Punjab-Haryana High Court
Mandeep Singh @ Dhroo vs State Of Punjab And Others on 18 March, 2026
CWP No.20449-2019(O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.20449-2019(O&M)
Date of Decision: 18.03.2026
Mandeep Singh @ Dhroo
....Petitioner
vs.
State of Punjab and others
....Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present: Mr. Mohinder Singh Joshi, Advocate
Mr. Ravneet Singh Joshi, Advocate
for the petitioner
Mr. Aman Dhir, DAG, Punjab
***
JAGMOHAN BANSAL, J. (ORAL)
1. The petitioner through instant petition under Article 226/227 of the Constitution of India is seeking direction to respondents to remove his name from the list of gangsters.
2. The petitioner is currently serving life sentence for committing offence punishable under sections 148, 302, 307, 379, 149 IPC. The respondents have put his name in the list of gangsters without any basis which has resulted in denial of parole to him. He through his mother has filed representation dated 31.05.2019 to the respondents for removal of his name from the list of gangsters but to no avail.
3. Learned counsel for the petitioner submits that there is no statutory provision to declare any prisoner/convict as gangster. The respondent has framed policy and as per said policy, a criminal may be declared gangster. The petitioner does not fall within the said policy, thus, was wrongly and illegally declared gangster.
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4. Per contra, learned State counsel submits that the authorities duly examined case of the petitioner. He was found involved in 17 FIRs. There are many FIRs under Sections 302 and 307 of IPC. He was head of 'Dharoo' gang. He has not challenged policy whereunder he was declared gangster. He duly falls under said policy. It is a preventive measure. He has not been detained on the basis of being declared gangster.
5. Heard the arguments and perused the record.
6. From the perusal of record, it is evident that State Government has framed policy wherein parameters have been laid down to declare any criminal as gangster. Case of the petitioner was duly examined and it was found that he is head of 'Dhroo' gang. He was implicated in 17 FIRs and awarded life imprisonment in one FIR. He was implicated in multiple FIRs registered under Sections 307 and 302 of IPC. He has not been detained under any preventive law whereas as per policy, he has been declared gangster as a precautionary measure. During the course of hearing, learned State counsel has submitted that petitioner, at present, is on bail which indicates that he has not been denied any benefit otherwise permissible in law.
7. In the backdrop, the petition deserves to be dismissed and hereby dismissed.
8. Pending Misc. application(s), if any, shall stand disposed of.
(JAGMOHAN BANSAL) JUDGE 18.03.2026 paramjit Whether speaking/reasoned: Yes Whether reportable: No 2 of 2 ::: Downloaded on - 19-03-2026 04:21:01 :::