Rajwant Singh Alias Raja vs State Of Punjab
2026 Latest Caselaw 3782 P&H

Punjab-Haryana High Court

Rajwant Singh Alias Raja vs State Of Punjab on 24 April, 2026

Author: Rajesh Bhardwaj

Bench: Rajesh Bhardwaj

               CRM-M-21528-2026                  -1-


               241         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                         AT CHANDIGARH

                                                            CRM-M-21528-2026
                                                            Date of decision :24.04.2026

               Rajwant Singh @ Raja                                        .....Petitioner

                                                 versus

               State of Punjab                                             ..... Respondent

               CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ

               Present :-      Mr. Harmanpreet Singh, Advocate
                               for the petitioner.

                               Mr. Kuljinder Dhindsa, AAG, Punjab.

               RAJESH BHARDWAJ, J. (Oral)

1. Petitioner has approached this Court by way of filing the

present third petition praying for grant of regular bail to him in case FIR

No.315 dated 27.11.2025, under Sections 21, 27(a), 29 of the NDPS Act,

1985, registered at Police Station Jandiala, District Amritsar Rural.

2. Succinctly, the facts of the case are that the police party,

while on patrolling on 27.11.2025, saw a young boy coming on foot from

the right side of the road. On seeing the police, he got perplexed and tried

to throw one blue colour polythene after taking it out from the right

pocket of his trouser. However, on suspicion, he was apprehended. On

asking, he disclosed his name to be Shamsher Singh @ Shera. He was

suspected to be carrying some contraband in the polythene bag, which he

was tried to throw and thus, search of the same was conducted. On

conducting the search of polythene bag, 50 grams of heroin along with

Rs.600/- as drug money was recovered. He failed to produce any licence

regarding the conscious possession of the same, thus, the FIR was

registered and he was arrested on the spot. On registration of the FIR, the

investigation commenced. The samples taken were sent to the FSL. The

petitioner approached the Court of learned Judge, Special Court, Amritsar

praying for the grant of bail. However, after hearing both the sides and

finding no merit in the same, the learned Judge, Special Court, Amritsar,

declined the bail application filed by the petitioner vide order dated

30.03.2026. Hence being aggrieved, the petitioner is before this Court by

way of filing the present petition praying for the grant of regular bail.

3. Learned counsel for the petitioner, at the outset, prays for the

grant of bail on the basis of parity with that of co-accused, namely, Palwinder

Singh @ Pundu @ Pindu. He has drawn the attention of this Court to the

order dated 09.04.2026 passed by this Court in CRM-M-17764-2026

whereby co-accused of the petitioner, namely, Palwinder Singh @ Pundu @

Pindu has been granted the concession of regular bail. He has submitted that

case of the petitioner is at par with the co-accused, who has been granted bail

by this Court. He has submitted even another co-accused, namely, Shamsher

Singh @ Shera, from whom recovery of 50 grams of heroin has been

effected, has also been granted regular bail by this Court vide order dated

29.01.2026 passed in CRM-M-3848-2026. He has further submitted that on

the basis of the parity, the petitioner deserves to be granted bail.

4. Per contra, learned State counsel has opposed the submissions

made by counsel for the petitioner. However, he has endorsed the fact that

case of the petitioner is at par with co-accused, namely, Palwinder Singh @

Pundu @ Pindu, who has already been granted bail by this Court. He has

produced custody certificate of petitioner, today in the Court, which is taken

on record.

5. After hearing learned counsel for the parties and perusing the

record, it is deciphered that the petitioner is behind bars since the date of his

arrest. The custody certificate produced would show that petitioner has

suffered incarceration of 02 months and 05 days as on 23.04.2026. It further

reflects that though the petitioner is involved in two more cases, however, he

is on bail in the same. Admittedly, co-accused of the petitioner, namely,

Palwinder Singh @ Pundu @ Pindu has already been granted bail by this

Court vide order dated 09.04.2026 passed in CRM-M-17764-2026.

6. The veracity of the allegations would be assessed only after

conclusion of the trial and on the appreciation of evidence to be led by both

the parties before the trial Court. The trial of the case will take sufficiently

long time. Keeping in view the arguments raised by both the sides and

perusing the record, this Court is of the opinion that learned counsel for the

petitioner succeeds in making out a case for grant of regular bail on the basis

of parity with co-accused, Palwinder Singh @ Pundu @ Pindu who has

already been granted regular bail by this Court vide order 09.04.2026 passed

in CRM-M-17764-2026. Accordingly, the present petition is allowed and the

petitioner is ordered to be released on bail on his furnishing bail/surety bonds

to the satisfaction of the concerned trial Court/Duty Magistrate. Nothing said

herein shall be treated as an expression of opinion on the merits of the case.

               24.04.2026                                  ( RAJESH BHARDWAJ )
               m.sharma                                          JUDGE
                               Whether speaking/reasoned      :      Yes/No
                               Whether reportable             :      Yes/No