Punjab-Haryana High Court
Amandeep Singh @ Happy vs State Of Haryana And Another on 25 March, 2026
CRM-M-56022-2025 AND
OTHER CONNECTED CASE -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
133
Decided on : 25.03.2026
1. CRM-M-56022-2025
AMANDEEP SINGH @ HAPPY . . . PETITIONER(S)
VERSUS
STATE OF HARYANA AND ANR. . . . RESPONDENT(S)
2. CRM-M-12346-2026
KANCHAN DEVI AND ORS. . . . PETITIONER(S)
VERSUS
STATE OF HARYANA AND ANR. . . . RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. Pankaj Bali, Advocate,
for the petitioner(s) (in both cases).
Mr. P.K. Jhanda, Sr. DAG, Haryana.
Mr. Rakesh Gupta, Advocate
for the complainant(s).
****
SANJAY VASHISTH, J (ORAL)
CRM-11793-2026 I. This is an application filed u/s 528 of BNSS, 2023/482 Cr.P.C., for placing on record the suicide note dated 20.07.2025, as Annexure R-1.
II. Since, the aforesaid suicide note has already been appended along with status report dated 14.11.2025 filed in CRM-M-56022-2025, as Annexure R-1, and also along with reply dated 24.03.2026, filed by way of affidavit of Uttam, IPS, Assistant Superintendent of Police, JAWALA RAM 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE -2- Ambala, District Ambala in CRM-M-12346-2026 as Annexure R-1, therefore, there is no need to entertain the instant application at this stage.
CRM stands dismissed, at this stage.
MAIN CASE(S)
1. This order shall dispose of CRM-M-56022-2025 and CRM- M-12346-2026, as both these petitions are interconnected and have arisen out of same FIR. However, the lead case is CRM-M-56022-2025.
2. Instant petitions have been filed under Section 482 of BNSS, 2023 (earlier Section 438Cr.P.C.), for grant of anticipatory bail to the petitioners, who have been booked in a criminal case arising out of First Informatoin Report (FIR), as detailed here-under:-
Name & age of FIR Date Section(s) Police District Petitioner(s) No. Station Amandeep Singh @ 88 20.07.2025 3(5), 108 of BNS, 2023 Sector 9 Ambala Happy, aged about 36 City, years (petitioner in Ambala CRM-M-56022-2025)
1. Kanchan Devi, 88 20.07.2025 3(5), 108 of BNS, 2023 Sector 9, Ambala aged about 56 years, [Corresponding Sections Ambala
2. Sandeep Kumar, 34, 306 of IPC] City aged about 34 years, and
3. Kiran, aged about 35 years (petitioners in CRM-
M-12346-2026)
3. On 01.10.2025, following relevant points were recorded in CRM-M-56022-2025:-
" Learned counsel for the petitioner argues that the essential ingredients of Section 145 of BNS (corresponding to Section 109 IPC) are not attracted in the present case.
Learned counsel contends that the present case is one, where the deceased, on account of an emotional breakdown, committed suicide. However, for the extreme step taken by JAWALA RAM 2026.04.01 17:57 the deceased, no other person can be blamed. Even if the I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE -3- allegations mentioned in the suicide note are taken at their face value, the deceased could have availed appropriate legal remedies rather than resorting to the drastic step of ending his life.
It is further argued that for an offence punishable under Section 108 BNSS to be made out, there must be immediate instigation, as contemplated under Section 145 BNS / Section 109 IPC. Such ingredients are conspicuously absent in the present case. In the absence thereof, no offence can be alleged to have been committed by the petitioner. Accordingly, learned counsel prays for the grant of anticipatory bail.
Notice of motion.
Mr. Kanwar Sanjiv Kumar, learned AAG, Haryana, accepts notice on behalf of the respondent-State and prays for time to file reply. Mr. Rakesh Gupta, Advocate also accepts notice on behalf of respondent No.2 and prays for time to file reply along with a copy of the suicide note placed on record.
List on 20.11.2025.
Till the next date of hearing, arrest of the petitioner shall remain stayed. However, the issue of the petitioner's joining the investigation will be examined after considering the reply of the respondents."
Thereafter, on 07.03.2026, following relevant points were recorded in CRM-M-12346-2026:-
"2. Learned counsel for the petitioners argues that deceased in the present case is Gurmeet Singh, who was related as 'Chacha' of Amandeep Singh @ Happy. Said co- accused has already filed the anticipatory bail petition, i.e., CRM-M-56022-2025, which is now pending consideration JAWALA RAM before this Court for 25.03.2026.
2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE -4-
Further submits that petitioner No.1 - Kanchan Devi, is related as sister-in-law of the deceased - Gurmeet Singh; petitioner No.2 - Sandeep Kumar, is related as son of petitioner No.1, and petitioner No.3 - Kiran, is related as wife of co-accused - Amandeep Singh @ Happy.
3. Learned counsel for the petitioner reiterates his submissions addressed by him and recorded in the order dated 01.10.2025, passed in CRM-M-56022-2025, titled as, "Amandeep Singh @ Happy v. State of Haryana and another" (P-7), which is as under:-
" Learned counsel for the petitioner argues that the essential ingredients of Section 145 of BNS (corresponding to Section 109 IPC) are not attracted in the present case.
Learned counsel contends that the present case is one, where the deceased, on account of an emotional breakdown, committed suicide. However, for the extreme step taken by the deceased, no other person can be blamed. Even if the allegations mentioned in the suicide note are taken at their face value, the deceased could have availed appropriate legal remedies rather than resorting to the drastic step of ending his life.
It is further argued that for an offence punishable under Section 108 BNSS to be made out, there must be immediate instigation, as contemplated under Section 145 BNS / Section 109 IPC. Such ingredients are conspicuously absent in the present case. In the absence thereof, no offence can be alleged to have been committed by the petitioner. Accordingly, learned counsel prays for the grant of anticipatory bail."
Thus, in view of above, learned counsel prays for grant of concession of anticipatory bail to the petitioner in the present case.
4. Notice of motion JAWALA RAM 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE -5-
5. On advance notice, learned State counsel puts in appearance on behalf of the respondent - State, and seeks some time to respond to the submissions addressed by learned counsel opposite, after seeking instructions. And, in case of necessity, to file status report by verifying the submissions addressed by the petitioner's counsel.
6. At this stage, Mr. Rakesh Gupta, Advocate, puts in appearance on behalf of respondent No.2 and files his Vakalatnama in Court. Same is taken on record. Office to tag the same at appropriate place.
7. Adjourned to 25.03.2026.
8 Till the next date of hearing, arrest of the petitioners shall remain stayed. However, the issue of the petitioners' joining the investigation will be examined after considering the reply of the respondents.
9. To be heard along with CRM-M-56022-2025."
4. Petitioners herein in both petitions are members of one family. Petitioner - Amandeep Singh @ Happy is son of late Parmeet Kumar (petitioner in CRM-M-56022-2025), whereas, other petitioners in CRM-M-12346-2026, i.e., (i) Kanchan Devi is widow of late Parmeet Kumar, (ii) Sandeep Kumar is son of late Parmeet Kumar and brother of Amandeep Singh @ Happy, and (iii) Kiran is wife of Amandeep Singh @ Happy.
Name of the deceased in the present case, who committed suicide is Gurmeet Singh, and FIR is got registered by his daughter, namely, Kumari Shalini, and same reads as under:-
" It is stated that I am resident of the above said address. I am B.A. Pass. We are two sisters. My elder sister is married. One elder brother of my father was Parmeet JAWALA RAM 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE -6- Kumar and the name of his wife is Kanchan. Our grand- mother, Shero Devi had been living with my father. First Child of our elder uncle, Parmeet Kumar, was born namely Amandeep Singh alias Happy. From the time of the birth, Amandeep Singh was brought up by our grand- mother and grand-mother has been died before 7/8 years and my elder uncle, Parmeet Kumar has also been died before many years. Our elder aunt, Kanchan, lives in a separate house along with her younger son, Sandeep Kumar and we live in a separate house. Marriage of Amandeep Singh was solemnized by my father in the year 2019 with Kiran resident of Kurukshetra and after the marriage, Amandeep Singh started quarrelling with my father in connivance with his mother and younger brother regarding partition of the property. In this regard, many complaints were given to the police. Today, in the afternoon, a friend of our father, namely Ashish Sharma son of Ghanshyam Sharma, resident of New Laxmi Nagar, Jandli, gave information on phone that he was called by our father on the road going to Sector 9, crossing the railway line under bridge in the area of Sector 9 by making a phone call and by saying about his health condition not well, he has brought him to Civil Hospital, Ambala City. Upon this, I and my family members, all reached in Civil Hospital, Ambala City, where Ashish Sharma was met us near our father and he told that our father has vomited very much in the toilet of the hospital. Thereafter, we asked from our father, who told that he has consumed sulfas tablets. At that time, the doctors referred our father to GMCH, Sector 32, Chandigarh. Thereafter, we took our father to CMCH, Sector 32, Chandigarh and after treatment for some time, my father was died there. Before death, my father gave one suicide note written in Hindi and gave the same to me after taking JAWALA RAM 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE -7- out from his pocket and now I have presented before you. According to the suicide note, written by my father, my father has committed suicide by consuming sulfas due to being harassed by his Bhabhi, Kanchan and her son, Amandeep alias Happy, younger son, Sandeep Kumar and wife of Amandeep namely Kiran on the issue of the partition of the property and according to the suicide note written by my father, legal action may be taken against them. I have recoded my statement by coming present in the police station, read and it is correct."
5. As is clear from the FIR, prior to death, deceased had told his complainant daughter about consuming of sulphas tablets and before dying, he handed-over one suicide note (written in Hindi) after taking it out from the pocket. In fact, said suicide note was presented by the complainant to the police along with complaint. Vernacular as well as the translated copy of the suicide note dated 20.07.2025, is appended along with status report/reply filed by State in both the cases, and it reads as under:-
" On 20 July 2025, Gurmeet Singh, son of ShriPuran Singh, house no. 139, Prem Nagar, Ambala city, Haryana, declares this in my full senses that I am forced to do all this because I am troubled by my bhabhi, her son Amandeep and her younger son Sandeep. They have made me unhappy for full property and in every way. All these people do not take any decision regarding the property and say that you have two daughters, what you will do with the property. If ever talk about partition, they beat me up and my sister-in-law and her daughter-in-law Kiran put false allegations on me and trouble me. We have to crave for water also. I am so troubled that till today, at the age of 48, there is no police JAWALA RAM 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE -8- complaint against me and after that, how many false police complaints are there against me, for which RTI is available with me. I, Minister of Government Administration, AseemGoyal, SP Saheb, Police Station In- charge, SHO, DC Saheb and other important people, this is my request to the people that after me my children should be given full share in my property, you are very kind to me, no one feels like doing this work but I am so troubled that if 4 people come to my house from my daughter's in-laws' house, then there is no place to make them sit whereas I have made all this myself, due to lack of kitchen my daughter sits outside in the cold at night and washes utensils which I cannot see. After my brother, I supported all of them but these people have become my enemies, my sister in law and daughter in law Kiran keep trapping me in false allegations, my children should be protected from all of them, in the property my mother has equal share in separate plots in the name of me and my nephew Amandeep, whereas he is not giving me equal share and in the other plot we 4 siblings have a share, they also do not want to do any kind of division, now with folded hands I request the government administration officials again that my daughters and my family should be given their own share only. I have daughters but no son, I have all the papers of their false allegations. Please after me, justice should be given to my family and my jewelry and my mother's jewelry should be returned to me from my younger sister and I do not have any such enmity or opposition with her. I have full faith that after me, complete action will be taken on my request. I am grateful to you."
6. Opening arguments, learned counsel for the petitioners submits that on account of emotional breakdown, Gurmeet Singh committed suicide and for the said extreme step, no person can be JAWALA RAM 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE -9- blamed. Even if the allegations mentioned in the suicide note are taken on its face value, deceased, could have availed appropriate legal remedies, rather than resorting to the drastic step of ending his life. Moreover, ingredients, as contemplated under Section 108 of BNS, 2023 (S. 306 of IPC), are not met with. Therefore, there being no offence, having been committee by the petitioners, they are not liable to be sent for custodial interrogation, as they are innocent. Thus, learned counsel prays for grant of anticipatory bail to the petitioners.
7. Reply dated 24.03.2026 (in CRM-M-12346-2026), is filed by way of affidavit of Mr. Uttam, IPS, Assistant Superintendent of Police, Ambala, District Ambala, in Court today, which is taken on record. Office to tag the same at appropriate place. A copy thereof has also been handed-over to the opposite counsel.
8. Report of RFSL, Moginand, Panchkula is also appended with the reply. In the said report, it has been categorically opined that the specimen handwriting/signatures do tally with the questioned handwriting/signature. Conclusive part of the report, reads as under:-
" Similarities are also observed between standard and questioned writings in the nature and class of other elements of writing, such as: writing movement (combined predominant wrist), writing skill (medium), speed (moderately fast), slant (approx. 90°), spacing (normal), alignment (normal to ascending), pressure (similar pattern), relative size and proportion of characters.
There is no divergence observed between standard and questioned writings and the aforesaid similarities in writing habits are significant and sufficient and cannot be JAWALA RAM attributed to accidental coincidence and when considered 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE - 10 -
collectively, they lead to the opinion that the person who wrote red enclosed standardwritings stamped and marked A7 to A13 also wrote the red enclosed questioned writings similarly stamped and marked Q2, Q3,"
9. Learned State counsel as well as learned counsel for respondent No.2 (complainant), thus, places reliance upon the suicide note and submit that all the petitioners herein have played specific role in causing undue harassment and humiliation to the deceased.
While referring to the suicide note, it is also argued that the conduct of all the accused persons has been described therein and who all, were threshing the deceased during his life time for not taking decision in regard to the property, so that his own daughters (deceased's daughters) may not inherit the property after his lifetime.
From the suicide note, it is further pointed out that during his lifetime, deceased Gurmeet Singh was fed-up with the false complaints moved by Kanchan Devi and her daughter-in-law - Kiran, who implicated the deceased in false allegations.
10. State counsel further submits that from the suicide note, it is also acknowledged that the issue regarding getting the property transferred in their names (petitioners' names) was continuously in their mind, and all of them were causing undue humiliation/harassment to the deceased.
Rather, deceased was apprehensive that the petitioners may deprive his daughters from getting succession in the property, and therefore, before committing suicide, he made request to the authorities JAWALA RAM 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE - 11 -
(SHO and Deputy Commissioner etc.) to give full share in his property to his children.
Thus, highlighting the conduct of the petitioners, it is argued that there was collective abetment and thus created such a situation for the deceased, that in the fittest of the circumstances, he realized not to live and better to die. Accordingly, learned State counsel as well as learned counsel for respondent No.2 (complainant) pray for dismissal of both the anticipatory bail petitions.
11. I have considered the rival submissions addressed by learned counsel for both the sides and have also gone through the relevant record available on the case file.
12. In the proceedings of the present anticipatory bail petitions, it would not be appropriate to comment either way with regard to the al- legations or even the suicide note allegedly written by the deceased - Gurmeet Singh before his death. Let its authenticity be first verified and thereafter, the reasons reflected in the said suicide note be examined in depth by the trial Court.
However, while considering the prayer for anticipatory bail in both the petitions qua the petitioners therein, this Court finds that, prima facie, the behaviour and conduct of the accused/petitioners, in entirety and on a continuous basis, does not appear to be of a humane nature. Allegations such as giving beatings and implicating the deceased in false complaints through his Bhabhi and daughter-in-law, namely, Kanchan Devi and Kiran, are sufficient at this stage to assess the level of mental cruelty allegedly meeted out to the deceased by the accused JAWALA RAM 2026.04.01 17:57 I attest to the accuracy and authenticity of this document CRM-M-56022-2025 AND OTHER CONNECTED CASE - 12 -
persons, apparently with an intent to grab his share in the property, which otherwise was to devolve upon his children/daughters.
Moreover, though not as a conclusive finding, prima facie, it appears that the handwriting of the deceased has also matched, and this aspect also goes against the accused/petitioners.
Thus, in the totality of the circumstances, none of the petitioners in both the petitions deserve the discretionary relief in the form of anticipatory bail. Accordingly, both the petitions are hereby dismissed, being devoid of merit.
Pending misc. application(s), if any, also stand(s) disposed of.
Photocopy of this order be placed on the file of other connected case.
(SANJAY VASHISTH)
March 25, 2026 JUDGE
J.Ram
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
JAWALA RAM
2026.04.01 17:57
I attest to the accuracy and
authenticity of this document