02.2023  in Transfer  Petition  (Crl.)  No.284  of  2020  (cited 

supra) ordered transfer of all cases relating to the trial of those persons who 

were  allegedly  connected to  the incident  of sacrilege  from  Faridkot  to the 

competent Court at UT Chandigarh solely keeping in view the apprehension 

of safety and security of the accused persons as well as the defence witnesses, 

this Court held as under:- 

“Undoubtedly,  the  power  under  Section  407  CrPC  has to  be 

exercised  cautiously  and  in  exceptional  situations,  where  it 

becomes necessary to do so to provide credibility to the trial, 

however, in keeping in mind the peculiar factual and law and 

order situation particularly the life and security of the accused 

and other witnesses in the present case, the broad parameters as 

laid  down  in Nahar  Singh’s  case  (supra)  are  made  out 

inasmuch as the documents placed on record and the instances 

quoted by the petitioner are sufficient enough to indicate that if 

trial  is  permitted  to  continue  at  Faridkot  that  may  create 

communally  surcharged  atmosphere  for  holding  fair  and 

impartial  trial.    Furthermore,  since  the  Apex  Court  itself  has 

transferred the trial of all the FIRs, referred to above, relating to 

the  said  sacrilege  incident  from  Moga  and  Faridkot to  UT 

CRM-M-2770-2024 (1) - 27 -

Chandigarh, this Court sees no reason for it to deviate from the 

order passed by the Apex Court.”       

46.    This  Court  is  also  sanguine  of  a  judgment  dated  28.02.2023 

rendered by the Hon’ble Supreme Court in a bunch of four transfer petitions 

including Transfer Petition (Criminal) No.284 of 2020 Sukhjinder Singh 

@ Sunny & Ors. Vs. State of Punjab wherein the trial of FIRs as mentioned 

by  the  petitioner  in  the  writ  petitions,  have  been transferred.  The  relevant 

extracts of the said order read as under:- 

“Under these circumstances, the apprehension of the petitioners 

cannot be rejected outright as being unfounded and taking an 

overall view of the petitioners’ plea, in our opinion, it would be 

expedient for the ends of justice if the cases are transferred to a 

Court  of  competent  jurisdiction  within  the  Union  Territory  of 

Chandigarh.  We  have  taken  this  view  upon  considering  the 

judgment  of  the  learned  Single  Judge  delivered  on  25  th 

November 2020. But in that judgment, one of the factors which 

was weighed by the learned Single Judge was that with passage 

of  time,  the  atmosphere ought  to have  mellowed down.  In  the 

cases  before  the  learned  Single  Judge,  the  incidents  were  of 

2015. Same is the year of incident before us as well, but as it has 

been submitted before us, persons accused in such offences had 

faced assault after the said judgment was delivered. 

   We make it clear, however, that the reason for passing this 

order is solely based on apprehension of safety and security of 

the petitioners, who are accused persons, as well as the defence 

witnesses and this order of transfer must not be construed to cast 

any doubt or aspersion on impartiality of the concerned Court or 

any lapse or deficiency of the law enforcement agency. 

   We,  accordingly,  allow  these  transfer  petitions  and 

request the learned Chief Justice of High Court of Punjab and 

CRM-M-2770-2024 (1) - 28 -

Haryana to allocate the cases to an appropriate Court within the 

Union  Territory  of  Chandigarh.  As  the  cases  are  being 

transferred  from  the  Courts  of  the  State  of  Punjab to  Courts 

subordinate to the same High Court, we invoke our jurisdiction 

under 

Article 142 of the Constitution of India to effect transfer of 

these cases. We accordingly direct that cases registered as:- 

(a)  CHI/178/2020  titled  “State  v.  Randeep  Singh  alias 

Neela  &  Ors.”  arising  out  of  FIR  No.63/2015  dt. 

02.06.2015 registered at P.S. Bajakhana, district Faridkot 

pending in the Court of Judicial Magistrate First Class, 

Faridkot, Punjab. 

(b) SC/170/2018 titled “State v. Mohinderpal @ Bittu & 

Ors.” arising  out  of  FIR  No.33/2011  dt.07.03.2011 

registered at P.S. City Moga, district Moga pending in the 

Additional Sessions Court, Moga, Punjab. 

(c)  CHI/284/2021  titled “State  v.  Sukhjinder  Singh  & 

Ors.” arising  out  of  FIR  No.117/2015  dt.25.09.2015 

registered at P.S. Bajakhana, district Faridkot pending in 

the Court of Chief Judicial Magistrate, Faridkot, Punjab. 

(d)  CHI/275/2021  titled “State  v.  Sukhjinder  Singh  & 

Ors.” arising  out  of  FIR  No.128/2015  dt.12.10.2015 

registered at P.S. Bajakhana, district Faridkot pending in 

the Court of Chief Judicial Magistrate, Faridkot, Punjab. 

be placed before the learned Chief Justice of the High Court of 

Punjab and Haryana for being allocated to a Court of competent 

jurisdiction within the Union Territory of Chandigarh. Pending 

application(s), if any, shall stand disposed of. 

47.   A perusal of the above order would show the Apex Court has 

ordered  transfer  of  FIR  No.63/2015  dt.  02.06.2015  registered  at  P.S. 

Bajakhana, district Faridkot, FIR No.33/2011 dt.07.03.2011 registered at P.S. 

CRM-M-2770-2024 (1) - 29 -

City Moga, district Moga, FIR No.117/2015 dt.25.09.2015 registered at P.S. 

Bajakhana, district Faridkot and FIR No.128/2015 dt.12.10.2015 registered at 

P.S. Bajakhana, district Faridkot, all relating to the trial of those persons who 

were allegedly connected to the incident of sacrilege, from Faridkot to the 

competent Court at UT Chandigarh solely keeping in view the apprehension 

of  safety  and  security  of  the  accused  persons,  as  well  as  the  defence 

witnesses. 

48.    Coming back to the bunch of cases in hand, the petitioners have 

highlighted  instance  like  murder  of  Manohar  Lal  who  was  father  of  one 

accused Jatinderveer Arora in FIR No.161 of 2015 and FIR No.86 of 2016 

followed by murder of Pardeep Kumar accused in FIR No.63 of 2015 and the 

trial of this case has already been transferred.   

49.    Another instance of attempt of murder of Shakti Singh accused 

in  FIR  No.89  of  2018  has  also  been  highlighted  pointing  out  that  the 

environment in the Punjab is surcharged after the sacrilege case. 

50.    A free and fair trial is an important facet of Article 21 of the 

Constitution  even  as  it  forms  the  foundation  of  criminal  jurisprudence. 

Fairness of a trial can only be ensured if the process from investigation to 

conviction is not tainted with bias for or against the accused or the victim. 

The  nature  of  the  criminal  justice  system  in  Bharat  is  such  that  the 

involvement of executive in the investigation and prosecution process paves 

the way for bias in the trial proceedings leaving a vacuum for tampering of 

evidence and witnesses being intimidated and put in danger are extremely 

high.  This  demands  for  a  fair  adjudication  and  independent  trial  to  be 

conducted in an environment which is free from such abuses and excesses. 

CRM-M-2770-2024 (1) - 30 -

51.    Taking into account the above-discussion based on submissions 

of  respective  all  stake-holders,  the  material  before  this  Court,  the 

circumstances  prevailing  and  also  considering  the  fact  that  the  identical 

petitions  involving  sacrilege  has  been  ordered  to  be  transferred  to  UT 

Chandigarh, there is no reason for this Court to reject the petitions.  

52.    The trial of the present cases is ordered to be transferred to the 

competent Court at UT Chandigarh moreso when the FIRs are interconnected 

and  that  being  so,  moving  of  the  trial  to  a  particular  place  would  only 

facilitate the fair, transparent and free from fear trial proceedings.   

53.    Accordingly,  these  petitions  are  allowed  and  the  trial  in  the 

following cases:- 

a.   CRM-M 2770/2024-Baljeet Singh & Ors. Vs. State of Punjab 

FIR No.98 of 2016 has been registered at P.S. Dayalpura, District Bathinda 

and trial in CHI/6/2019 is still pending in the Court of JMIC, Phul, District 

Bathinda, Punjab is transferred to the Competent Court of jurisdiction to try 

the said offences at Union Territory Chandigarh. 

b.    CRM-M 5611/2024-Jatindervir Arora & Ors. Vs. State of Punjab  

FIR No.161 of 2015 registered at P.S. Dayalpura, District Bathinda and trial 

in CHI/3/2019 is still pending in the Court of JMIC, Phul, District Bathinda, 

Punjab is transferred to the Competent Court of jurisdiction to try the said 

offences at Union Territory Chandigarh. 

c.   CRM-M 5014/2024-Baljeet Singy & Ors. Vs. State of Punjab FIR 

No.89 of 2016 registered at P.S. Dayalpura, Bathinda and trial in  CHI/5/2019 

is  still  pending  in  the  Court  of  JMIC,  Phul,  District  Bathinda,  Punjab,  is 

CRM-M-2770-2024 (1) - 31 -

transferred to the Competent Court of jurisdiction to try the said offences at 

Union Territory Chandigarh. 

d.   CRM-M-5005-2024 Sukhjinder Singh & Sunny & Anr. Vs. State of 

Punjab  

FIR No.89 OF 2018 registered at P.S. Kotkapura, District Faridkot and the 

trial in SC/67/2019 titled as State Vs. Mohinder Pal Singh @ Bittu arising out 

of  FIR  No.89  of  2018,  P.S.  Kotkapura,  District  Faridkot  is  still  pending 

before Addl. District & Sessions Judge, Faridkot, Punjab, is transferred to the 

Competent Court of jurisdiction to try the said offences at Union Territory 

Chandigarh. 

e.   CRM-M  4757/2024-Pritvi  Singh  @  Pirthi  &  Ors.  Vs.  State  of 

Punjab  

FIR No.79 OF 2015 registered at P.S. Samalsar, District Moga and in this 

case,  after  the  conclusion  of  trial,  criminal  appeals  i.e.  (i)  CRA/114/2022 

titled as Amardeep @ Deepa & Ors. Vs. State of Punjab; (ii) CRA/120/2022 

titled as Sewak Singh Vs. Davinder Singh & Ors.; (iii) CRA/124/2022 titled 

as  State  of  Punjab  Vs.  Prithvi  Singh  @  Prithi  &  Ors.  are  pending  before 

Sessions  Judge,  Moga,  Punjab,  is  transferred  to  the  Competent  Court  of 

jurisdiction to try the said offences at Union Territory Chandigarh. 

f.  CRM-M-24813 & 24794-2024 (Pardeep Kumar @ Pardeep Kaler 

vs. State of Punjab) 

FIR No.79 dated 04.11.2015 registered at PS Smalsar, District Moga and FIR 

No.161 dated 20.10.2015 registered at P.S. Dayalpura, Bathinda and trial in  

both  the  cases  are  still  pending,  is  transferred  to  the  Competent  Court  of 

jurisdiction to try the said offences at Union Territory Chandigarh. 

CRM-M-2770-2024 (1) - 32 -

54.    The petition in the aforesaid terms stand allowed with no order 

as to costs.  

55.    Pending application(s), if any shall disposed off, accordingly.  

17.03.2025 

V.Vishal/Meenu 

(SANDEEP MOUDGIL) 

JUDGE 

1. Whether speaking/reasoned?       Yes/No 

2. Whether reportable?          Yes/No