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Punjab-Haryana High Court
Labh Singh vs State Of Haryana on 18 April, 2026
CRM-M-51870-2025 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH.
122 CRM-M-51870-2025 (O&M).
Date of Decision: 18.04.2026.
Labh Singh ....Petitioner.
VERSUS
State of Haryana ....Respondent.
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CORAM : HON'BLE MR. JUSTICE SANJAY VASHISTH
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Present: Mr. Abhishek Walia, Advocate for the petitioner.
Mr. Parveen Kumar Aggarwal, Additional Advocate General,
Haryana.
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SANJAY VASHISTH, J. (Oral)
Petitioner-Labh Singh, aged 48 years, has filed this petition under
Section 483 of BNSS, 2023, seeking regular bail in case FIR No.149 dated
30.05.2025 under Sections 316(2), 318(4), 351(2) and 61(2) of BNS, 2023,
registered at Police Station Mullana, Ambala.
2. As per version in the FIR got registered by complainant-Raj
Kumar, running Office/Shop of TV Cable for the last 23-24 years, it has been
alleged as under:-
"xxx In the month of February, 2025, Labh Singh resident Saha,
mobile number 9466104638 came to me and said that he works
for Agro Nature Farming Company. In which we will plant a
vermin compost plant in your field, for which you will have to
deposit Rs.2,50,000/- as security and in return for which the
company will also give you a commission of 10% every month
and the company will lift and sell the fertilizer in your fields,
which I got lured by him and got a total of Five Lakh Rupees
JITENDER
2026.04.18 15:55
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deposited in the company account through Labh Singh at the rate
of Two and a Half Lakh Rupees per person for me and my friend
Harbhajan Singh. The 2.5 Lakh of mine RTGS to my son Rishant
through Kohli's account, which we paid through RTGS on 20
February 2025, after that neither any plant was planted in our
field nor did we get any monthly commission. When we asked
Labh Singh for money was to the and commission and told him
about getting the plant installed, Labh Singh introduced us
company's MD Rakesh Sharma and CMD Joginder Raj, who
gave us a written document by giving false assurance and said
that your payment will be made on 30 April 2025. But on the
above mentioned date when we reached there with Labh Singh,
they threatened us and said do whatever you want to do, the
administration and the law are in our hands, don't mess with us.
Or else we will get you killed, this Labh Singh is a Special Agent
of Agro Nature Company and is looting by grabbing money from
many people, we request you to register a case of fraud against
Labh Singh, Rakesh Sharma, MD, Joginder Raj, CMD and get
our hard earned money back, we have come to know that all
these people are trying to flee abroad. Legal action should be
taken against them. Complainant 1. Rajkumar S/O Shri Brij Lal,
Police Station Mullana (Ambala) SD- Raj Kumar, 2. Harbhajan
Singh S/O Shri Jagir Singh Kalalti Chowki, Police Station
Mullana (Ambala)."
There are total three accused namely petitioner-Labh Singh,
Rakesh Sharma and Joginder Raj. Total defrauded amount in this case is Rs.5
Lakhs.
3. Learned counsel for the petitioner contends that petitioner has
already remained incarcerated inside jail for a period of more than 10 months
and his further incarceration is of no useful purpose for the prosecution as
nothing is to be recovered from his possession. Thus, counsel for the
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2026.04.18 15:55
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petitioner prays for grant of regular bail to the petitioner in the present case.
4. On the other hand, learned State counsel has filed custody
certificate dated 16.04.2026 and on instructions from ASI Kulbir Singh
submits that petitioner has remained inside jail for a period of 10 months and
11 days. However, he points out that there is another case registered against
the petitioner i.e. FIR No.148 dated 18.05.2025 under Sections 316(2),
318(4), 351(2) and 61 of BNS, Police Station Sector-17, HUDA, Jagadhri,
Yamuna Nagar. Thus, learned State counsel prayed for dismissal of the
present petition.
5. I have considered the submissions addressed by the respective
counsel.
6. Undisputedly, the amount involved in the case is Rs.5 Lakhs and
allegations are yet to be finalized by the trial Court after adducing of complete
evidence before it. Petitioner is inside jail for sufficiently long period i.e. 10
months and 11 days. The investigation has already been completed and after
presentation of challan, charges were framed. It is admitted position that out
of total 14 prosecution witnesses, none has been examined so far. Obviously,
conclusion of trial is likely to consume considerable time. The offences are
triable by the Court of Magistrate.
Considering the above said circumstances in totality, this Court is
of the considered opinion that the petitioner deserves the concession of
regular bail. However, anything observed hereinabove shall not be construed
as an expression of opinion on the merits of the case.
Consequently, the present petition is allowed. Petitioner is
ordered to be released on regular bail, subject to his furnishing bail/ surety
bonds to the satisfaction of the learned trial Court/Chief Judicial Magistrate/
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Illaqa Magistrate/Duty Magistrate concerned, if not required in any other
case.
7. Needless to observe that the petitioner shall not extend any threat
and shall not influence any prosecution witness in any manner directly or
indirectly.
8. The observation made here-in-above shall not be construed as an
expression of opinion on the facts of the case and the Trial Court is expected
to decide the case on the basis of complete evidence available on record.
9. It is further made clear that if, in future, petitioner is directly
found indulged in similar kind of activities, this order shall be deemed to be
cancelled.
10. Petition stands disposed of accordingly.
Pending application(s), if any, also stand disposed of
accordingly.
(SANJAY VASHISTH)
JUDGE
18.04.2026
jitender
Whether speaking/ reasoned : Yes/ No
Whether Reportable : Yes/ No
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2026.04.18 15:55
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