Punjab-Haryana High Court
Har Rai Singh vs State Of Punjab on 6 November, 2025
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
214
CRM-M-54651
54651-2025(O&M)
Date of decision: 06.11.2025
Hari Rai Singh ...Petitioner
VERSUS
State of Punjab ...Respondent
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- Mr. Kanwar Inder Singh, Advocate, for the petitioner.
Mr. Mohit Kapoor, Sr.DAG, Punjab
Punjab.
*****
VINOD S. BHARDWAJ,
BHARDWAJ J. (Oral)
The instant petition has been filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the petitioner in case bearing FIR No.190 dated 30.12.2023 registered under Sections 379-B (2), 379, 411, 489 of the Indian Penal Code, 1860 at Police Station Chattiwind, Chattiwind District Amritsar.
2. Briefly summarized, the case of the prosecution is that complainant-Akhil Akhil Gupta who works as a Zomato delivery rider, was allegedly robbed on 25.12.2023.
25.12.2023 He had collected a food delivery order from Surjit Food Plaza, Lawrence Road, Amritsar and was on his motorcycle no.PB-02-EG- 0538, make Splendor to deliver the food item at Celebration Enclave, Guruwall at Tarn Taran Road.
Road At about 8:30 pm as he approached the flyover of Tarn Taran Road, one Bullet motorcycle and one Splendour motorcycle came from behind and intercepted him. Two persons were riding on the Bullet motorcycle and three persons were riding on the Splendor motorcycle. The pillion rider on the Bullet motorcycle allegedly waved a datar and robbed the complainant of two mobile phones (an I-Phone and an Oppo F19 Pro), a purse containing SUMIT SINGH GUSAIN 2025.11.06 19:06 I attest to the accuracy and integrity of this document 2 214 CRM CRM-M-54651-2025(O&M) Rs.7,800/-, three ATM cards and his Aadhaar ca card before fleeing the scene.
During subsequent inquiry the complainant learned that the culprits were Gurpreet Singh @ Gora, Vishal, Jugraj Singh @ Bauu, Jaskaran Singh @ Lali and Harrai Singh @ Jobanjit Singh @ Mota. An FIR was accordingly registered and the culprits Gurpreet Singh @ Gora, Jugraj Singh @ Bauu, Jaskaran Singh @ Lali and Harrai Singh @ Joba Jobanjit Singh @ Mota were arrested. One motorcycle make Bullet and a datar were recovered from the possession of accused Gurpreet Singh @ Gora, w while another motorcycle make Splendor was recovered from the possession of accused Jaskaran Singh @ Lali. Pursuant to disclosure statement of accused--Jugraj Singh @ Bauu one motorcycle make Splendour without number plate and one mobile phone make Readme were recovered;
recovered from the disclosure statement of accused-Harrai Singh @ Jobanjit Singh @ Mota, one motorcycle make Splendor without number plate and one mobile phone Realme, one phone Readme were recovered and from the disclosure statement of accused-Gurpreet Gurpreet Singh, one phone make iPhone 14 and one phone make Oppo-F-19 Pro were recovered and all these items were taken into possession by the police.
3. Learned counsel for the petitioner contends that the petitioner has been in custody since 30.12.2023 and has thus undergone an actual custody of more than 01 year and 10 months in the present case. He further contends that Vishal Singh, Gurpreet Singh @ Gora, Jaskaran Singh @ Lali and Jugraj Singh @ Bau @ Bauu i.e. co-accused of the petitioner have already been granted concession of regular bail by this Court vide orders dated 13.11.2024 in CRM- M-45056-2024; 22.08.2024 in CRM-M-39568-2024;
2024; 26.03.2025 in CRM-M-
15455-2025 and 24.09.2024 in CRM-M-46126-2024 2024 respectively. He further contends that the custody period of the petitioner is much longer and that no SUMIT SINGH GUSAIN 2025.11.06 19:06 I attest to the accuracy and integrity of this document 3 214 CRM CRM-M-54651-2025(O&M) witness has been examined so far.
4. Learned State Counsel does not dispute spute any of the aforesaid facts.
5. I have heard learned counsel for the respective parties and have gone through the documents appended alongwith the present petition.
6. Taking into consideration that the petitioner has already undergone an actual custody of more than 01 year and 10 months and that the trial has yet not commenced coupled with the fact that all other co-accused of the petitioner have been granted concession of regular bail, I deem it appropriate to allow the present petition.
7. Accordingly, the instant petition is allowed and the petitioner is ordered to be admitted to regular bail subject to his furnishing bail/surety bonds to the satisfaction of the trial Court/Duty Magistrate/Illaqa Magistrate concerned.
8. It is made clear that the petitioner shall not extend any threat and shall not influence any prosecution witness in any manner directly or indirectly.
9. The observation made hereinabove shall not be construed as an expression on the merits of the case and the trial Court shall decide the case on the basis of available material.
06.11.2025 (VINOD S. BHARDWAJ)
Sumit Gusain JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
SUMIT SINGH GUSAIN
2025.11.06 19:06
I attest to the accuracy and
integrity of this document