Ravi Kumar Alias Ravi vs State Of Punjab

CRM-M-47261-2026 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
223
CRM-M-47261-2026(O&M)
Decided on :13.11.2026

Ravi Kumar alias Ravi . . . Petitioner(s)
Versus
State of Punjab . . . Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Salil Dev Bali, Sr. Advocate with
Mr. Simmy Gupta, Advocate for the petitioner.
Mr. Gurpartap Singh, AAG, Punjab.

SANJAY VASHISTH , J. (Oral)
1. Present petition has been filed under Section 483 of BNSS
seeking regular bail in case FIR No.151 dated 10.06.2026, under Sections
22 of NDPS Act, registered at Police Station Division No.7, District
Ludhiana.
2. Instant petition has been preferred regarding the
apprehension of the accused, Ravi Kumar @ Ravi, aged 24 years. He was
taken into police custody on 10.06.2026, and the prosecution case, as
reflected in the aforesaid FIR, records his role as follows:
"To, The SHO Sahib, Police Station Division No. 07, Ludhiana. "Jai
Hind". Today, I, ASI, along with HC Hardial Singh No. 708/PBI, S/CT
Jagjit Singh No. 939/Ludhiana and CT Jaswinder Singh No. 4115/Lud-
hiana, by riding in a private vehicle, in connection with patrolling and
checking for search of bad persons, was present near T-Point Tajpur
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CRM-M-47261-2026 2
Road Cut. Then a special informer came present and gave information
to me, ASI, separately that Ravi Kumar alias Ravi son of Sunil Sahni,
resident of House No. 202, Street No. 04, Ram Nagar, Bihari Colony,
near Kali Mata Mandir, Tajpur Road, Ludhiana, who is wearing a
black T-shirt and black shorts, also supplies intoxicant tablets. At this
time also, he is carrying a heavy quantity of intoxicant tablets and is
going near Bihari Colony, Tajpur, Ludhiana, to supply the same to
someone. If a naka is laid near Bihari Colony, Tajpur, Ludhiana, and
checking is conducted, then Ravi Kumar alias Ravi son of Sunil Sahni,
resident of House No. 202, Street No. 04, Ram Nagar, Bihari Colony,
near Kali Mata Mandir, Tajpur Road, Ludhiana, can be apprehended
along with intoxicant tablets. The information is true and reliable. The
above said act of Ravi Kumar alias Ravi son of Sunil Sahni, resident
aforesaid, is found to constitute an offence under Section 22-61-85 of
the NDPS Act. The ruqa has been typed on the laptop and printed
through the printer and, for registration of a case against accused
Ravi Kumar alias Ravi son of Sunil Sahni, resident aforesaid, for the
aforesaid offence, is being sent by hand through Constable Jaswinder
Singh No. 4115/Ludhiana to the police station. After registering the
case, the case number be intimated. Special reports be issued, and in-
formation be given to the Control Room through mobile phone. Com-
pliance of Section 42 of the NDPS Act has been made, and for recov-
ery, I, ASI, along with accompanying officials, am busy in investiga-
tion.
Sd/- Malkit Singh, ASI Police Station Division No. 07, Ludhiana.
Date: 10.06.2026 Today, within the jurisdiction, at T-Point Tajpur
Road Cut. Time: 9:32 PM. Today, at the police station, upon receipt of
the above ruqa as per arrival, the above case for the above offence
against Ravi Kumar alias Ravi son of Sunil Sahni, resident aforesaid,
has been registered in the register. The original ruqa along with copy
of FIR is being sent by hand through messenger CT to the assigned
ASI at the spot for investigation. Information has been given to the
Control Room through wireless. Copies of the FIR, as special reports,
will be sent by hand through S/CT Soni Khan No. 2679/Ludhiana to
the Hon'ble senior officers above and to the Hon'ble Illaga Magistrate.
Closing report No. 33 Time: 10:25 PM.”
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CRM-M-47261-2026 3
3. After hearing learned counsel for the petitioner, on
02.11.2026 following was recorded by this Court:
“ 3. After registering the FIR, merely on receiving of the
information of involvement of petitioner, in the sale of the
narcotic drugs, investigation was started. Thereafter, as per
prosecution case, raid was conducted at the disclosed place and
recovery of 1020 tablets of Alprazolam (learned State counsel
submits that tablets were counted as 1120) were shown to be
recovered from the possession of petitioner and since then he is
confined in the jail, after being subjected to the custodial
interrogation.
4. On 07.08.2026, Criminal Writ Petition No. 8536 of 2026,
filed by Roshni (wife of the peittioner-Ravi Kumar@ Ravi) was
listed and the Commissioner of Police, Ludhiana was directed to
file status report.
5. Status report dated 06.08.2026 was filed in CRWP-8536-
2026 by Mr. Swapan Sharma, IPS, Commissioner of Police, Lud-
hiana (respondent No. 3).
6. The summoned substance from the status report filed by
the Commissioner of Police, Ludhiana is that accused-Ravi Ku-
mar @ Ravi, as projected by his wife Roshni could not be identi-
fied from the CCTV footage. However, it is also explained that
about 13 other FIRs under the NDPS Act were found registered
duing the current year alone against different persons. All such
cases are recorded as under: -
Sr. No. Particulars of FIRs Names of
Recovery
accused
1. FIR No.24 dated
Rohit 10 grams
17.01.2026, u/s 21 (B) of
Heroine
NDPS P.S.Division No.7,
Ludhiana. Act,
2. FIR No.25 dated
Vishal
1190
17.01.2026, u/s 20 of Act,
Sahni
intoxicant
NDPS P.S.Division No.7,
tablets
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CRM-M-47261-2026 4
Ludhiana.
3. FIR No.42 dated
Gautam
50 grams
30.01.2026, u/s 21 Act, of
Sahni
Heroine
NDPS P.S.Division No.7,
Ludhiana.
4. FIR No.60 dated
Rahul 58 Intoxicant
24.02.2026, u/s 22 of NDPS
tablets
Act, P.S.Division No.7,
Ludhiana.
5. FIR No.77 dated
Sukhwind
50 Intoxicant
19.03.2026, u/s 22 of NDPS
er Kumar
tablets
Act, P.S.Division No.7,
Ludhiana.
6. FIR No.85 dated
Pawan
77 intoxicant
27.03.2026, u/s 22 of NDPS
Kumar
tablets
Act, P.S.Division No.7,
and
Ludhiana.
Aniket
7. FIR No.108 dated
Santosh
72 intoxicant
16.04.2026, u/s 22 of NDPS
tablets
and
Act, P.S.Division No.7,
Sukhwind
Ludhiana.
er Singh
8. FIR No.137 dated
Wali
140
28.05.2026, u/s Act, 22 of
Kumar
intoxicant
NDPS P.S.Division No.7,
alias
tablets
Ludhiana.
Mani
9. FIR No.144 dated
Sumit 6.50 grams
02.06.2026, u/s 21 (B) of
Heroine
NDPS Act, P.S.Division
No.7, Ludhiana.
10. FIR No.156 dated
Sulinder
100 grams
18.06.2026, u/s 21 of NDPS
Kumar
Heroine
Act, P.S.Division No.7,
Ludhiana.
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CRM-M-47261-2026 5
11. FIR No.160 dated
Raja and
308 grams
26.06.2026, u/s Act,
Manoj
Heroine
P.S.Division No.7,
Kumar
Ludhiana. NDPS
12. FIR No.184 dated
Sukhkara
One Lighter,
23.07.2026, u/s NDPS Act,
n Singh
one silver
of 27 P.S.Division No.7,
roll and 10
Ludhiana.
Rupees
currency
note.
13. FIR No.185 dated
Bakshish
One Lighter,
27.07.2026, Act, u/s 27 of
Singh
one silver
NDPS Act, P.S.Division
roll and 10
No.7, Ludhiana
Rupees
currency note
7. On record of the bail petition, some photographs (Annex-
ure P-4) have also been appended, showing the injuries having
been suffered by accused Ravi Kumar and also that there is one
lady police official, while the accused Ravi Kumar @ Ravi was
also there, seems to be in handcuffed position. The Court also
notices copy of the MLR dated 23.06.2026 appended with the
bail petition, wherein description of 19 injuries having been
suffered by the accused Ravi Kumar have been detailed. In the
gist of incident, doctors recorded that “patient gives alleged his-
tory of assault on 10.06.2026 at around 9.00 p.m. at Police Sta-
tion Division No. 7” and said part is found corroborated from
the order dated 11.06.2026 recorded by the Court of JMIC Ludhi-
ana, wherein injuries suffered by accused Ravi Kumar were no-
ticed by the Court also. Thereupon, considering the conduct of
the police officials, said accused was not even subjected to the
custodial interrogation at the instance of police .
8. When the Court asked learned State counsel to produce
the arrest memo of the accused, he expresses his inability, as the
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CRM-M-47261-2026 6
concerned police official was not even present at the time of
hearing of the case.
9. The Commissioner of Police, Ludhiana is directed to take
strict disciplinary action against the police official, who has no
respect for the Court proceedings, though specially deputed at
the time of heairng of the bail petition.
10. List again on 13.11.2026.
11. Meanwhile, petitioner is ordered to be released on interim
bail, subject to his 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.
4. Today, learned State counsel, on instructions received
from the Investigating Officer, submits that after apprising the
petitioner of the grounds of arrest, he was formally arrested vide
arrest memo dated 10.06.2026. However, upon perusal of the said
arrest memo, learned State counsel fairly concedes that there is no
reference therein to any injuries already existing on the person of the
petitioner. The only relevant entry in this regard is a question, as to
whether the petitioner wished to undergo medical examination,
towhich he is stated to have replied in the negative.
5. The aforesaid explanation, however, does not
satisfactorily address the circumstances noticed by this Court in its
earlier order dated 02.11.2026. If the petitioner had allegedly
suffered as many as 19 injuries, as reflected in the MLR dated
23.06.2026, and the medical history recorded therein referred to an
assault at the police station on the date of his apprehension, it was
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CRM-M-47261-2026 7
incumbent upon the investigating agency to explain the
circumstances in which such injuries were sustained. The mere
recording of a negative response to the question whether the
petitioner wished to undergo medical examination does not, by
itself, satisfactorily explain the circumstances surrounding the
injuries noticed by the learned Magistrate on 11.06.2026.
6. The issue that arises for consideration is that, if the
petitioner was already suffering from injuries, why was he not
immediately subjected to a medical examination, or why was he not
immediatley produced before the learned Magistrate with the request
of seeking permission for his medical examination! Rather, the fact
that the learned Magistrate did not permit police remand also speaks
volumes about the conduct of the police officials.
7. In view of the aforesaid circumstances, and without
expressing any opinion on the merits of the allegations or the
legality of the recovery forming the subject matter of the FIR,
interim bail granted to the petitioner vide order dated 02.11.2026 is
hereby made absolute, and the present petition is allowed .
8. However, it is made clear that petitioner shall not be
required to furnish fresh bail or surety bonds, if the requisite bonds
have already been furnished pursuant to the order dated 02.11.2026.
However, he shall furnish an undertaking/affidavit before the
learned Trial Court affirming that the bail and surety bonds already
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CRM-M-47261-2026 8
furnished shall remain operative and that he shall be abide by all the
terms and conditions imposed while granting interim bail.
9. Petition stands disposed of accordingly.
(SANJAY VASHISTH)
JUDGE
13.11.2026
Rashmi
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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