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Punjab-Haryana High Court
Charan Singh vs State Of Haryana on 10 March, 2026
CRM-M-56782-2025 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
142
CRM-M-56782-2025
Decided on : 10.03.2026
Charan Singh . . . Petitioner(s)
Versus
State of Haryana . . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
PRESENT: Mr. Ankit Yadav, Advocate
for the petitioner(s).
Mr. PK Jhanda, Sr. DAG, Haryana.
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SANJAY VASHISTH, J. (Oral)
1. The instant petition has been filed under Section 483 of BNSS,
2023 (earlier Section 439 Cr.P.C.), for grant of regular bail to the petitioner,
during the pendency of trial, who has been booked in a criminal case arising
out of First Information Report, as detailed here-under:-
Name of FIR Date Section(s) Police Station District
Petitioner(s) No.
Charan Singh 286 09.06.2022 20 of NDPS Act, 1985 Hodal Palwal
2. Learned counsel for the petitioner submits that the petitioner is
aged about 40 years and he is in custody for more than a period of 03 years
and 09 months.
3. FIR in the present case was registered on 09.06.2022 on the
basis of secret information received by the police patrolling party to the
effect that one Dev Dutt @ Chintu s/o Dayaram, r/o Pingaud, presently
residing at Gadhiya Mohalla Hogal and one Naved Khan s/o Parvez Khan,
r/o Delhi, used to bring and sell ganja leaves. It was further informed that a
few days prior to the registration of the FIR, Dev Dutt had sent Charan
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Singh (petitioner herein) to bring hemp leaves from Badrachalam, District
Badradi Kothagudem (Telangana) on a tractor bearing registration No.
UP65-AK-0274, make Sonalika, having a safety tank attached at the rear
side. Upon conducting a raid, it was found that a car bearing registration No.
HR50-D-7503, make Swift VDI, was escorting the said tractor, which was
being driven by the petitioner - Charan Singh.
During investigation, it further came to light that the tractor was
originally owned by one Vinod and had been taken over by the accused
Javed, who is also a co-villager of the petitioner. Learned counsel thus
argues that the recovery of 179.5 kg of ganja from the safety tank attached to
the said tractor is attributable to the other named accused and that the
services of the petitioner were merely utilized for the purpose of driving the
said tractor.
4. It is further argued that the allegations in the FIR primarily
relate to the activities of accused Dev Dutt and his co-accused Naved Khan,
who are alleged to have been involved in importing ganja leaves from
outside the State, i.e., from Telangana. There is no material on record to
show that the petitioner was ever involved in similar activities in the past or
that he derived any undue benefit from the alleged transportation of ganja.
Broadly speaking, the question before the trial Court, vis-à-vis
the petitioner herein, would be whether he was in conscious possession of
the contraband allegedly recovered or whether he had any knowledge that
the same was being transported in the safety tank attached to the tractor.
Besides, both the accused, namely Dev Dutt and Naved Khan, have already
been granted regular bail by this Court vide orders (Annexures P-2 and P-3).
5. On the other hand, learned State counsel, though opposes the
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prayer for bail, is unable to counter the submissions addressed by learned
counsel for the petitioner as noticed here-above. Rather, he could not point
out the involvement of the petitioner in any other case of similar nature.
6. I have heard learned counsel for the parties and perused the
relevant material available on record.
7. Considering the overall facts and circumstances of the case, it is
noticed that the petitioner is in custody for more than 03 years and 09
months. The case of the prosecution is that the contraband was recovered
from the safety tank attached with the tractor which was being driven by the
petitioner. The plea raised on behalf of the petitioner is that he was merely
engaged for the purpose of driving the said tractor and that the question as to
whether the petitioner was in conscious possession of the contraband or had
knowledge about the same being transported in the safety tank attached with
the tractor is a matter which would be determined during the course of trial.
It is further not disputed that the co-accused, namely Dev Dutt
and Naved Khan, have already been granted the concession of regular bail
by this Court and no other case of similar nature has been pointed out
against the petitioner. The petitioner has already undergone substantial
period of custody and the trial is likely to take some more time to conclude.
8. In view of the aforesaid facts and circumstances, but without
commenting upon the merits of the case, this Court is of the considered
opinion that the petitioner deserves the concession of regular bail.
Consequently, prayer made in the present petition is allowed.
Petitioner is ordered to be released on bail, subject to his furnishing
bail/surety bonds to the satisfaction of the learned trial Court/ Chief Judicial
Magistrate/ Illaqa Magistrate/ Duty Magistrate concerned, if not required in
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any other case.
9. Needless to observe that the petitioner shall not extend any
threat and shall not influence any prosecution witness in any manner directly
or indirectly.
10. Any of the discussion done and recorded here-above, shall not
be construed as an expression of opinion on the facts of the case. Therefore,
trial Court is expected to decide the case by taking an independent view, on
the basis of evidence available on record, as expeditiously as possible in
accordance with law.
11. 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.
12. Petition stands disposed of.
Pending misc. application(s), if any, also stand(s) disposed of.
(SANJAY VASHISTH)
JUDGE
March 10, 2026
J.Ram
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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