Punjab-Haryana High Court
Arman vs State Of Haryana on 24 April, 2026
CRM-M-16993-2026 (O&M)
1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
217 CRM-M-16993-2026 (O&M)
Decided on : 24.04.2026
Arman
..... Petitioner
VERSUS
State of Haryana
..... Respondent
CORAM: HON'BLE MR. JUSTICE SURYA PARTAP SINGH
Present: Mr. Sahil Choudhay , Advocate
for the petitioner.
*****
SURYA PARTAP SINGH, J. (Oral)
This petition is the first petition for bail, filed by the petitioner under Section 483 of 'the Bharatiya Nagrik Suraksha Sanhita', 2023. It has been filed with regard to a case arising out of FIR No.398 dated 25.09.2024, for the commission of offence punishable under Sections 103(1), 190, 191(3), 351(3), 61(2) and 3(5) of and Section 25(1)(B)(b) of Arms Act, 1959, Police Station Ambala Cantt, District Haryana.
2. In nut-shell, the facts emerging from record are that the FIR pertaining to instant case, i.e. No.398 dated 25.09.2024 was registered at Police Station Ambala Cantt. for the commission of offences punishable under Sections 103(1), 190, 191(3), 351(3), 61(2), and 3(5) of the Bharatiya Nyaya Sanhita, and Section 25(1)(B)(b) of the Arms Act, on the basis of statement made by Suman Devi. In her statement, the complainant stated that her husband, Amrik Singh, was an auto-rickshaw driver and that on VINOD KUMAR ARYA 2026.04.24 19:12 I attest to the accuracy and integrity of this document CRM-M-16993-2026 (O&M) 2 25.09.2024, at about 4:40 p.m., Avtar Singh and his friends, namely Jassu, Monu, and Galli @Allah, picked up a quarrel with her husband without any reason and assaulted him with bricks. As per complainant on receipt of information about the incident, the complainant rushed to the spot and found her husband injured, having injury on his head. According to complainant thereafter, she, along with her brother-in-law 'Lakha' and nephew 'Mangu', first went to the Padav Police Station and then to the Civil Hospital, Ambala Cantt., where Avtar Singh and his aforesaid companions, armed with sharp- edged weapons, followed them and attacked Amrik Singh again, inflicting injuries on his person. The complainant alleged that due to the grievous nature of the injuries, suffered by Amrik Singh, he was referred to PGIMER, Chandigarh; but, he succumbed to his injuries on the way.
3. It is the case of the prosecution that in view of abovementioned statement, formal FIR of this case was lodged and the investigation taken up.
4. Notice of motion.
5. Ms. Deepali Verma, AAG Haryana appears on behalf of respondent-State. Hence service of notice upon the State is hereby dispensed with. The learned State Counsel has filed custody certificate of the petitioner. The same be taken on record. No formal reply has been filed by the State. However, the learned State Counsel has orally opposed the present petition.
6. Heard.
7. The record has been perused carefully.
VINOD KUMAR ARYA 2026.04.24 19:12 I attest to the accuracy and integrity of this document
CRM-M-16993-2026 (O&M) 3
8. A perusal of record shows that in the present case, following are the relevant factors which are required to be taken into consideration for a decision:-
i. that the petitioner is already in custody for a period of more than one year and six months;
ii. that the investigation in this case is already complete, nothing has been left to be recovered from the possession of petitioner;
iii. that the sole eye-witness of the occurrence namely Suman has already been examined by the learned trial Court and during the course of her deposition she has not supported the prosecution case with regard to involvement of petitioner in the commission of crime; iv. that another person, cited as a witness in the case, i.e. Harshdeep, too, has been examined as PW2 and he, too, has not supported the prosecution case;
v. that the trial is not likely to be concluded in near future; vi. that the detention of petitioner in judicial lock-up is not likely to serve any purpose;
vii. that there is nothing on record to show that if released on bail, the petitioner may tamper with the evidence or influence the witnesses; and viii. that there is nothing on record to show that if released on bail, the petitioner will not participate/cooperate in the trial.
9. In the present case, the principles of law laid down by the Hon'ble Supreme Court of India in the case of "Dataram versus State of Uttar Pradesh and another", 2018(2) R.C.R. (Criminal) 131, are relevant, wherein it has been observed that "a fundamental postulate of criminal VINOD KUMAR ARYA 2026.04.24 19:12 I attest to the accuracy and integrity of this document CRM-M-16993-2026 (O&M) 4 jurisprudence is the presumption of innocence, meaning thereby that a person is believed to be innocent until found guilty. However, there are instances in our criminal law where a reverse onus has been placed on an accused with regard to some specific offences but that is another matter and does not detract from the fundamental postulate in respect of other offences. Yet another important facet of our criminal jurisprudence is that the grant of bail is the general rule and putting a person in jail or in a prison or in a correction home (whichever expression one may wish to use) is an exception. Unfortunately, some of these basic principles appear to have been lost sight of with the result that more and more persons are being incarcerated and for longer periods. This does not do any good to our criminal jurisprudence or to our society. There is no doubt that the grant or denial of bail is entirely the discretion of the judge considering a case but even so, the exercise of judicial discretion has been circumscribed by a large number of decisions rendered by this Court and by every High Court in the country. Yet, occasionally there is a necessity to introspect whether denying bail to an accused person is the right thing to do on the facts and in the circumstances of a case".
10. The principles laid down by the Hon'ble the Supreme Court of India in the case of 'Satender Kumar Antil Vs. Central Bureau of Investigation and Another', (2022) 10 SCC 51, are also relevant in this case. In the abovementioned case, it has been observed that "the rate of conviction in criminal cases in India is abysmally low. It appears to us that this factor weighs on the mind of the Court while deciding the bail applications in a VINOD KUMAR ARYA 2026.04.24 19:12 I attest to the accuracy and integrity of this document CRM-M-16993-2026 (O&M) 5 negative sense. Courts tend to think that the possibility of a conviction being nearer to rarity, bail applications will have to be decided strictly, contrary to legal principles. We cannot mix up consideration of a bail application, which is not punitive in nature with that of a possible adjudication by way of trial. On the contrary, an ultimate acquittal with continued custody would be a case of grave injustice".
11. Recently, in the case of 'Tapas Kumar Palit Vs. State of Chhattisgarh', 2025 SCC Online SC 322, the Hon'ble Supreme Court of India has observed that "if an accused is to get a final verdict after incarceration of six to seven years in jail as an undertrial prisoner, then, definitely, it could be said that his right to have a speedy trial under Article 21 of the Constitution has been infringed". It has also been observed by the Hon'ble Supreme Court of India in the abovementioned case that "delays are bad for the accused and extremely bad for the victims, for Indian society and for the credibility of our justice system, which is valued. Judges are the masters of their Courtrooms and the Criminal Procedure Code provides many tools for the Judges to use in order to ensure that cases proceed efficiently".
12. To elucidate further, this Court is conscious of the basic and fundamental principle of law that right to speedy trial is a part of reasonable, fair and just procedure enshrined under Article 21 of the Constitution of India. This constitutional right cannot be denied to the accused as mandated by Hon'ble Apex court in "Balwinder Singh versus State of Punjab and Another", 2024 SCC Online SC 4354.
VINOD KUMAR ARYA 2026.04.24 19:12 I attest to the accuracy and integrity of this document
CRM-M-16993-2026 (O&M) 6
13. If the cumulative effect of all the abovementioned factors, involved in the instant case, is taken into consideration, it leads to a conclusion that the petitioner is entitled for the benefit of bail, and that the present petition deserves to be allowed.
14. Accordingly, without commenting anything on the merits of the case, the present petition is hereby allowed. The petitioner is hereby ordered to be released on bail on furnishing personal bond and surety bond(s) to the satisfaction of learned trial Court. However the abovementioned concession shall be subject to following conditions:-
(i) that the petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case, so as to dissuade him to disclose such facts to the Court or to any other authority.
(ii) that the petitioner shall at the time of execution of bond, furnish the address to the Court concerned and shall notify the change in address to the trial Court, till the final decision of the trial;
and
(iii) that the petitioner shall not leave India without prior permission of the trial Court.
(SURYA PARTAP SINGH)
JUDGE
24.04.2026
Vinod
Whether speaking / reasoned Yes/No
Whether Reportable Yes/No
VINOD KUMAR ARYA
2026.04.24 19:12
I attest to the accuracy and
integrity of this document