Robin Singh Alias Robin vs State Of Haryana

Shalini Singh Nagpal, J.

Petitioner seeks regular bail in FIR No.467 dated 18.12.2025, Police Station, Sadar Gohana, Sonepat under Sections 316(2), 318(4), 238(b) and 61 of Bharatiya Nyaya Sanhita (B.N.S.), 2023, Section 10 and 11 of Public Examinations (Prevention of Unfair Means) Act, 2024. This is the first petition for regular bail.

On 17.12.2025, on secret information regarding leakage of question paper of CSIR-UGC NET Examination, scheduled for 18.12.2025, in exchange for ₹3-4 lakhs per student, police team reached near N.C. College to monitor suspicious activities between 12 noon to 05:00 P.M. During that time, a Tempo Traveller bearing registration No.HR-67E-6581 stopped on the service road near N.C. College. Several male and female students boarded the vehicle. After 10 to 15 minutes, the vehicle started and reached ‘Narwal Kabaddi Academy’, within the jurisdiction Police Station, Sadar Gohana, Sonipat. The SHO concerned was apprised of the situation and was asked to reach the spot. The police team entered the building and found students sitting in two rooms on the second floor. In one of the rooms, a person was explaining something to the students, who upon inquiry, disclosed his name as Neeraj Kumar Dhanak s/o Sudarshan r/o Kariha. The other person present disclosed his name as Sachin s/o Anil r/o Kariha. Upon interrogation, Neeraj Kumar Dhanak disclosed that they had provided question paper of CSIR-UGC NET examination scheduled the next day to the students for study purposes and there was a deal of ₹3-4 lakh per student. He further disclosed that he received the question paper on his mobile phone from his brother Dheeraj, which he printed using a laptop and printers and supplied it to the 16 Chemistry students and 21 Life Sciences students; that their associates Pawan and Ashish had contacted the students. He further disclosed that the question papers provided to the students would match the actual paper on the next day and on his assurance, the deal was finalized. It was further revealed that Neeraj and Sachin, along with his brother and other associates including Ashish and Pawan conspired to fraudulently leak the examination paper and induced the students. On the spot, two sets each of question papers of both subjects, one laptop, two printers and mobile phones of accused Neeraj and Sachin were recovered from the students and were handed over to Inspector Virender for further legal action.

Learned counsel for the petitioner submits that petitioner was neither named in the FIR nor was found at the spot. He was not stated to be involved in sourcing, selling or teaching the question paper. Petitioner was nominated as accused on disclosure statement of co-accused Ashish and the only allegation against him was that he had provided physical space in an abandoned building. Learned counsel further submits that the building was in fact a college, under renovation owned by 06 persons, one of them being, petitioner’s wife. Petitioner was not aware of the use to which the building would be put. Sachin, who was arrested from the spot had been enlarged on regular bail. Petitioner was in custody for last more than 07 months and had been falsely implicated in the case. Though, challan had been presented on 03.02.2026, trial was likely to take long. Petitioner, thus, deserved to be enlarged on regular bail.

Custody certificate dated 07.09.2026 and status report by way of affidavit of Mr. Devender Singh, HPS, Assistant Commissioner of Police, Mohana, District Sonipat on behalf of respondent-State have been filed. The same are made part of the record. Learned State counsel has opposed the prayer for regular bail, submitting that petitioner had criminal antecedents. Though, he was involved on disclosure statement of co-accused, he was a member of syndicate involved in the paper leak of CSIR-UGC NET, scheduled to be held on 18.12.2025 and did not deserve the concession of bail.

Petitioner is not named in the FIR. He was not present at the spot. As per case set up, his name figured in the disclosure statement of co-accused. The role of leaking the paper is assigned to co-accused Neeraj, Sachin, Dheeraj, Ashish, Pawan and Ashwani. The paper was allegedly sent to Neeraj and his associate Sachin, who were arrested at spot. Co-accused Sachin had since been enlarged on regular bail by learned Additional Sessions Judge, Sonipat. Petitioner is alleged to have arranged the space, where the students and co-accused allegedly collected to commit the offence. He is in custody w.e.f. 20.01.2026 i.e. for the last more than 07 months 18 days. Investigation of the case is complete. None out of 23 witnesses has been examined. Trial would take some time to conclude. The witnesses involved in the case are police officials and petitioner is in no position to influence them. He has a fixed abode and there can be no apprehension that he would evade the process of law. In the facts and circumstances of the case, but without a comment on merits, the petition for regular bail is allowed. Petitioner is ordered to be released on regular bail, subject to his furnishing adequate bail and surety bonds to the satisfaction of Trial Court/Duty Magistrate.

Pending applications, if any, stand disposed of.