Punjab-Haryana High Court
Devraj @ Debu vs State Of Punjab on 17 March, 2026
CRM-M-13589-2026 (O&M)
1
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
232 CRM-M-13589-2026 (O&M)
Date of decision : 17.03.2026
Devraj @Debu
..... Petitioner
VERSUS
State of Punjab
..... Respondent
CORAM: HON'BLE MR. JUSTICE SURYA PARTAP SINGH
Present : Mr. Jaskamal Singh Grewal, Advocate for the petitioner.
Mr. Rohit Bansal, Sr. DAG Punjab.
*****
SURYA PARTAP SINGH, J.
This petition for bail is the second petition, filed by the petitioner under Section 483 of 'the Bharatiya Nagarik Suraksha Sanhita, 2023'. It has been filed with regard to a case arising out of FIR No.214 dated 04.11.2025, for the commission of offence punishable under Sections 15(b), 25, 27 and 29 of Narcotic Drugs and Psychotropic Substances Act, hereinafter being referred to as 'NDPS Act', Police Station Sardulgarh, District Mansa.
2. The abovementioned FIR came into being when a chance recovery of contraband took place from the possession of Devraj @Debu (petitioner herein), who was on the motorcycle, intercepted during the course of patrolling by a police party. As per prosecution, 20 kg of Poppy Husk was recovered from his possession.
GAURAV THAKUR 2026.03.19 09:54 I attest to the accuracy and integrity of this document
CRM-M-13589-2026 (O&M) 2
3. It is the case of the prosecution that pursuant to recovery of abovementioned contraband, necessary formalities with regard to seizure & sealing of contraband, lodging of FIR, and formal arrest of the accused were performed, and further investigation taken up.
4. Notice of motion.
5. Mr. Rohit Bansal, Sr. DAG Punjab 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.
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 almost four months;
(ii) that the quantity of contraband recovered from the possession of petitioner comes within the ambit of 'non-
commercial quantity', which is marginally above the upper threshold fixed for small quantity of Poppy Husk, i.e. 20 kg, and for below against the lower limit of commercial quantity, i.e. 50 kg;
(iii) that the petitioner has clean antecedents; GAURAV THAKUR 2026.03.19 09:54 I attest to the accuracy and integrity of this document CRM-M-13589-2026 (O&M) 3
(iv) that although this is the second petition for bail, but the first petition of bail filed by the petitioner was not decided on merit. Rather, it was dismissed as withdrawn and from the date of dismissal of first petition, charge has been framed;
(v) that co-accused of the petitioner has already been accorded the benefit of bail;
(vi) that the trial is not likely to be concluded in near future;
(vii) that nothing has been left to be recovered from the possession of petitioner;
(viii) that the detention of petitioner in judicial lock up is not likely to serve any purpose;
(ix) 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
(x) that there is nothing on record to show that if released on bail, the petitioner will not co-operate/participate in 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 also relevant, wherein it has been observed that "a fundamental postulate of criminal 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 GAURAV THAKUR 2026.03.19 09:54 I attest to the accuracy and integrity of this document CRM-M-13589-2026 (O&M) 4 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 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".
GAURAV THAKUR 2026.03.19 09:54 I attest to the accuracy and integrity of this document
CRM-M-13589-2026 (O&M) 5
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.
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 GAURAV THAKUR 2026.03.19 09:54 I attest to the accuracy and integrity of this document CRM-M-13589-2026 (O&M) 6 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
17.03.2026
Gaurav Thakur
Whether speaking / reasoned Yes/No
Whether Reportable Yes/No
GAURAV THAKUR
2026.03.19 09:54
I attest to the accuracy and
integrity of this document