Punjab-Haryana High Court
Rajwinder Singh vs State Of Punjab on 8 January, 2026
CRM-M-60261-2025 1
207
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-60261-2025
Date of Decision: 08.01.2026
RAJWINDER SINGH ......... Petitioner
Versus
STATE OF PUNJAB ..... Respondent
CORAM: HON'BLE MR. JUSTICE YASHVIR SINGH RATHOR
Present : Mr. Vishal Sharma, Advocate for
Mr. Puneet Sharma, Advocate
for the petitioner.
Mr. Jatinder Pal Singh, Sr. DAG, Punjab
assisted by SI Yogesh Garg.
****
YASHVIR SINGH RATHOR, J. (Oral)
1. Prayer in this petition under Section 482 of Bhartiya Nagarik Suraksha Sanhita, 2023 is for grant of anticipatory bail in case FIR No.149, dated 14.08.2024, registered at Police Station City I Sangrur, Punjab (Annexure P-1), under Sections 419, 420, 467, 468 and 471 of IPC, 1860
2. On 10.11.2025, the following order was passed:-
"1. Prayer in this petition under Section 482 of BNSS, 2023 is for grant of anticipatory bail in case FIR No.149, dated 14.08.2024, registered at Police Station City I Sangrur, Punjab (Annexure P-1), under Sections 419, 420, 467, 468 and 471 of IPC, 1860.
2. In compliance of order dated 29.10.2025 passed by this Court, status report by way of affidavit dated Sukhdev 1 of 4 ::: Downloaded on - 10-01-2026 17:23:31 ::: CRM-M-60261-2025 2 Singh, PPS, Deputy Superintendent of Police, Sub Division, Sangrur, District Sangrur filed on behalf of the respondent- State is taken on record. Registry is directed to tag the same at an appropriate place.
3. Both the parties have been heard and material on file has been perused with their able assistance.
4. The present case was registered on the basis of a statement given to the police by Karandeep Singh Sran, Vigilance Officer, Punjab of Satin Creditcare Network Ltd. with the allegations that their firm deals in disbursing loans to its customers and recovering the loan from them. One Gurpreet Singh joined their company on 22.04.2024 and he was transferred to Sangrur Branch as a fresher. On 10.05.2024, police arrested said Gurpreet Singh and it was informed that his real name is Sukhchain Singh and he had submitted fake KYC documents including Aadhar card, PAN card, 10th class mark sheet and 12th class mark sheet, etc., for seeking a job. Earlier also, he had committed a similar fraud with another finance company. He further alleged that Panchayat members namely Harpinder Singh and Harbanch Singh had issued a character certificate, but they also knew very well that it is Sukhchain Singh and not Gurpreet Singh to whom the certificate has been issued. After registration of the FIR, the matter was investigated. Sukhchain Singh was arrested and he suffered a disclosure statement to the effect that all these documents were prepared by the petitioner and handed over to him. Apprehending arrest, the petitioner applied for anticipatory bail, which has been rejected.
5. Learned counsel for the petitioner contended that the petitioner has been falsely implicated. His name has cropped up in the disclosure statement suffered by the co-accused, which is not admissible in evidence. He is ready to furnish handwriting and specimen signatures and the police may get the same compared with the fake documents. Nothing is to be recovered from his possession, as the documents have 2 of 4 ::: Downloaded on - 10-01-2026 17:23:32 ::: CRM-M-60261-2025 3 already been recovered by the police. He is ready to join the investigation and to abide by the conditions that may be imposed by the Court and the benefit of anticipatory bail be extended in his favour.
6. On the other hand, learned State counsel has opposed the bail and argued that the petitioner has committed a heinous offence and his custodial interrogation is essential to unearth the modus operandi adopted by the accused in preparing the documents. In view of the gravity of the offence, he does not deserve the concession of anticipatory bail.
7. Adjourned to 08.01.2026. Meanwhile, the petitioner is directed to join the investigation and in the event of his arrest, he shall be admitted to ad-interim bail on furnishing bail bonds to the satisfaction of the Arresting/Investigating Officer, subject to the following conditions as envisaged under Section 482(2) of the BNSS [erstwhile Section 438(2) Cr.P.C.]:-
i) that the petitioner shall make himself available for interrogation by a police officer as and when required;
ii) that the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to any police officer;
iii) that the petitioner shall not leave India without the prior permission of the Court;
iv) such other condition as may be imposed under sub-
section (3) of Section 480, as if the bail were granted under that section."
3. Today, on instructions from SI Yogesh Garg, learned State counsel has informed this Court that the petitioner has joined the 3 of 4 ::: Downloaded on - 10-01-2026 17:23:32 ::: CRM-M-60261-2025 4 investigation, in compliance of the order dated 10.11.2025 and is no longer required for further investigation.
4. In view of the aforesaid, the order dated 10.11.2025, whereby the petitioner was granted interim anticipatory bail, is hereby made absolute. However, he shall continue to join investigation, if and so required by the Investigating Officer.
5. Disposed of.
6. Pending misc application (s), if any, shall also stand disposed of.
(YASHVIR SINGH RATHOR) JUDGE 08.01.2026 Ali Whether speaking/reasoned Yes/No Whether Reportable Yes/No 4 of 4 ::: Downloaded on - 10-01-2026 17:23:32 :::