Gagandeep Singh @ Gora vs State Of Punjab

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
221
1) CRM-M-39612-2026
Decided on : 11.11.2026
Sandeep Singh @ Yadda . . . Petitioner(s)
Versus
State of Punjab . . . Respondent(s)
2) CRM-M-48241-2026
Anmolpreet Singh alias Mola . . . Petitioner(s)
Versus
State of Punjab . . . Respondent(s)
3) CRM-M-49569-2026
Gagandeep Singh @ Gora . . . Petitioner(s)
Versus
State of Punjab . . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
PRESENT: Ms. Prachi Gupta, Advocate
for the petitioner(s) (in CRM-M-39612-2026).
Mr. Raghav Gulati, Advocate and
Mr. Rahul Kesar, Advocate
for the petitioner(s) (in CRM-M-48241-2026).
Mr. Ajay Kumar, Advocate for
Mr. Rishu Mahajan, Advocate
for the petitioner(s) (in CRM-M-49569-2026).
Mr. Gurpartap Singh, AAG, Punjab.

SANJAY VASHISTH, J. (Oral)
1. This order shall dispose of CRM-M-39612-2026, CRM-M-
48241-2026, and CRM-M-49569-2026, as all the petitions are interconnected
and have arisen out of same FIR. However, the lead case is CRM-M-39612-
JAWALA RAM
2026.11.13 19:29
I attest to the accuracy and
integrity of this document

CRM-M-48241-2026 & CONNECTED CASES - 2 -
2026.
2. The instant petitions have been filed under Section 483 of
BNSS, 2023 (earlier Section 439 Cr.P.C.), for grant of regular bail to the
petitioners, during the pendency of trial, who have been booked in a criminal
case arising out of First Information Report, as detailed here-under:-
Name of Petitioner(s) FIR
Date Section(s) Police
Station
District
No.
Sandeep Singh @
Yadda (petitioner in
CRM-M-39612-2026)
163 21.07.2025 S. 109, 61(2), 3(5), 351(2),
Jandiala Amritsar
351(3), 103 of BNS, 2023
(erstwhile S. 307, 120-B,
34, 506, 302 of IPC) and
S. 25, 54, 59 of Arms Act,
1959
Rural
Anmolpreet Singh
alias Mola (petitioner
in CRM-M-48241-
2026)
163 21.07.2025 S. 109, 61(2), 351(2),
Jandiala Amritsar
351(3), 3(5) of BNS, 2023
(erstwhile S. 307, 120-B,
506, 34 of IPC) and
S. 25, 54, 59 of Arms Act,
1959
[offences under S. 103,
318(4), 336(2), 338,
336(3), 340(2) of BNS,
2023, added later on
(erstwhile S. 302, 420,
465, 467, 468, 471 of IPC)]
Rural
Gagandeep Singh @
Gora (petitioner in
CRM-M-49569-2026)
163 21.07.2025 S. 109, 61(2), 3(5), 351(2),
Jandiala Amritsar
351(3) of BNS, 2023
(erstwhile S. 307, 120-B,
34, 506, 506(2) of IPC)
and S. 25, 27, 54 of Arms
Act, 1959 and S. 103,
318(4), 336(2), 338,
336(3), 340(2) of BNS,
2023 added later on
(erstwhile S. 302, 420,
465, 467, 468, 471 of IPC)
Rural
3. Incident in question happened at about 9.00 A.M. on
21.07.2025, in which complainant’s brother namely Lakhwinder Singh alias
Lakhbir Singh suffered bullet injuries. FIR was got registered by complainant
namely Daljit Singh @ Jeeta, which reads as under:-
“ As per his routine, on 21.07.2025, he left the house in the
morning in his car no. PB02CE-6897 i10 company. I had also a hearing
in District Courts, Amritsar and after completing errands I had left
earlier and told my brother to pick me up from near Car Washing
JAWALA RAM
2026.11.13 19:29
I attest to the accuracy and
integrity of this document

CRM-M-48241-2026 & CONNECTED CASES - 3 -
Service Station, Near Ever Green Colony, Jandiala. After completing
my work, I was waiting for my brother that it was about 09:00 in the
morning. I saw car of my brother Lakhwinder Singh approaching so I
came forward. At a distance of 25/30 steps 3 assailants armed with
pistols came from the side of Baba Hundaal riding on two motorcycles
and started firing at my brother indiscriminately with an intention to kill
him. Due to shots, he got severely injured and he lost control over the
car and it hit a cyclist passing by and then into shutter of a shop. Cyclist
was injured and engine of the car also went off. In order to save my
brother I ran towards him and the above assailants kept firing with their
pistols towards my brother, who were seen by me, Kuldeep Singh
Mistry, Robin Singh and other people. I raised alarm Mar ditta mar
ditta and help help. People gathered there and the assailants fled from
the spot, firing, on their motorcycles. Out of the assailant, I identified
two of them as Ajaypal Singh @ Gandhi son of Baldev Singh Alias
Deba, Abhi son of Kanta son of Inderjit Singh resident of Mohalla
Sheikhupura Jandiala Guru. I can identify the third assailant who was
their companion if he comes before me. I took out my injured brother
out of the car in injured condition with the help of the people, arranged
for a vehicle. Friend of my brother namely Lakhbir Singh and son of my
brother Lakhwinder Singh namely Mukhwinder Singh and Gagandeep
Singh @ Gaggi son of Bikkar Singh resident of Jandiala reached at the
spot on car, by which, I took my injured brother Lakhwidner Singh to
Amandeep Hospital, Amritsar. On his way, my brother Lakhwinder
Singh told us that he has been attacked under a planning with an
intention to kill by: Balwinder Singh @ Binder Kutti Pehalwan son of
Dalbir Singh, Gupreet Singh @ Goldy son of Ajit Singh, Ajaypal Singh
@ Gandhi son of Baldev Singh @ Deba, Abhi son of Kanta son of
Inderjit Singh, resident of Mohalla Shekhupura Jandiala Guru, Angrej
Singh @ Teetu son of Kulwant Singh, resident of Boparai Police Station
Lopoke Amritsar, in conspiracy with each other through Ajaypal Singh
@ Gandhi son of Baldev Singh @ Deba, Abhi son of Kanta son of
Inderjit Singh, resident of Mohalla Shekhupura Jandiala Guru and one
more unidentified person. The motive behind it is that above accused
suspected that my brother Lakhwinder looking after cases of their
opponents. Due to this reason, the above accused have carried out this
incident. The above accused had also threatened that if, he fought their
cases, he will be done to death. A few days ago Ajaypal Singh @
Gandhi had threatened son of my brother namely Mukhwinder Singh.
JAWALA RAM
2026.11.13 19:29
I attest to the accuracy and
integrity of this document

CRM-M-48241-2026 & CONNECTED CASES - 4 -
Due to this grudge only, my brother has been attacked with an intention
to kill by giving gun shots and has been severely injured. The cyclist
who got injured during the incident, was also taken for treatment by the
passer-bys. Legal action be taken against all of them. At this moment,
my brother Lakhwinder Singh is under treatment in Amandeep Hospital,
Amritsar. Statement recorded, heard and is correct. SD/- Daljit Singh
@ Jeeta”
4. As per FIR, initially, there were five to seven accused persons,
namely, (i) Balwinder Singh @ Binder Kutti Pehalwan, (ii) Gurpreet Singh
@ Goldy, (iii) Ajaypal Singh @ Gandhi, (iv) Sharanjit Singh @ Abhi, (v)
Angrej Singh @ Teetu and two unidentified persons. However, injured –
Lakhwinder Singh alias Lakhbir Singh succumbed to his injuries on
02.08.2025, whereupon offence under Section 103 of BNS, 2023, was added.
5. During subsequent investigation, 15 more persons were
nominated as accused, namely, (i) Rajbir Singh @ Mohabbat, (ii) Prabh
Masih @ Prabhwal Masih, (iii) Anmolpreet Singh @ Mola (petitioner in
CRM-M-48241-2026), (iv) Raju Vaid, (v) Sarabjit Singh, (vi) Pardeep Singh
@ Vishal, (vii) Gagandeep Singh @ Gora (petitioner in CRM-M-49569-
2026), (viii) Manminder Singh @ Billa, (ix) Lovepreet Singh @ Love, (x)
Manpreet Singh @ Mani, (xi) Sandeep Singh @ Yadda (petitioner in CRM-
M-39612-2026), (xii) Mandeep Singh @ Yada, (xiii) Rawaljit Singh @
Sonu, (xiv) Kamal Bhat and (xv) Manpreet @ Manu Khak.
6. Learned counsel for the petitioners submit that:-
Petitioner – Sandeep Singh @ Yadda, is inside jail since
20.08.2025 and is alleged to have threatened the deceased.
Petitioner – Anmolpreet Singh @ Mola is inside jail since
17.01.2026 and his alleged role is that he had arranged a pistol
along with 20 bullets, which were handed over to co-accused
JAWALA RAM
2026.11.13 19:29
I attest to the accuracy and
integrity of this document

CRM-M-48241-2026 & CONNECTED CASES - 5 -
Sharanjit Singh @ Abhi.
As far as petitioner – Gagandeep Singh @ Gora is concerned,
learned counsel submits that he was already inside jail at the
time of incident and is alleged to have arranged in providing
pistol to another accused, namely, Manminder Singh @ Billa.
None of the present petitioners was named as accused in the
FIR.
Learned counsels further submit that petitioners were implicated
as accused during subsequent investigation and their alleged role alleged
against them is limited to the extent detailed here-above. Thus, submit that
keeping them inside jail for an indefinite period, would serve no useful
purpose, particularly when their further custodial is not required by
prosecution. Learned counsel also rely upon the order dated 11.09.2026,
passed in CRM-M-46075-2026, whereby co-accused Prabh Masih @
Prabhwal Masih was also granted concession of regular bail. Thus, learned
counsel prays for grant of bail to the petitioners.
7. In response, learned State counsel has submitted one common
status report dated 10.11.2026 in Court today, which is taken on record.
Office to tag same at its appropriate place. Copy thereof is also handed over
to counsel opposite.
8. Learned State counsel, while opposing the prayer for bail,
submits that allegations levelled against the petitioners are serious in nature,
as the present case relates to a pre-planned attack, resulting in murder of
Lakhwinder Singh alias Lakhbir Singh. It is contended that petitioners had
actively participated in the conspiracy by facilitating the main assailants
through threats and arranging weapons and ammunition. Thus, keeping in
JAWALA RAM
2026.11.13 19:29
I attest to the accuracy and
integrity of this document

CRM-M-48241-2026 & CONNECTED CASES - 6 -
view gravity of offences and their alleged involvement in the crime, learned
State counsel prays for dismissal of present petitions.
9. I have heard learned counsel for the parties and perused material
available on record.
10. Undoubtedly, allegations in the present case are serious, as
incident in question resulted in death of Lakhwinder Singh alias Lakhbir
Singh. However, while considering the prayer for bail, role attributed to each
of the petitioner and nature of material relied upon by the prosecution would
be relevant for its considerations. As per prosecution, none of the present
petitioners was one of the three assailants, who allegedly fired at deceased
being present on spot. Their involvement emerges during subsequent
investigation, with distinct roles attributed to them, namely, threatening the
deceased, arranging a pistol and ammunition, and providing a pistol to
another accused.
It is also relevant that co-accused Prabh Masih @ Prabhwal
Masih, against whom allegation of arranging passport of main accused –
Sharanjit Singh @ Abhi is levelled, has already been granted bail vide order
dated 11.09.2026, passed in CRM-M-46075-2026.
11. Further, petitioner – Sandeep Singh @ Yadda is inside jail since
20.08.2025, whereas petitioner – Anmolpreet Singh @ Mola is inside jail
since 17.01.2026. So far as petitioner – Gagandeep Singh @ Gora is
concerned, prosecution itself alleges that he was already inside jail at the
time of occurrence.
Having regard to their respective alleged roles, period of
incarceration and overall facts and circumstances, this Court is of the
considered view that further detention of petitioners is not warranted at this
JAWALA RAM
2026.11.13 19:29
I attest to the accuracy and
integrity of this document

CRM-M-48241-2026 & CONNECTED CASES - 7 -
stage.
Accordingly, without expressing any opinion on the merits of
the case, all three petitions are allowed . Petitioners are ordered to be released
on bail, subject to their furnishing bail/surety bonds to the satisfaction of the
learned trial Court/ Chief Judicial Magistrate/ Illaqa Magistrate/ Duty
Magistrate concerned, if not required in any other case.
12. Needless to observe that the petitioners shall not extend any threat
and shall not influence any prosecution witness in any manner directly or
indirectly.
13. Any of the discussion done and recorded here above, shall not
be construed as an expression of opinion on the facts of the case. Therefore,
trial Court is expected to decide the case by taking an independent view, on
the basis of evidence available on record, as expeditiously as possible, in
accordance with law.
Petitions stand disposed of .
Pending misc. application(s), if any, also stand disposed of.
Photocopy of this order be placed on the files of other connected
cases.
(SANJAY VASHISTH)
JUDGE
November 11, 2026
J.Ram
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
JAWALA RAM
2026.11.13 19:29
I attest to the accuracy and
integrity of this document