CRM-M-3739-2026 1

264 IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

CRM-M-3739-2026

Reserved on: 29.04.2026

Pronounced on: 01.05.2026

Date of uploading: 01.05.2026

JATINDER SINGH ... PETITIONER

VERSUS

STATE OF PUNJAB ...RESPONDENT

CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present: Mr. Ramandeep Pratap Singh, Advocate with

Mr. Sahil Koul, Advocate,

Mr. Amar, Advocate and

Mr. Prabsimran Singh, Advocate for the petitioner.

Mr. Athar Ahmed, DAG, Punjab.

Mr. D.S. Sobti, Advocate with

Mr. Hakam Singh, Advocate,

Ms. Amrita Negi, Advocate for the complainant.

****

JASJIT SINGH BEDI, J.

The prayer in the present petition under Section 482 BNSS is for

the grant of anticipatory bail to the petitioner in case bearing FIR No.90

dated 07.07.2025 (Annexure P-1) registered under Sections 109, 125, 191(3)

and 190 of BNS and Sections 25, 27 Arms Act, 1959 at Police Station

Kathunangal, District Amritsar.

2. The brief facts of the case are that FIR No.26 dated 21.03.2025

registered under Sections 125, 3(5) BNS, 2023 and Sections 25/27 Arms Act,

1959, P.S. Kathunangal, District Amritsar came to be registered at the

CRM-M-3739-2026 2

instance of Balkar Singh with the allegations that two unknown persons had

fired 7-8 shots towards his house and he suspected that the same was done at

the instance of Jatinder Singh (petitioner). The copy of the FIR is as under:-

“Statement by Balkar Singh son of Sawinder Singh, resident of

village Talwandi Dasodha Singh, Police Station Kathunangal,

age about 38 years, mobile number 98149-71312, stated that I

am a resident of the above address and do agricultural work.

My residence is outside the village on Sohnia Kuhara Road. We

were 2 brothers and my elder brother Avtar Singh died about 2

years ago. On 20-3- 2025 at around 10:55 PM, at night, I was

sleeping in my room with my family when suddenly I heard a

loud noise outside. So I came out of my residential room and

saw that outside the rear glass of the vehicle number PB08-CA-

1313, brand Swift, white in colour, parked in the veranda was

broken and we looked outside the main gate of the house, but

no one was seen outside the house and there were signs of a

bullet marks at our main gate. Later, when I checked the CCTV

cameras installed in my house, I saw, 2 young men on a

motorcycle, one of whom had covered his face with a cloth and

the other young man had his face uncovered and who got off

the motorcycle and came towards the house. The young men

fired about 7-8 shots with their pistols at the main gate outside

our house and after firing, the young men rode on their

motorcycles and went away. Till now, I have been searching for

these people on my own. I suspect that this act was done by the

Sarpanch of my village, Jatinder Singh, son of Unkar Singh,

resident of Talwandi Dasandha Singh, because on 07- 03-25 in

the evening, Jatinder Singh, Sarpanch, son of Unkar Singh,

resident of Talwandi Dasandha Singh, had threatened me that

he would come at me, which is why today I, along with my

uncle (chacha), Amrik Singh, son of Rattan Singh, resident of

CRM-M-3739-2026 3

Talwandi Dasandha Singh, was coming to inform you that you

have met me. Kindly take appropriate legal action. You have

written my statement, I have read and heard my statement, it is

correct.Sd/- Balkar Singh, Sd/- Amrik Singh, attested by

Chaman Lal ASI, PS Kathu Nangal. Dated 21.03.2025.”

3. The petitioner sought the concession of anticipatory bail in FIR

No.26 dated 21.03.2025 and his bail application came to be dismissed by a

Co-ordinate Bench of this Court vide order dated 10.07.2025.

4. Despite the dismissal of the said bail application, the petitioner

is stated to have been declared innocent as per the investigation agency.

5. One Jagdeep Kaur Grewal, wife of Jugraj Singh, who is an

Advocate by profession and representing Balkar Singh, got registered an FIR

No.90 dated 07.07.2025 (Annexure P-1) under Sections 109, 125, 191(3) and

190 of BNS and Sections 25, 27 Arms Act, 1959 with the allegations that the

petitioner along with certain other persons had fired upon her house causing

bullet injuries to Harpal Singh, Mandeep Singh and Yoga Singh. The reason

for the occurrence was that she had been represented Balkar Singh in FIR

No.26. The translated version of the said FIR is as under:-

“Statement of Jagdeep Kaur Grewal wife of Jugraj Singh son.

of Palwinder Singh resident of Talwandi Dasaunda Singh

police Station Kathu Nangal age around 34 years mobile No.

9780708625 stated that I am resident of above address and am

an Advocate at Punjab & Haryana High Court. I am privately

handling the case of Balkar Singh S/o Savinder Singh, R/o

Talwandi Dasaudha Singh registered against Jatinder Singh,

CRM-M-3739-2026 4

Sarpanch. Today, dated 06.07.2025 (not 06.07.2023 wrongly

typed) at about 01:30 PM, my husband Jugraj Singh received

whatsapp call on his mobile No.86994-76680 from our village

present Sarpanch Jatinder Singh s/o Onkar Singh, R/o.

Talwandi Dasaudha Singh, that he may say his wife that she

should leave the case filed by Balkar Singh s/o Savinder Singh

above otherwise it will not be good for you. That my husband

told all this matter to me. Then at about 07:00 PM, I was

present at my house that my uncle-in-law Tarlochan Singh s/o

Sucha Singh came to my house and told me that he met Daljit

Singh s/o Darshan Singh, Onkar Singh s/o Baldev Singh,

residents and Jatinder Singh called us us at Pump for executing

compromise-deed of the matter of today noon. At that time,

Harpal Singh s/o Davinder Singh Rio Ghanupur Kale,

Mandeep Singh S/o Sucha Singh, R/o Talwandi Dasaudha

Singh, Joga Singh s/o Mahinder Singh R/o Talwandi

Dasaudha, Jagjit Singh s/o Balkar Singh, R/o Talwandi

Dasaudha Singh who were present outside our house at about

07:30 PM and noise started at the road outside the house and

sounds of noise started hearing. Then I and my family saw that

Jatinder Singh, Sarpanch P S/o Onkar Singh, R/o Talwandi

Dasaudha Singh, carrying 45 Bore Rifle, 32 Bore Rifle,

Gurpreet Singh @Sona S/o Dalbir Singh carrying Rifle,

Shamsher Singh S/o Darshan Singh carrying Revolver, Gian

Singh S/o Gurdeep Singh carrying 315 bore Rifle, Gurdev

Singh @ Ghula S/o Yoga Singh, R/o Dudhala, Kaltawar Singh

@ Toni s/o Sarwan Singh, Jasanpreet Singh S/o Bawa Singh,

Dilbag Singh @ Baga, caste Mahira Singh, Gursewak Singh

s/o Sital Singh, Harpreet Singh s/o Dalbir Singh, Amardeep

Singh @ Deepu s/o Balwinder Singh residents of Talwandi.

Dasaudha Singh alongwith unknown persons, who came in

Innova Car No.PB-02-EV-9102, alongwith 5/7 cars and

CRM-M-3739-2026 5

immediately on arrival, they started firing on our house outside

the road. That due to bullet injuries, Harpal Singh so Davinder

Singh R/o Ghanupur Kale, Mandeep Singh so Sucha Singh,

Yoga Singh s/o Mahinder Singh residents of Talwandi

Dasaudha Singh, who were standing on the road, got injured

with bullets and their heirs took them to Hospital after

arranging vehicle. That after hearing the sound of bullets firing

and seeing the gathering of villagers, the above accused

persons ran away with their weapons from the spot and while

going, they left there their Innova Car No.PB-02-EV-9102

alongwith 315 bore rifle, which I handed over to you. The

accused persons have fired on our house with pistols and 315

bore rifle and injured three persons. I have recorded statement

to you, read, heard and found to be correct. Legal action may

be taken against Jatinder Singh, Sarpanch s/o Onkar Singh,

R/o Talwandi Dasauda Singh, Gurdev Singh @ Ghula : s/o

Yoga Singh, R/o Dudhala, Kaltawar Singh @ Toni s/o Sarwan

Singh, Jashanpreet Singh S/o Bawa Singh, Shamsher Singh S/o

Darshan Singh, Gian Singh s/o Gurdeep Singh, Dilbag Singh

@ Baga, caste Mahira Singh, Gursewak Singh s/o Sital Singh,

Gurpreet Singh @ Sona Singh, residents of Talwandi Dasaudha

Singh. Sd./ Jagdeep Kaur Sd/- Jugraj Singh correct Sd/-

Narender Singh SI police Station Kathu Nangal.”

6. A counter version bearing DDR No.10 dated 08.07.2025 under

Sections 109, 125, 191(3), 190, 324(4) BNS came to be registered at the

instance of Jagtar Singh and reads as under:-

“Statement of Jagtar Singh s/o Buta Singh, R/o Village

Gill, P.S. Jandiala, District Amritsar, aged about 38 years,

mobile No. 96460-33185 stated that I am resident of

CRM-M-3739-2026 6

above address and working as Salesman at Baba Raja

Ramji Petrol. Pump, Talwandi Dasodha Singh. On dated

06.07.2025 at P about 07:15 PM, I alongwith Jatinder

Singh Sarpanch s/o Onkar Singh, R/o Talwandi Dasaudha

Singh, Gurdev Singh @ Ghula s/o Yoga Singh R/o

Dudhala, Akashdeep Singh s/o Malkit Singh @ Bagga,

Kaltawar singh @ Toni s/o Sarwan Singh residents of

Talwandi Dasaudha Singh from Petrol Pump riding in

Innova car No.PB-02-EV-9102 of Jatinder Singh

Sarpanch for picking Harpreet Singh s/o Dalbir Singh R/o

Talwandi Dasauda from his house to take him to

Ludhiana, were going to the house of above Harpreet

Singh. When at about 07:25 PM, we reached near the

house of Harjinder Singh S/o Hira Singh R/o Talwandi

Dasauda Singh, then we saw that Harpal Singh @ Bhala

s/o Davinder Singh, R/o Ghanupur Kale, Amritsar

carrying 315 bore rifle, Maninder Singh s/o Tarlochan

Singh carrying 32-bore pistol, Nirwair Singh s/o Sucha

Singh carrying 45-bore pistol, Balkar Singh s/o Savinder

Singh carrying 12-bore rifle, Jugraj Singh s/o Palwinder

Singh carrying 315 bore rifle, Gurmukh Singh s/o. Gulzar

Singh carrying 32-bore pistol, Jagjit Singh s/o Balkar

Singh carrying sword, Jarmanjit Singh s/o Hira Singh,

Mandeep Singh s/o Sucha Singh, Mohabat. Singh @ Patti

s/o Hira Singh, Harjinder Singh S/o Dhira Singh, Amrik

Singh s/o Rattan Singh, Balkar Singh s/o Sohan Singh,

Gagarideep Singh s/o Nirwair Singh, Sukhraj Singh S/o

Rashpal Singh, Balwinder Singh s/o Anoop Singh,

Tarlochan Singh s/o Sucha Singh, Bitta s/o Sardool Singh

and Jagdeep Kaur w/o Jugraj Singh, residents of

CRM-M-3739-2026 7

Talwandi Dasaudha Singh alongwith unknown persons no

were standing outside the house of Jugraj Singh s/o

Palwinder Singh R/o Talwandi Dasauda Singh and

Jagdeep Kaur w/o Jugraj Singh R/o Talwandi Dasaudha

Singh shouted lalkara and said, catch today to Jatinder

Singh Sarpanch and teach him lesson of Sarpanchi", then

in the meantime, Harpal Singh @ Bhala s/o Davinder

Singh R/o Ghanupur Kale directly fired from his 315-bore

rifle with the intention to kill us hitting main glass of car

No.PB-02-EV- 9102. Then these accused persons started

continuous firing on us and the bullets hit myself, Gurdev

Singh @ Ghula s/o Yoga Singh R/o Dudhala, Akashdeep

Singh s/o Malkit Singh @Bagga and we got injured

seriously and we all ran away from the spot after leaving

there our car No.PB-02-EV-9102 and could save our

lives. Then Sarpanch Jatinder Singh above arranged

vehicle and got us admitted at Guru Nanak Dev Hospital,

Amritsar where I am under treatment. The above accused

persons fired upon us with the intention to kill us and

injured us in firing. Accused Harpal Singh @ Bhala s/o

Davinder Singh, R/o Ghanupur Kale, Amritsar, Maninder

Singh s/o Tarlochan Singh, Nirvair Singh s/o Sucha Singh,

Balkar Singh' s/o Savinder Singh, JugrajSingh s/o

Palwinder Singh, Gurmukh Singh s/o Gulzar Singh, Jagjit

Singh s/o Balkar Singh, Jarmanjit Singh s/o Hira Singh,

Mandeep Singh s/o Sucha Singh, Mohabat Singh @ Matti

s/o Hira Singh, Harjinder Singh s/o. Dhira Singh, Amrik

Singh s/o Rattan Singh, Balkar Singh s/o Sohan Singh,

Gagandeep Singh s/o Nirvair Singh, Sukhjraj Singh s/o

Rashpal Singh, Balwinder Singh 's/o Anoop Singh,

CRM-M-3739-2026 8

Tarlochan Singh s/o Sucha Singh, Bitta s/o Sardool Singh

and Jagdeep Kaur w/o Jugraj Singh residents of Talandi

Dasaudha Singh, necessary legal action may be taken.

Statement has been recorded to you, read, heard and

found to be correct and I am responsible. Śd/-Jagtar

Singh above supported by Sd/- Akashdeep Singh above,

attested by Sd/- Narinder Singh SI, P.S. Kathunangal,

dated 08.07.2025.”

7. Both sides sought the concession of anticipatory bail and the

same has been granted to all the accused except the petitioner in FIR No.90

dated 07.07.2025 and all the accused in DDR No.3 dated 15.12.2025.

8. Meanwhile, after the registration of the FIR No.90 dated

07.07.2025, the complainant-Jagdeep Kaur Grewal got registered yet another

FIR No.180 dated 14.12.2025 under Sections 126(2), 298, 115(2), 191(3) and

190 BNS against the petitioner and others with the allegations that she, her

husband Jugraj Singh and others had been assaulted by the petitioner and

others during the Block Samiti and Zila Parishad Elections on 14.12.2025.

The translated version of the said FIR is as under:-

“Stated that I am resident of above address and am doing

practice as an Advocate in the Hon'ble Punjab & Haryana

High Court, Chandigarh. That today dated 14.12.2025 at about

11:45 AM, I alongwith my family riding on my car No.PB32-X-

0063 mark Fortuner and with my husband Jugraj Singh,

mother-in-law Manjit Kaur went to pay obeisance at

Gurudwara Sahib Shri Raja Ram Talwandi Dasodha Singh.

When after paying obeisance at Gurudwara Sahib alongwith

my family riding on my car were going to our village

CRM-M-3739-2026 9

Government School for casting vote of Block Samiti and Zila

Parishad to the booth, when we reached near Cremation

ground of our village, then Jatinder Singh, Sarpanch of our

village s/o Onkar Singh, R/o Talwandi Dasodha Singh

alongwith his fellow persons riding on his car mark Scorpio

No. PB02-EM-6161 and tried to hit our car from the opposite

side in fast speed towards the driver side. That my husband

Jugraj Singh to save himself tried to take the car-on side but

still side glass of our car got damaged. After this, Jatinder

Singh Sarpanch by keeping down the mirror of his car spoken

abusive language to us and took his car forward. After this, my

husband alighted from his car and was checking the side glass,

then meanwhile Jatinder Singh above taking along 45 bore

pistol and alongwith him, his fellow persons Gurdev Singh @

Ghula s/o Joga Singh carrying 32 bore revolver, Kultawar

Singh @ Toni s/o Sarwan Singh carrying stick,Gurpreet Singh

@ Sona s/o Bir Singh carrying datar, Tarsem Singh @ Bau s/o

Mangal Singh carrying Kuhari, Jobanjit Singh s/o Tarsem

Singh carrying sword, Joti s/o Avtar Singh carrying datar,

Akash s/o Bagga Singh carrying brick, Harpal Singh s/o Amrik

Singh carrying sword, Bir Singh s/o Ajit Singh carrying dang,

Prem Singh s/o Dalip Singh carrying brick, Jugram Singh s/o

Jaga Singh @ Jagtar Singh carrying brick, Shamsher Singh s/o

Darshan Singh carrying sword, Gian Singh s/o Gurdeep Singh

carrying rifle 315 bore, Pargat Singh s/o Tarsem Singh

carrying gandasi, Soni 's/o Avtar Singh carrying Kahi, Pargat

Singh s/o Arjun Singh carrying dang, Jasanpreet Singh s/o

Bawa Singh carrying sword, Jobanjit Singh s/o Pargat Singh

carrying Kahi, Gurpreet Singh @ Gopi s/o Santokh Singh

carrying sword, residents of Talwandi Dasodha Singh came

there. That Sarpanch Jatinder Singh immediately on arrival

shouted lalkara and said, "catch them, kill them today". That

CRM-M-3739-2026 10

all the above persons surrounded our car and started pushing

us, then I was making video of this incident with my phone.

Then Jatinder Singh Sarpanch and Kultawar singh above tried

to snatch my I-phone but I pulled my phone forcibly inside the

car. I was sitting on the backseat of my car. Then meanwhile,

Kultawar Singh @ Toni caught my neck and snatched my 3-tola

gold chain forcibly and Joti s/o Avtar Singh above snatched my

original spectacles of Guji Company and then I put upside

backside glass of my car and when in order to save our lives,

we tried to run away our car, then Jatinder Singh Sarpanch

above and Kultawar Singh @ Toni above taken out the turban

of my husband from his head and pushed his hairs and while

going in the car, they also took away turban of my husband.

Then in order to save our lives, by running our above car, we

were coming towards the side of Kathunangal, then Jatinder

Singh Sarpanch above and his fellow persons followed us in

their cars with the intention to kill us. That while following us,

when Jatinder Singh Sarpanch and his fellow persons reached

near Village Rupowali Kalan, then Jatinder Singh Sarpanch

above and Gurdev Singh @ Ghula fired from their car towards

us in order to stop us. When we reached at Bus Stand of

Kathunangal, then the above accused persons alongwith their

cars and weapons went towards some other side. On this, after

reaching to you at P.S. Kathunangal, we recorded our

statement regarding this incident. The reason of enmity is that

Jatinder Singh Sarpanch earlier also with his fellow persons

also opened firing towards our house. On this, we have already

got registered FIR against them. That he is threatening us to

withdraw the case. That we have recorded our statement. That

necessary legal action may be taken against the above accused

persons. Statement has been read, heard and found to be

correct.”

CRM-M-3739-2026 11

9. A cross version has been registered against the present

complainant party under Sections 3 of the SC/ST (Prevention of Atrocities)

Act, 1986 and Sections 115(2), 191(3) and 190 of BNS, 2023 and their

anticipatory bail applications stand dismissed by a Co-ordinate Bench of this

Court vide order dated 06.04.2026.

10. It is relevant to mention here that, for certain inexplicable

reasons, the petitioner was exonerated in the above case as well. This Court

was shown a mobile phone recording of the occurrence. The said recording

was also shown to the SSP concerned, who on examination of the same, has

renominated the present petitioner as an accused, in FIR No.180 dated

14.12.2025 vide GD No.41 dated 23.04.2026.

11. The learned counsel for the petitioner contends that it is a case of

version and cross-version. All the accused from both sides have been granted

the concession of anticipatory bail by this Court and the petitioner is entitled

to the similar concession. He contends that in FIR No.26 dated 21.03.2025,

the petitioner was never actually an accused. In fact, in that case the

complainant namely Balkar Singh, has given a supplementary statement

exonerating the petitioner. Despite the said fact, the bail application of the

petitioner was dismissed as the investigating agency did not bring it to the

notice of the Court that the petitioner had been exonerated. Therefore, mere

registration of FIR No.26 dated 21.03.2025 cannot lead to the assumption

that the petitioner is a habitual offender or that his present bail application is

liable to be dismissed on account of his criminal antecedents.

CRM-M-3739-2026 12

As regards FIR No.180 dated 14.12.2025, he contends that the

occurrence took place during the course of the elections. The complainant

party had no reason to be present at the spot. The mobile phone recording

does not further the prosecution case qua the allegations in FIR No.180. Be

that as it may, a cross version of the said FIR stands registered bearing DDR

No.3 dated 15.12.2025 under Sections 115(2), 191(3), 190 BNS, 2023 and

Section 3 of SC/ST (Prevention of Atrocities) Act. 1989, in which the bail

application of the present complainant-Jagdeep Kaur Grewal and others

stands dismissed by a Co-ordinate Bench of this Court vide order dated

06.04.2026. Therefore, the registration of FIR No.180 also does not, in any

manner, establish that the petitioner is a serial offender thereby disentitling

him to the concession of bail in the FIR in question i.e. FIR No.90 dated

07.07.2025.

He, thus, prays that the petitioner be granted the concession of

anticipatory bail in the above facts and circumstances.

12. The learned counsel for the complainant party, on the other

hand, contends that the petitioner is a habitual offender. He was duly named

as an accused in FIR No.26 dated 21.03.2025 under Sections 125, 3(5) BNS

and Sections 25/27 Arms Act. In fact, the DGP, Punjab has filed an affidavit

in CRWP No. 7634 of 2025 stating that the petitioner was an accused. His

bail application stands dismissed. Later, he has been exonerated without any

basis whatsoever. He contends that in the present case, the complainant, who

is an Advocate by profession and doing her duty as such towards her client

CRM-M-3739-2026 13

Balkar Singh, has been attacked not only on 07.07.2025 leading to the

registration of FIR No.90, but even thereafter, during the elections held on

14.12.2025, wherein she and her family members have been attacked for the

second time. In fact, the petitioner belongs to the ruling dispensation,

because of which the complainant party is being repeatedly attacked and

false cross versions are being recorded, wherein the complainant party is

made an accused. He contends that the investigating agency is hand in glove

with the petitioner. In fact, the allegations levelled in the FIR and his

antecedents do not entitle him to the concession of anticipatory bail

particularly when an Advocate is being repeatedly targeted for representing a

client.

13. The learned State counsel, on the other hand, contends that the

petitioner was never nominated as an accused in FIR No.26 dated

21.03.2025, though he was named therein on suspicion. While admitting that

the bail application of the petitioner was dismissed by a Co-ordinate Bench

of this Court on 10.07.2025, he contends that as the petitioner was not

nominated as an accused, he was not required to be arrested despite his bail

application having been dismissed. As regards FIR No.90, i.e. the present

case, he contends that the petitioner has joined investigation. It is a case of

version and cross-version and therefore, his custodial interrogation is not

required. As regards FIR No.180, he contends that the SSP concerned has

renominated the petitioner as an accused, on an examination of the mobile

CRM-M-3739-2026 14

phone recording of the occurrence. He, thus, contends that the petitioner be

granted the concession of anticipatory bail in the present case.

14. I have learned counsels for the parties.

15. A perusal of FIR No.26 dated 21.03.2025 would reveal that the

petitioner is named on suspicion. It is indeed strange that his bail application

was vehemently opposed by the State and came to be dismissed by a Co-

ordinate Bench of this Court vide order dated 10.07.2025, and he has still not

been arrested despite the dismissal of the bail application, on the grounds that

he was never an accused. The petitioner and his co-accused have attacked the

complainant-Jagdeep Kaur Grewal, an Advocate representing Balkar Singh,

along with her family members on 07.07.2025 leading to the registration of

an FIR No.90. Though, a cross version had been registered, the fact remains

that the complainant and her house was fired upon leading to gun shot

injuries on the person of Harpal Singh, Mandeep Singh and Yoga Singh.

Once again on 14.12.2025, the complainant and her family members have

been attacked during the course of elections. Again, the petitioner was

exonerated but has been renominated only when this Court examined the

mobile phone recording of the occurrence and asked the SSP concerned to do

the same.

16. Apparently, the petitioner, who is a Sarpanch of the village,

appears to be extremely well-connected as he is repeatedly being exonerated

at the instance of the investigating agency. It is indeed unfortunate that a

lady, who is performing her duty as an Advocate, has been threatened and

CRM-M-3739-2026 15

intimidated at the instance of the petitioner for merely performing her

professional duties and nothing more. This kind of conduct cannot be

condoned. To punish the Advocate for representing her client is to silence the

law itself.

17. In view the seriousness of the allegations levelled against the

petitioner as also the requirement for his custodial interrogation to effect the

recovery of the weapon and to take the investigation to its logical conclusion,

the question of grant of anticipatory bail does not arise and the present

petition stands dismissed.

18. All the pending miscellaneous applications, if any, stand

disposed of.

(JASJIT SINGH BEDI)

JUDGE

01.05.2026

kusum Whether speaking/reasoned:- Yes/No

Whether reportable:- Yes/No