IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

1. CRM M-29969-2025 

Date of Decision:28.05.2025

Bagga Bhagat   ...Petitioner

Versus

State of Punjab       ... Respondent 

2. CRM M-18720-2025 

Narvir Singh   ...Petitioner

Versus

State of Punjab       ... Respondent

CORAM :    HON'BLE MR. JUSTICE N.S.SHEKHAWAT

Present : Mr. Mitul Singh Rana, Advocate 

for the petitioner in CRM-M-29969-2025.

Mr. Navraj Singh, Advocate for the petitioner 

in CRM-M-18720-2025.

Mr. I.P.S. Sabharwal, DAG, Punjab.

N.S.SHEKHAWAT    , J.    

1. This order shall dispose off two petitions, i.e., CRM M-

29969 of 2025 titled as “Bagga Bhagat Vs. State of Punjab”, and

CRM M-18720-2025 titled as “Narvir Singh Vs. State of Punjab”,

whereby, the petitioners have prayed for grant of concession of

anticipatory  bail  in  a case  FIR  No.  64 dated  06.03.2025 under

Sections 21, 22, 29, 59(2) of the NDPS Act registered at Police

CRM M-29969-2025 and connected case      -2-

Station Anti Narcotics Force (ANTF), Wing Hoshiarpur, District

Hoshiarpur, Punjab.

2. Since, both the petitions have arisen out of the same FIR

and similar arguments have been raised for both the petitioners,  these

petitions have been taken up together for disposal by this Court.

3. The FIR in the present case has been registered on the

basis of the complaint received from Inspector General of Prisons,

Punjab and the same has been reproduced below:-

“Special Director General of Police, Anti-Narcotics Task

Force,   Punjab,   reference   number   3964/AC-5,   dated

06-03-2025,   states:   OFFICE   OF   THE   SPECIAL

DIRECTOR   GENERAL   OF   POLICE,   ANTI-

NARCOTICS TASK FORCE, PUNJAB To: Station House

Officer,   Police   Station,   Anti-Narcotics   Task   Force,

Sector-79,   SAS   Nagar   No.   3964/AC-5,   Dated:

06.03.2025 Subject: Registration of FIR regarding drug

racket being run from Central Jail, Hoshiarpur Memo:

Please refer to the subject mentioned above. 2. Enclosed

with   this   letter   is   Letter   No.   1236/Inv-2,   dated

05.03.2025,   received   from   the   Director,   Bureau   of

Investigation, Punjab, Chandigarh, in original (Page

No. 01), along with: Report No. GI/S-4/1692, dated

04.03.2025 (Page No. 02 to 04) Report No. GI/S-4/1694,

dated 04.03.2025 (Page No. 05 to 07). These reports

were received from the office of the Additional Director

General of Police, Prisons, Punjab, in original, along

with a noting sheet (Page No. 01 to Page No. 02) from

this office in original. The direction is given to register

an FIR against all accused mentioned in the report of

CRM M-29969-2025 and connected case      -3-

ADGP, Prisons, Punjab under Sections 21, 22, 29, and

59(2) of the NDPS Act, as directed by the Additional

Director General of Police, ANTF, Punjab, at noting

page No. 02. 3. Further, a Special Investigation Team

(SIT)   is   hereby   constituted   to   investigate   the   case,

comprising the following officers: Sh. Akashdeep Singh

Aulakh, PPS, SP/ANTF, Rupnagar Range Sh. Harwinder

Pal Singh, PPS, DSP, ANTF, Punjab SI Ram Darshan,

SHO, PS, ANTF,  SAS  Nagar, SI/LR Litesh  Rai, No.

2831/PAP Sd/-Navneet Kumar (DSP/Enforcement) For

Special Director General of Police, VIKRAM SINGH

2025 Anti  Narcotics  Task  Force,  Punjab ORIGINAL

PHHC.CHANDIGARH The aforementioned letter was

received at the police station and reviewed. It mentions

that   Letter   No.   1236/Inv-2,   dated   05-03-2025,   was

addressed to the Special Director General of Police,

Anti-Narcotics   Task   Force,   Punjab,   by   the   Director,

Bureau   of   Investigation,   Punjab,   Chandigarh.   The

subject of the letter is: "Request for Investigation into the

Drug Racket Being Run from Central Jail, Hoshiarpur."

And the Additional Director General of Police, Prisons,

Punjab,   Chandigarh,   has   provided   a   report   on   the

matter. "IS-4/1692 dated 04-03-2025 is being sent to you

for necessary action as per procedure. Original attached

documents: Pages 1-3. Signed/- Sarabjit Singh, Director,

Bureau of Investigation, Punjab, Chandigarh." Above

this,  a handwritten  note  by the  Director,  Bureau  of

Investigation,   Punjab,   Chandigarh   states:   Enclosed

latter from ADGP prisons maybe perused action to be

taken as per of Dr/BOI pursuant to approval by DGP

Punjab for registration of criminal case under relevant

CRM M-29969-2025 and connected case      -4-

section of law in PS ANTF. 2. An SIT maybe constituted

to investigate the case headed by DIG Rank Officer, that

above letter No-IS-4/1692 DATED 04.03.2025 which

sent to DGP Punjab by Additional Director General of

Police,   Prison,   Punjab,   "From   Additional   Director

General   of   Police,   Prison,   Punjab,   Chandigarh.   To

Director General of Police, Punjab, No. G1/S-4/1692

Dated 04-03-2025, Sub: Request for investigation into

drug racket being run from Central Jail Hoshiarpur.

Please refer to subject cited above.2. It is submitted that

Superintendent Central Jail Hoshiarpur had written a

letter to SHO, PS City Hoshiarpur vide letter dated

25.02.2025   for   registration   of   FIR   against   some

prisoners for getting involved in the fight that took place

on   25.02.2025,   wherein   FIR   No.   52/2025   has   been

lodged  u/s 190 and 221  of  BNSS  2023 in PS City

Hoshiarpur. 3. In this regard, a secret enquiry was got

conducted through Research, Analysis and Intelligence

Wing of Punjab Prisons. As per the enquiry report, the

following facts have emerged: (i) On 25.02.2025, at

around 3:00 pm, 2 High Risk Prisoners (Jarmanjit Singh

s/o Sh. Paramjit Singh, r/o Chamba Khurd, PS Chohla

Sahib, Tam Taran and Nirmal @ Nimma s/o Sh. Pal

Singh, r/o Vill. Munda PS Sri Goindwal Sahib, Tam

Taran) lodged in High Security Zone of the jail came to

chakkar area and had a fight with ordinary prisoners

namely Gurwinder @ Govinda s/o Sh. Jarnail Singh and

Jivtesh Sethi s/o Sh. Iqbal Singh. (ii) Sources revealed

that the fight was a result of dispute regarding drug

money to the tune of Rs 1.50 lac approx. which was

being used to  PHHC  buying/selling drugs smuggled

CRM M-29969-2025 and connected case      -5-

illegally into Central Jail Hoshiarpur. These prisoners in

connivance   with   some   officers/officials   and   other

prisoners of the jail have been running a drug racket in

Central Jail Hoshiarpur. (i) In the follow up, search of

High Security Zone was conducted and 01 mobile phone

was   recovered   from   another   High   Risk   Prisoner

Sukhwinder @ Sukha (associate of High Risk Prisoner

Jarmanjit   Singh).   FIR   No.   49/2025   in   PS   City

Hoshiarpur u/s 52A Prisons Act 1894 has been lodged in

this regard. (ii) While delving deep into this matter,

another similar matter came into light, which was later

confirmed   by   Addl.   Supdt.   CJ   Hoshiarpur   also.   (a)

Following   prisoners   have   been   running   a   drug

smuggling   racket   inside   Central   Jail   Hoshiarpur-1)

Prisoner   Sikander   s/o   Sh.   Rulda   Ram   2)   Prisoner

Michael (b) It was further informed that these prisoners

are   suspected   to   be   running   the   drug   racket   in

connivance with prison officials. Names of these officials

are as below-1) Head Warder Sundar Singh 2) Warder

Bagga Bhagat 3) Warder Keshav Bawa 4) VC Operator

Nirvir Singh (c) Subsequently, jail officers conducted

search of Sundar @ Michael, who is a close associate of

prisoner   Sikandar   Singh,   and   recovered   01   mobile

phone. FIR No. 55/2025 in PS City Hoshiarpur u/s 52A

Prisons Act 1894 has been lodged in this regard. Both

Michael and Sikandar are involved in illegal activities,

suspected to be in connivance with VC Operator Nirvir

Singh and other staff members, namely Head Warder

Sundar   Singh,   Warder   Bagga   Bhagat   and   Warder

Keshav Bawa. (d) Further enquiring into this matter

through sources have revealed that prisoner Sikandar

CRM M-29969-2025 and connected case      -6-

Singh used to work in the office of Sh. Baljit Singh,

Superintendent, Central Jail Hoshiarpur. He used to take

care of all the secret work of Superintendent, Central

Jail Hoshiarpur. (e) Warder Bagga Bhagat is deployed at

Petrol Pump of jail, where all the illegally procured

money is managed and distributed. (1) Pertinently, all

these   officials   are   very   close   to   Sh.   Baljit   Singh,

Superintendent, C.J Hoshiarpur, and it is learnt that VC

Operator   Nirvir   Singh   even   accompanies

Superintendent,   CJ   Hoshiarpur   inside   the   jail,   and

assists him in the official work regarding management of

prisoners, which is out of the ambit of his duties. (g) The

prisoners (including include High Risk Prisoners lodged

in High Security Zones) have been speaking with each

other through mobile phones and running smuggling

networks from inside the prison, in connivance of other

officials,   which   cannot   be   possible   without   the

involvement of Sh. Baljit Singh, Superintendent Central

Jail Hoshiarpur. 4. In view of above, it is requested that

an FIR under relevant sections of BNSS and NDPS Act

may be lodged in this matter against all the 2025.04.04

12:03 TRUE SCANNED COPY OF THE ORIGIN PHHC

officers/officials as well as prisoners mentioned above. It

is further requested that ANTF may be asked to take over

the investigation from the local police and the matter

may be investigated thoroughly to unearth the racket and

take strict legal action against all accused. 5. It is

further requested that this office may also be informed

about the status of the investigation on regular basis,

and details of involvement of prison officials, so that

suitable departmental action may be taken accordingly,

CRM M-29969-2025 and connected case      -7-

please. 6. This is issued with the approval of competent

authority. Sd/- (Roop Kumar Arora) (G. Prisons For:

Additional Director General of Police, Prisons, Punjab,

Chandigarh, Memo No. 2033/PS/DGP/Pb. Dated 05-03-

2025. A request was raised regarding corruption in the

Bureau of Investigation (BOI) and forwarded for review.

Based on the findings, the DGP/ANTF has directed that

an FIR be registered at Police Station ANTF, Punjab,

under appropriate sections of law. Sd/- Director, Bureau

of   Investigation,   Punjab,   Chandigarh   The   above

investigation   report   was   then   forwarded   by

DGP/ANTF/PB for further review by ADGP/ANTF/PB.

And ADGP/ANTF/PB forwarded the file along with all

relevant documents to ADA/ANTF, Mohali, for obtaining

a   legal   opinion.  As   per   Legal   Opinion   (Memo   No.

09/M/ADA/ANTF,   dated   06-03-2025):   Based   on   the

allegations, Sections 21, 22, 29, and 59(2) of the NDPS

Act are applicable at this stage. Addition or deletion of

offenses/accused persons may be made depending on the

evidence   gathered   during   the   investigation.   Sd/-

ADA/ANTF,   Mohali   Following   this,   ADGP/ANTF/PB

has   directed   the   SHO/PS/ANTF   to   register   an   FIR

against all accused mentioned in the report under the

relevant sections. As mentioned in the ADA opinion,

upon   receiving   the   formal   complaint,   a   case   was

registered   under   the   mentioned   offenses   against   the

following   individuals:   1.   Sh.   Baljit   Singh,

Superintendent, Central Jail, Hoshiarpur 2. Prisoner

Sikander, S/o Sh. Rulda Ram 3. Prisoner Michael 4.

Head Warder Sunder Singh 5. Warder Bagga Bhagat 6.

Warder Keshav Bawa 7. VC Operator Nirvir Singh The

CRM M-29969-2025 and connected case      -8-

case has been entered into the register, and further

proceedings are underway for its completion. Copies of

the FIR and case file, along with the original complaint,

are being sent to the SIT by post Additionally, copies of

the FIR are being dispatched via post as a report to the

Hon'ble Area Magistrate and senior officers for their

information. The Control Room has been informed over

the phone, and the MHC (Munshi Head Constable) of

the police station has been instructed to update the

records accordingly”.

4. Learned counsel appearing on behalf of Bagga Bhagat

(petitioner In CRM M-29969-2025) submits that the FIR in the

present case has been registered on the basis of some secret inquiry

conducted by the concerned authorities after a violent fight broke out

within the premises, Central Jail, Hoshiarpur between certain persons.

In fact, the fight had allegedly a result of dispute regarding the drug

money, which was being used to buy/sell drugs smuggling illegally

inside the Central Jail, Hoshiarpur. During search operations, even a

mobile phone was recovered from high risk prisoners Sukhwinder

Singh @ Sukha, who was linked to Jarmanjit Singh, prisoner, one of

the accused of the fight. Another mobile was found with Sunder

Michael, an associate of Sikander Singh. It was alleged that both the

petitioners,   who   are   jail   officials   alongwith   their  superintendent

(prisons) were also involved with hard core prisoners for smuggling

inside  the  central  jail.   Learned  counsel  further  submits  that  the

allegations against the petitioner and his co-accused were apparently

CRM M-29969-2025 and connected case      -9-

false. The petitioner had remained posted with various dignitaries in

the past and had unblemished service record. He was part of the

special force and had performed his duty as a NSG Community till

2012 and was part of the security team of several prominent leaders of

this country. After retirement from CISF, he had joined the Central

Jail, Hoshiarpur as a warder and was performing his duties honestly.

Even, he was on duty at the petrol pump of the jail and there are no

suspicious call details with the petitioner involving him in the crime.

Apart from that, no suspicious bank transactions were found and he

has been wrongly arrayed as accused in the present case. Even, he

never went inside the jail as he was performing his official duties at

the petrol pump of the jail.

5. Learned counsel appearing on behalf of Narvir Singh

(petitioner in CRM M-18720-2025) has vehemently argued that the

petitioner falsely involved on the basis of a secret inquiry, which was

conducted without even granting an opportunity of hearing to the

petitioner.   Even   during   the   course   of   inquiry,   no   incriminating

evidence could be collected against the petitioner and he deserves to

be enlarged on anticipatory bail by this Court.

6. On the other hand, a status report had been filed by way

of an affidavit of the Superintendent of Police, District SAS Nagar

and the same was taken on record.

CRM M-29969-2025 and connected case      -10-

7. Learned State counsel has referred to paragraphs 4 to 8 of

the status report to highlight the role of both the petitioners, which

have been reproduced below:- 

“4. That the facts leading up to the registration of the

present FIR are that ADGP Prisons Punjab sent his

report dated 04.03.2025 endorsed with No. GI/S-4/1692

to DGP Punjab while requesting investigation into the

drug racket being run from Central Jail Hoshiarpur. The

said report was then forwarded by Director Bureau of

Investigation, Punjab after approval by DGP Punjab to

Special Director General of Police, Anti Narcotics Task

Force,   Punjab   for   registration   of   FIR   vide   letter

No.1236/INV-2 dated 05.03.2025. The said letter was

received in the office of Additional Director General of

Police, Anti Narcotics Task Force, who sought legal

opinion regarding the Sections  of law under which the

present FIR could be registered on the basis of the said

complaints. Thereupon, the present FIR was directed to

be   registered   and   Special   Investigation   Team   was

constituted   to   investigate   the   same,   vide   letter

No.3964/AC-5 dated 06.03.2025 issued to the SHO P.S

Anti   Narcotics   Task   Force   by   the   office   of   Special

Director   General   of   Police,   ANTF.   The   Special

Investigation   Team   comprises   of   the   deponent,

Harvinder Pal Singh, DSP, ANTF, SI/SHO Ram Darshan

and SI/LR Litesh Rai.

5. That the brief facts as mentioned in the aforesaid

report   dated   04.03.2025   are   that   on   25.02.2025   at

around 03.00 pm two high risk prisons Jarmanjit Singh

and Nirmal @ Nima were lodged in High Security Zone

CRM M-29969-2025 and connected case      -11-

of Central Jail Hoshiarpur with other prisoners namely

Gurwinder Singh @ Govinda and Jivtesh Sethi.

Subsequently, the sources reveal that the fight was a

result of dispute regarding drug money to the tune of

approximately Rs.1.5 lacs, which was being used to

buy/sell   drugs   smuggled   illegally   into   Central   Jail

Hoshiarpur from the secret inquiry it was also found that

prisoners in connivance with some Jail Officials and

other prisoners have been running a drug racket in

Central   Jail   Hoshiarpur.   One   mobile   phone   was

recovered from high-risk prisoner Sukhwinder Singh @

Sukha,   associate   of   accused   Jarmanjit   Singh.   FIR

No.49/2025 under Section 52-A of Prisons Act, 1894 was

registered in this regard.

6. That when the authorities delved deep into the matter

another   similar   matter   came   into   light   which   was

confirmed by the Additional Superintendent Central Jail,

Hoshiarpur and it was found that prisoners Sikandar

and Michael running a drug smuggling racket. It was

further informed that these prisoners were running this

racket in connivance with prison officials namely Head

Warden Sundar Singh, Warder Bagga Bhagat, Warder

Keshav Bawa and VC Operator Narvir Singh (present

petitioner).

7. Subsequently, jail officials conducted search of Sundar

alias   Micheal   who   is   close   associate   of   prisoner

Sikandar Singh and recovered 01 mobile phone. FIR

No.55 dated 27.02.2025 under Section 52-A of Prisons

Act, 1894 was registered in this regard at Police Station

City Hoshiarpur. Both accused Michael and Sikandar

have been involved in illegal activity, suspected to be in

CRM M-29969-2025 and connected case      -12-

connivance with the petitioner and other jail officials

who have been named as accused in the present FIR.

Further,   inquiry   also   revealed   that   accused/prisoner

Sikandar used to work in the office of co-accused Baljit

Singh, Superintendent Central Jail, Hoshiarpur, Warder

Bagga Bhagat is  deployed at petrol pump of the jail,

where all the illegally procured money is managed and

distributed.

It was further revealed that all officials are close to co-

accused Baljit Singh Superintendent and the petitioner

even accompanied Superintendent inside the jail and

assist him in the official work regarding the management

of   prisoners   which   was   out   of   ambit   of   his   duties.

8. That it was also found that the prisoners (including

high risk prisoners lodged in the high security zone)

have been speaking with each other through mobile

phones and running smuggling network from inside the

jail, in connivance with other officials which could not

be possible without the involvement of accused Baljit

Singh  Superintendent”.

8. Learned   State   counsel   has   vehemently   argued   that

Sikandar Singh, Jarmanjit Singh @ Nima, Jarmanjit Singh, Jatesh

Sethi and Sukhwinder Singh @ Sukha, all prisoners/accused were

formally arrested in the present case and the dope test of 4 of them

were found to be positive. Thus, it is apparent that the drugs were

being supplied inside the prisons to the hard core criminals. Apart

from that, the financial investigation unit, ANTF is seeking complete

financial investigation report of these officials and the report is yet to

be received. Still further, the Lead Bank, Mohali, has been requested

CRM M-29969-2025 and connected case      -13-

to   provide   the   detailed   information   regarding   the   financial

transactions of these jail officials. Apart from that, the letters have

been written to the competent authority to get the property details of

jail officials, who were accused in the present case. Further, the

accused in the present case have destroyed their SIM cards also and

the mobile phones, which were seized from three prisoners have been

sent to the FSL and the same shall be scrutinized in detail by the

‘SIT’.   Learned   State   counsel   further   submits   that   the   custodial

interrogation of the officials of the jail is required to ascertain the role

played by each of the accused in smuggling the drugs inside the

Central Jail, Hoshiarpur. Apart from that, the financial investigation

unit has also to interrogate the petitioners and other co-accused to

know the trail of money, which was accepted by the jail officials as

bribe. Still further, the petitioners, who are jail officials were using

their mobile phones to connect with outsiders and such connections

will be unearthed by joining of the officials in the investigation. Still

further, the custody of both the petitioners was imperative to establish

further   links  of   this  drug  nexus,   prevailing   in   the  Central  Jail,

Hoshiarpur.

9. I have heard learned counsel for the parties and perused

the record.

10. I have heard the learned counsel for the petitioners at

length and agrees with the findings recorded by the trial Court that

there are serious allegations of running a drug racket inside the

CRM M-29969-2025 and connected case      -14-

Central jail by certain hardened criminals in collusion with the entire

jail officials. During the process of investigation, it stands established

that the jail staff, which includes both the petitioners, had provided

the mobile phones to hardened criminals Michael and Sikandar, who

were involved in illegal activities in connivance with Narvir Singh,

VC operator. Apart from that, it is equally shocking to know that both

the petitioners were acting as drug mafia, in collusion with hard core

criminals, who were also confined in jail. Consequently, the grant of

concession of anticipatory bail to both the petitioners would amount

to denial fair assistance to the Investigating Agency to investigate the

present case seriously and effectively. In the considered opinion of the

Court,   the   custodial   interrogation   of   the   petitioners   would   be

imperative and the present petitions deserve to be dismissed.

11. During the course of hearing, learned State counsel has

highlighted   the   roles   of   Baljit   Singh,   Superintendent   and   other

officials of Central Jail, Hoshiarpur, who had connived with certain

high risk prisoners in the jail itself and the drugs were bought/sold

inside the Central Jail, Hoshiarpur. It is equally shocking to note that

the senior most jail officials were acting as drug mafia and it is the

fittest case for invoking the extra ordinary jurisdiction of this Court

under Section 528 of BNSS in the present case. Even, it has been

brought   to   the   notice   of   this   Court   that   Baljit   Singh,   Jail

Superintendent and several other senior officials of jail department are

still at large and the police has not been able to arrest them to further

CRM M-29969-2025 and connected case      -15-

establish the links of this drug nexus, prevailing in Central Jail

involving the high risk prisoners inside the jail. It is equally shocking

to note that SIM cards/mobile phones were supplied to the hardened

criminals by these jail officials themselves and they were acting as

conspirators in the drug racket. The Court has also noticed that now

an SIT has been formed by the State of Punjab, which is headed by

the Superintendent of Police, Anti Narcotic Task force, Rupnagar and

is being monitored by ADGP, Anti Narcotic Task force, Punjab. It is

expected that SIT shall investigate the matter fairly and impartially.

12. Consequently, while dismissing both the bail petitions,

the  matter has been kept alive only for the limited purpose of

monitoring the investigation in the present case.

13. A status report of investigation may be filed on or before

the next date of hearing by way of an affidavit of the Superintendent

of Police, ANTF, Rupnagar Range.

14. List on 21.07.2025.

28.05.2025       (N.S.SHEKHAWAT)

amit rana       JUDGE

Whether reasoned/speaking    : Yes/No

  Whether reportable          :           Yes/No