Punjab-Haryana High Court
Niranjan Singh vs State Of Haryana on 21 November, 2025
138
CRM-M-66269-2025 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-66269-2025
Date of decision: 21.11.2025
NIRANJAN SINGH ....Petitioner
Versus
STATE OF HARYANA ....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. Nilesh Bhardwaj, Advocate and
Dr. Sandeep Moudgil, Mr. Nikhil K. Vashisht,
Mr. Dushyant Singh, Advocates for the petitioner.
.....
RUPINDERJIT CHAHAL, J. (ORAL)
1. Instant petition has been filed under Section 483 read with Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 praying for grant of interim regular bail for a period of 7 days to the petitioner in case FIR No.499 dated 06.12.2023 registered under Sections 336, 420, 34 IPC, Sections 18(a) and 18(c) of the Drugs and Cosmetics Act, 1940, Sections 15(2) and 15(3) of the IMC Act and Section 22(c) of the NDPS Act, registered at Police Station Chandhat, District Palwal with a further prayer for setting aside the impugned order dated 18.11.2025 (Annexure P-1) passed by learned Additional Sessions Judge, Palwal.
2. Learned counsel for the petitioner has submitted that the petitioner deserves concession of interim bail as the marriage ceremony of daughter of the petitioner is to be solemnized on 27.11.2025. He submits that the petitioner being the father of the bride holds a vital role in the 1 of 3 ::: Downloaded on - 22-11-2025 23:49:53 ::: 138 CRM-M-66269-2025 -2- performance of various customary and religious rituals associated with the marriage ceremony. He further submits that the marriage ceremony of the daughter of the petitioner was fixed way back even before the registration of the present FIR. He further submits that being in judicial custody it is impossible for the petitioner to make necessary arrangements and participate in the marriage and for performing marriage related rituals and prays that interim regular bail be granted to him. Learned counsel for the petitioner further submits that the petitioner had earlier applied for interim bail for 15 days before the learned Trial Court, however the same was disposed of with the specific directions that the petitioner shall be taken to the venue of the marriage in police custody on the day of marriage and will be brought back to jail by the closing hours of the day.
3. Notice of motion.
4. Mr. Mohit Chaudhary, AAG Haryana present in Court accepts notice on behalf of the respondent-State and vehemently opposes the prayer for interim regular bail to the petitioner by submitting that there is every likelihood that the petitioner may abscond.
5. After hearing the learned counsel for the parties and perusing the record, it is apparent that the marriage of the petitioner's daughter is scheduled for 27.11.2025. The marriage of daughter is a significant social and personal event. Thus, this Court is inclined to take a lenient view in the present petition.
6. Keeping in view the peculiar facts of the present case, without commenting any further on the merits, the present petition is allowed and the petitioner is ordered to be released on interim regular bail w.e.f. 26.11.2025 to 28.11.2025 subject to his furnishing bail bonds/surety bonds to the 2 of 3 ::: Downloaded on - 22-11-2025 23:49:54 ::: 138 CRM-M-66269-2025 -3- satisfaction of the learned trial Court/Duty Magistrate/CJM concerned. The impugned order dated 18.11.2025 (Annexure P-1) is hereby set aside.
7. The petitioner will surrender before the District Jail, Neemka Faridabad on 29.11.2025 at 10.00 A.M.
8. Copy of this order be sent to the Jail Superintendent, District Jail, Neemka Faridabad through e-mail.
9. The present petition stands disposed of.
(RUPINDERJIT CHAHAL)
21.11.2025 JUDGE
puneet
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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