Ravinder Singh vs State Of Haryana

CRM-M-61201-2026

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IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-61201-2026
RAVINDER SINGH ....Petitioner
Versus
STATE OF HARYANA ...Respondent
1. Judgment reserved on 05.11.2026
2. Judgment pronounced on 12.11.2026
3. Judgment uploaded on 13.11.2026
4. Whether only operative part of the judgment is Full
pronounced or whether the full judgment is pronounced.
5. The delay, if any of the pronouncement of full judgment Nil
and reason thereof.
CORAM: HON'BLE MR. JUSTICE YASHVIR SINGH RATHOR
Present : Mr. Kumar Gaurav, Advocate,
Mr. Lovish Dhiman, Advocate,
Mr. Amit Sharma, Advocate and
Mr. Rahul Rana, Advocate for the petitioner.
Mr. Abhinav Mahant, AAG, Haryana.
Mr. S.S. Majithia, Advocate for the complainant.
YASHVIR SINGH RATHOR. J.(Oral)
1. Prayer in this petition under Section 482 of Bharatiya Nagarik
Suraksha Sanhita, 2023 (for short ‘BNSS’) [erstwhile Section 438 of the Code of
Criminal Procedure, 1973 (for short ‘Cr.P.C.’)] is for grant of anticipatory bail to
the petitioner in case FIR No. 198 dated 07.10.2026, registered under Sections
316(4), 318(4), 335, 336(3), 338, 340 and 61 of Bharatiya Nyaya Sanhita, 2023
AMANDEEP GOSAIN
2026.11.13 17:07
I attest to the accuracy and
integrity of this
order/judgment

CRM-M-61201-2026

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(BNS) at Police Station Munak, District Karnal.
2. Status report dated 03.11.2026 by way of affidavit of Gorakh Pal
HPS, DSP, Assandh, Karnal has been filed on behalf of respondent-State and the
same is taken on record.
3. Mr. S.S Majithia, Advocate has put in appearance on behalf of the
complainant and has filed Power of Attorney, which is taken on record.
4. B rief facts of the prosecution case are that on 25.09.2026, a
complaint was submitted by Kuldeep, General Secretary of Aryakulam
International School, Village Munak, District Karnal, stating that one Dinesh was
posted as an Accountant in the school from February 2022 to 19.08.2026 and
entrusted with collection of school fees, maintaining fee accounts and issuing fee
receipts. On 20.08.2026, a parent disclosed that he had deposited school fees of
Rs. 11,900/- for his two children directly into the personal account of Dinesh on
11.08.2026 without receiving any receipt, whereupon verification of the school
software revealed that Fee Receipts No. 2167 and 2168 were fraudulently
generated in backdate (dated 29.07.2026). Subsequent scrutiny of the records
revealed that for the last four years, Dinesh had been embezzling school funds by
getting fees deposited in his personal SBI and HDFC bank accounts, collecting
fees in cash without crediting them into the school account, cancelling original
receipts, tampering with accounting software, and issuing antedated receipts and
has by misused funds exceeding Rs. 1.75 crores. The bank statements further
disclosed that a substantial amount out of these embezzled funds had been
siphoned off and transferred into the bank accounts of his wife Sakshi and his
AMANDEEP GOSAIN
2026.11.13 17:07
I attest to the accuracy and
integrity of this
order/judgment

CRM-M-61201-2026

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brother Ravinder Singh (petitioner) on various dates, which were utilized by them
in constructing residential houses in purchasing vehicles.
3. I have heard learned counsel for the parties and perused the records
on the file.
4. Learned counsel for the petitioner contended that he has been falsely
implicated in the present case merely because he is the brother of co-accused
Dinesh. Petitioner is neither an employee nor associated in any capacity with the
management or accounts of Aryakulam International School, Munak. Not even a
single parent ever deposited any school fee into the bank account of the petitioner.
Learned counsel next contended that the petitioner resides separately from his
brother Dinesh, maintains an independent family and a separate Family ID (No.
5RPN6292), and earns his livelihood by running a business of shuttering and
building material. The financial transactions between the petitioner and his brother
Dinesh were nominal familial and business transactions. Learned counsel further
argued that the entire case against the accused is based on documentary and digital
records, such as fee receipts, school ledger software, and bank account statements,
which are already in possession of the complainant and the investigating agency,
and therefore, no recovery is to be effected from the petitioner. Learned counsel
further contended that petitioner is ready to join the investigation and to abide by
the conditions that may be imposed by the Court and benefit of anticipatory bail
be extended in favour of the petitioner.
5. On the other hand, learned State counsel assisted by counsel for the
complainant has opposed the prayer for anticipatory bail on the ground that huge
AMANDEEP GOSAIN
2026.11.13 17:07
I attest to the accuracy and
integrity of this
order/judgment

CRM-M-61201-2026

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funds belonging to the school have been siphoned off by co-accused Dinesh and
substantial amounts were transferred in the personal bank account of the
petitioner, and therefore, custodial interrogation of the petitioner is required.
6.
It is well settled that the power to grant anticipatory bail is of extra-
ordinary nature and is to be sparingly used with circumspection as held in 2022 (4)
RCR (Criminal) 968 titled as "Sachin @ Sachin Ahuja Vs. State of Punjab". In
SLP (Crl.) 7940 2023 titled as "Shri Kant Upadhay Vs. State of Bihar", Hon'ble
Apex Court has held that grant of interim protection or protection from arrest to an
accused in a serious case may lead to miscarriage of justice and may hamper
investigation to a great extent as it may sometimes lead to tampering or
destruction of evidence. The court is cognizant of the fact that power of
anticipatory bail is to be exercised in exceptional circumstances as it may cause
some hindrance to normal flow of investigation which would undermine the case
of the prosecution.
7. The allegations against the petitioner are serious in nature. The
petitioner is the real brother of the main accused namely Dinesh and the
investigation reveals that the embezzled school funds were transferred and
channeled in the bank account of the petitioner and utilized for raising
constructions beyond their known sources of income. The plea taken by the
petitioner that the transfers were merely routine family transactions will be a
matter of thorough investigation. It is well settled that custodial interrogation is
considered “qualitatively elicitation oriented” than questioning a suspect, who is
not in custody. This means that it is seen as a more effective tool for uncovering
AMANDEEP GOSAIN
2026.11.13 17:07
I attest to the accuracy and
integrity of this
order/judgment

CRM-M-61201-2026

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the full truth and obtaining vital information, especially in serious and complex
cases, where the suspects presence and co-operation are crucial to uncover the
concealed evidence. Custodial interrogation of the petitioner is, thus, essential to
elicit the modus operandi adopted by the accused, to unearth the financial
transactions and the money trail, and to effect recoveries. Moreover, in case, the
petitioner is interrogated under the protective umbrella of an order of ad-interim
bail passed by this Court, he is not likely to answer questions in the right earnest,
which will certainly hamper the investigation.
8. Resultantly, this Court is of the considered opinion that in view of the
nature and gravity of the offence, the petitioner does not deserve the concession of
anticipatory bail. Accordingly, the present petition is hereby dismissed.
9. Pending miscellaneous application(s), if any, shall also stand
disposed of.
(YASHVIR SINGH RATHOR)
12.11.2026 JUDGE
amandeep
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
AMANDEEP GOSAIN
2026.11.13 17:07
I attest to the accuracy and
integrity of this
order/judgment