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Punjab-Haryana High Court
Sandeep Singh @ Gyani vs State Of Punjab on 16 March, 2026
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
CRM-M-63782-2025 & another connected case -1-
(129) IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision: 16.03.2026
CRM-M-63782-2025
JASWINDER SINGH @ SUNNY ... Petitioner
Versus
STATE OF PUNJAB ...Respondent
CRM-M-69233-2025
SANDEEP SINGH @ GYANI ... Petitioner
Versus
STATE OF PUNJAB ...Respondent
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Prince Sharma, Advocate
for the petitioner in CRM-M-63782-2025.
Ms. Komal Preet Kaur, Advocate
for the petitioner in CRM-M-69233-2025.
Mr. M.S. Toor, AAG Punjab.
****
JASJIT SINGH BEDI, J.(ORAL)
1. The prayer in the present petitions under Section 483 BNSS,
2023 is for the grant of regular bail in case bearing FIR No.116 dated
26.07.2025 registered under Sections 21(b), 27(a), 61, 85 of NDPS and
offence under Section 29 of NDPS Act, 1985 added later on at Police Station
Sultanwind, District Police Commissionerate, Amritsar.
2. As per the prosecution case, Jaswinder Singh @ Sunny was
apprehended with 5.31 grams of heroin along with Rs.600 of drug money. On
CRM-M-63782-2025 & another connected case -2-
his disclosure statement, Sandeep Singh @ Gyani was nominated as an
accused. He was apprehended and the recovery of 9.04 grams of heroin along
with Rs.500 of drug money was effected from him.
3. The learned counsels for the petitioners contend that
non-commercial quantity of contraband has been recovered from the
petitioners. As the petitioner-Jaswinder Singh @ Sunny has undergone 07
months and 07 days and petitioner-Sandeep Singh @ Gyani has undergone
06 months and 23 days of custody having been granted the concession of
interim bail by this Court vide order dated 16.02.2026, they are entitled to the
concession of regular bail.
4. On the other hand, the learned State counsel admits that the
recovery effected from the petitioners is of non-commercial quantity of
contraband, that they have been granted the concession of interim bail by this
Court vide order dated 16.02.2026 and that the petitioner-Jaswinder Singh @
Sunny has undergone 07 months and 07 days and petitioner-Sandeep Singh
@ Gyani has undergone 06 months and 23 days of custody.
5. I have heard the learned counsel for the parties.
6. Admittedly, taking the prosecution case to be correct, non-
commercial quantity of contraband has been recovered from the petitioners.
Petitioner-Jaswinder Singh @ Sunny is handicapped to the extent of 100% as
he is suffers from locomotor disability. They were both granted the
concession of interim bail by this Court vide order dated 16.02.2026. As
such, petitioner-Jaswinder Singh @ Sunny has undergone actual
CRM-M-63782-2025 & another connected case -3-
imprisonment of 07 months and 07 days and petitioner-Sandeep Singh @
Gyani has undergone actual imprisonment of 06 months and 23 days.
Therefore, in this situation, the further incarceration of the petitioners is not
required.
7. Thus without commenting on the merits of the case, the present
petitions are allowed and the petitioners are ordered to be released on bail on
their furnishing fresh bail bonds and surety bonds to the satisfaction of
learned CJM/Duty Magistrate, concerned.
8. The petitioners (or anyone on their behalf) shall prepare an FDR
in the sum of Rs.50,000/- each and deposit the same with the Trial Court. The
same would be liable to be forfeited as per law in case of the absence of the
petitioners from trial without sufficient cause.
9. The petitions stand disposed of.
10. A photocopy of this order be placed on the file of the connected
case.
(JASJIT SINGH BEDI)
JUDGE
16.03.2026
Kusum Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
