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Punjab-Haryana High Court

Ravi Kumar Daroga vs State Of Haryana on 24 April, 2026

           CRM-M-11586-2026




                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

           210                                            CRM-M-11586-2026
                                                          Date of decision: 24.04.2026

            RAVI KUMAR DAROGA

                                                                                  ......PETITIONER

                                                              Versus


            STATE OF HARYANA
                                                                               ..... RESPONDENT



           CORAM: HON'BLE MR.JUSTICE SURYA PARTAP SINGH

            Present:            Mr. Vineet Chaudhary, Advocate
                                for the petitioner.

                                Ms. Deepali Verma, Asstt. A.G. Haryana.

                                Mr. Pradeep Chhoker, Advocate
                                for the respondent No.2.

                                      *****



           SURYA PARTAP SINGH, J.

1. This petition for bail is the first petition, filed by the petitioner

under Section 483 of 'the Bharatiya Nagarik Suraksha Sanhita, 2023'. This

petition has been filed with regard to a case arising out of FIR No.211 dated

05.11.2025 for the commission of offence punishable under Section 105 of

Bharatiya Nyaya Sanhita, Police Station Saha, District Ambala.

2. Briefly stating the facts emerging from record are that the FIR of

this case came into being at the instance of 'Anand Kumar', hereinafter being

referred to as 'complainant' only. It was stated by the above-named

complainant that on 04.11.2025 he came to know that the car of his brother

CRM-M-11586-2026

'Sandeep' was hit by a truck, and that at about 08:30 P.M., when his brother

tried to stop the truck, bearing registration No. RJ-09GD-8787, the above-

mentioned truck driver hit his brother, resulting into his death.

3. It is the case of the prosecution that on the basis of above-

mentioned statement initially the FIR for the commission of offence

punishable under Section 106 of BNS was lodged and the investigation taken

up. According to prosecution during the course of investigation on the basis of

supplementary statement of the complainant Section 103 of BNS was added,

but on further investigation instead of Section 103 of BNS, the case has been

converted into a case for the commission of offence punishable under Section

105 of BNS.

4. Reply has already been filed by learned State counsel. The same

be taken on record. Custody certificate has been filed by learned State counsel.

The same, too, be taken on record.

5. Heard.

6. It has been contended by learned counsel for the petitioner that in

the present case a false story has been created by the Investigating Agency

during the course of investigation, and a case for causing death by rash and

negligent driving has been converted into a case of culpable homicide. It has

also been contended by learned counsel for the petitioner that the petitioner has

already served sentence for a period of more than five months, and that the

legal heirs of deceased 'Sandeep' have already filed a petition for grant of

compensation, before the Motor Accident Claims Tribunal.

7. The learned State counsel being assisted by learned counsel for

the complainant has controverted the above-mentioned arguments. According

CRM-M-11586-2026

to learned State counsel in fact during the course of investigation, it was found

that the death of 'Sandeep' had taken place due to a deliberate act of the

petitioner, and therefore, Section 105 of BNS has been invoked in this case.

8. The record has been perused carefully.

9. 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 five months and thirteen days;

ii) that the investigation in this case is already complete, and therefore, nothing has been left to be recovered from the possession of petitioner;

iii) that the petitioner has clean antecedents;

iv) that the trial is not likely to be concluded in near future;

v) that the detention of petitioner in judicial lock-up is not likely to serve any useful purpose;

vi) that there is nothing on record to show that if released on bail, the petitioner may tamper with the evidence or influence the witnesses;

vii) that there is nothing on record to show that if released on bail, the petitioner will not co-operate/participate in the trial.

10. 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) 3 SCC 22, are 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

CRM-M-11586-2026

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".

11. 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

CRM-M-11586-2026

injustice".

12. 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".

13. 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.

14. 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.

15. 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

CRM-M-11586-2026

satisfaction of learned trial Court. However the abovesaid 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