Jaswinder Singh Alias Jasvinder Singh ... vs State Of Punjab
2026 Latest Caselaw 2309 P&H

Punjab-Haryana High Court

Jaswinder Singh Alias Jasvinder Singh ... vs State Of Punjab on 11 March, 2026

CRM-M-16815-2025                         -1-


          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
101
                                                          CRM-M-16815-2025
                                                          Decided on : 11.03.2026

Jaswinder Singh alias Jasvinder Singh Khubber                    . . . Petitioner(s)
                                        Versus
State of Punjab                                                . . . Respondent(s)

CORAM:      HON'BLE MR. JUSTICE SANJAY VASHISTH

PRESENT: Mr. Shakti Mehta, Advocate
         for the petitioner(s).

            Mr. Neeraj Madaan, Sr. DAG, Punjab.

            Mr. Ranwant Sangha, Advocate
            for the complainant.
                                 ****

SANJAY VASHISTH, J. (Oral)

1. Prayer in this petition, filed under Section 482 of the BNSS,

2023 (earlier Section 438 Cr.P.C.), is for grant of anticipatory bail to the

petitioner, who has been booked in a criminal case arising out of First

Information Report, as detailed hereunder:-

Name & age of FIR Date Section(s) Police District Petitioner (s) No. Station Jawinder Singh 0010 23.02.20 318(4), 316(2), 61(2), 143(2) of Sherpur Sangrur @ Jasvinder 25 BNS, 2023 and Singh Khubber, 13 of the Punjab Travel aged 42 years Professionals (Regulatoin) Act,

2. On 10.07.2025, Court was apprised that the total disputed

amount is Rs.15.80 lakhs, with which the complainant has been duped by

the petitioner. The relevant contentions noticed in the order dated

10.07.2025, are reproduced as under:-

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"2. Continuing with the submissions, learned counsel for the petitioner, on the basis of instructions received from the petitioner, submits that an amount of approximately Rs.15 lakhs was credited to the petitioner's account, and now, he is willing to return the said amount to the complainant/victim, within a period of three months from today.

3. On the other hand, counsel for the complainant submits that the actual amount credited to the petitioner's bank account is Rs.15.80 lakhs, and not Rs.15 lakhs, as stated by counsel for the petitioner before this Court.

4. In view of this, petitioner is directed to join the investigation as and when required to do so by the Investigating Agency.

In the event of his arrest, the petitioner shall be released on ad-interim bail, subject to his furnishing bail bonds to the satisfaction of the Arresting Officer. The petitioner shall also be abide by all the conditions laid down under Section 482(2) of BNSS, 2023 (earlier Section 438(2) Cr.P.C.).

5. Besides, it is directed that petitioner would hand over his passport to the Investigating Agency or to Court concerned, if he pos- sesses. Otherwise, would submit an affidavit, disclosing the fact that he does not possess any passport.

It is also directed that before leaving country any time during trial, petitioner would seek prior permission of the Court.

6. However, it is clarified that this interim direction is subject to the petitioner paying an amount of Rs.5 lakhs within a period of three weeks from today. Another sum of Rs.5 lakhs shall be paid to the complainant by 30.08.2025.

7. To examine the intention of the petitioner, list again on 11.09.2025."

3. Thereafter, in pursuance of the order dated 10.07.2025, one

demand draft bearing No. 61067 dated 01.10.2025, amounting to ₹10.00

lakhs, drawn on Axis Bank Limited and payable to the complainant - Veer

Singh, was handed over to Mr. Ranwant Sangha, Advocate, representing the

complainant, in Court on 01.10.2025, and the proceedings of the case were

adjourned to 16.12.2025.

Thereafter, another demand draft bearing No. 817025 dated

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15.12.2025, amounting to ₹3.00 lakhs, was also handed over to the

complainant. The remaining amount of ₹2.00 lakhs has been paid in cash

today in Court during the course of hearing to learned counsel representing

the complainant, namely Mr. Ranwant Sangha, Advocate. The said amount

has been duly counted by both learned counsel for the petitioner as well as

learned counsel for the complainant.

In view of the above, the grievance of the complainant stands

fully satisfied and he has no objection if the order dated 10.07.2025 is made

absolute and the instant petition is allowed.

4. On the other hand, learned State counsel submits that he is not

aware of the settlement between the parties or the payments made pursuant

thereto. However, he is not in a position to controvert the submissions

addressed by learned counsel for the parties, which have been recorded on

earlier dates.

5. Heard learned counsel for the parties.

6. Since the grievance of the complainant has been fully satisfied

and the custodial interrogation of the petitioner is no longer required, the ad-

interim bail order dated 10.07.2025 passed by this Court is hereby made

absolute. Accordingly, the present petition is allowed.

However, petitioner shall continue to join the investigation as

and when required to do so and abide by all the terms and conditions laid

down under Section 482(2) of BNSS, 2023.

7. Accordingly, petition stands disposed of.

8. However, present order would be subject to the submission of

passport of the petitioner to the Investigating Agency or to Court concerned,

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if he possesses, within a period of one week from today. Otherwise, he

would submit an affidavit, disclosing the fact that he does not possess any

passport.

It is clarified that in case, aforesaid condition is not complied

with, this order would be considered as non est automatically.

Pending misc. application(s), if any, also stand disposed of.

(SANJAY VASHISTH) JUDGE March 11, 2026 J.Ram

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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