Punjab-Haryana High Court
Jaideep vs State Of Haryana on 9 December, 2025
CRM-M-61286-2025
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IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
234
CRM-M-61286-2025
Date of decision: 09.12.2025
JAIDEEP ....Petitioner
Versus
STATE OF HARYANA ...Respondent
CORAM: HON'BLE MR. JUSTICE YASHVIR SINGH RATHOR
Present : Mr. T.S. Grewal, Advocate for the petitioner.
Ms. Vasundhara Dalal Anand, Sr. DAG, Haryana.
YASHVIR SINGH RATHOR. J.(Oral)
1. Present petition under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for grant of regular bail to the petitioner in case FIR No.49 dated 21.03.2025, under Sections 318(4), 336(3), 338, 340(2) and 61(2) of BNS, 2023 and Sections 61(1) (c), 72-A and 63-A of the Punjab Excise Act, 1914 (Haryana Amendment Bill, 2020), registered at Police Station Nathu Sarai Chopta, District Sirsa, Haryana.
2. Status report by way of affidavit of Raj Singh, HPS, Deputy Superintendent of Police (Law and Order), Sirsa has been filed on behalf of respondent-State and the same is taken on record.
3. The present case was registered on the basis of statement given to the police by Surender Kataria, Excise Inspector, with the allegations that upon receiving some information, he reached Shakkar Mandori road, Rupana Bishnoiyan where police officials met him and a joint raid was conducted at the premises of Anoop, son of Krishan Kumar and five persons namely Bansi Lal 1 of 4 ::: Downloaded on - 10-12-2025 15:50:07 ::: CRM-M-61286-2025
- 2- Anoop, Vikas, Arun and Ram Shankar were found loading liquor in vehicles and 286 cartons of liquor Imperial Blue, 194 cartons of Royal Stag, 86 cartons of Royal Challenge, 49 cartons of McDowell's, 49 cartons of All Seasons whiskey, 98 cartons each containing 48 pints make Royal Challenge, 99 cartons each containing 48 pints of All Seasons, 404 cartons each containing 24 cans of beer Tuborg, 49 cartons each containing 24 cans of beer thunderbolt, 202 cartons each containing 24 cans of beer Kingfisher Ultra Max and 111 cartons each containing 24 cans of beer Bee Young were recovered and the samples were drawn. It was further reported by ASI Kuldeep Kumar, who was a member of raiding party, that at the time of raid, he received an information that Vishnu, Vikas, Bansi Lal, Anoop, Sushil, Gopi Ram Dudi, Inder Jiyani and Yuvraj bring liquor from Punjab and store it in the 'Nohra' of Anoop and then they sell it in Gujarat. Accused Bansi Lal alongwith Anoop, Vikas and Ram Shankar were arrested and they disclosed that Sushil, Vishnu, Gopi Ram Dudi, Inder Jyani and Yuvraj bring various brands of English liquor and beer from Punjab, which are loaded into their vehicles and supplied to Gujarat. Thereafter, accused Inder Jyani was arrested on 21.06.2025 and he suffered disclosure statement that one Sandeep is also his accomplice in the said transportation of liquor and thereafter, said Sandeep was also arrested on 21.07.2025. Said Sandeep in his disclosure statement nominated Jaideep (present petitioner) as the supplier of raw material, labels, holograms, spirit cans and caramel used in preparing the liquor. Thereafter, the petitioner was apprehended on 04.08.2025.
4. I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.
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5. Learned counsel for the petitioner contended that petitioner has been falsely implicated on the basis of disclosure statement suffered by co-accused Sandeep, which is not admissible in evidence. Nothing has been recovered from the possession of present petitioner. All the co-accused namely Arun, Vikas, Sandeep, Inderjeet @ Inder Jyani and Anoop @ Anup have been released on bail by this Court vide order dated 03.12.2025. Learned counsel further contended that co-accused namely Gopi Ram, Vishnu Kumar, Ram Shankar, Salman Khan @ Khan, Raj Kumar and Sushil have also been released on bail (Annexures P-2 to P-
7). Challan has already been presented after completion of investigation. All the offences are Magisterial trial. The trial is certainly going to take sufficiently long time to conclude and no useful purpose will thus be served by detaining the petitioner in custody anymore and he may be released on bail.
6. On the other hand, learned State Counsel has opposed the bail and argued that in view of the gravity of the offence, petitioner does not deserve the concession of bail.
7. Petitioner is in custody since 04.08.2025. All the co-accused namely Arun, Vikas, Sandeep, Inderjeet @ Inder Jyani and Anoop @ Anup have been released on bail by this Court vide order dated 03.12.2025. Moreover, co-accused namely Gopi Ram, Vishnu Kumar, Ram Shankar, Salman Khan @ Khan, Raj Kumar and Sushil have also been released on bail vide orders Annexures P-2 to P-
7. All the offences are Magisterial trial. The trial is certainly going to take a sufficiently long time to conclude and no useful purpose will thus be served by detaining the petitioner in custody anymore. Moreover, case of the petitioner is identical to that of co-accused namely Raj Kumar and Sandeep, who have already 3 of 4 ::: Downloaded on - 10-12-2025 15:50:07 ::: CRM-M-61286-2025
- 4- been released on bail and he is thus entitled to be released on bail even on the ground of parity.
8. Having regard to the aforesaid factual position, but without commenting anything upon the merits of the case, the present petition is allowed and petitioner is ordered to be released on bail on furnishing bail bonds and surety bonds to the satisfaction of learned Trial Court concerned, on usual terms and conditions.
(YASHVIR SINGH RATHOR)
09.12.2025 JUDGE
amandeep
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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