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DEEPANSHU …Petitioner V/S STATE OF PUNJAB …Respondent CORAM: HON’BLE MS. JUSTICE SHALINI SINGH NAGPAL Present: Mr. Namish Sodhi, Advocate for the petitioner. (Through VC) Mr. Sukhbeer Singh, DAG, Punjab.
**** SHALINI SINGH NAGPAL J. (Oral)
Petitioner seeks anticipatory bail in case vide FIR No.77 dated 17.07.2025 under Sections 115(2), 118(1), 126(2), 190, 191(3) and 117(2) of Bharatiya Nyaya Sanhita, 2023, Police Station Mukandpur, District SBS Nagar, Punjab. Section 117(2) BNS has been added in the FIR during investigation. This is the first petition for anticipatory bail.
On 20.08.2026, following order was passed:
“1.
2.Learned counsel for the petitioner submits that there was five days delay in registration of FIR. The parties were neighbours and dispute occurred when the complainant objected to strange ladies coming to the house of the petitioner. Co-accused, namely Rishi Kumar, who was attributed simple injury with iron rod was allowed anticipatory bail by learned Additional Sessions Judge, SBS
CRM-M-42032-2026(O&M) -2-
Nagar Learned counsel further submits that petitioner was attributed blow with sickle on right side of complainant's forehead, which too was declared simple. It is argued that petitioner was not involved in any other case and all offences invoked against him were punishable upto 07 years imprisonment. Petitioner was ready and willing to join investigation. Thus, he be enlarged on anticipatory bail.
Status report by way of affidavit of Mr. Harjit Singh, PPS, Deputy Superintendent of Police, Sub Division Banga, on behalf of respondent No.1-State has been filed. The same is made part of the record Learned State counsel opposes the prayer for anticipatory bail in view of the nature of injury inflicted and the weapon of offence used. He does not dispute that antecedents of the petitioner are clean.
In the facts and circumstances of the case, petitioner is directed to appear before the Investigating/Arresting Officer and join investigation within one week or as and when required. In the event of his arrest, the Investigating/Arresting Officer shall release the petitioner on interim anticipatory bail on furnishing personal/surety bonds to his/her satisfaction. The petitioner shall also abide by the conditions as envisaged under Section 482(2) of Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
Adjourned to 23.09.2026.”
Learned State counsel on instructions from SI Sandeep Singh submits that petitioner has joined investigation and is no longer required for custodial interrogation.
CRM-M-42032-2026(O&M) -3-
Petitioner has joined investigation pursuant to order of this Court dated 20.08.2026 and his further custodial interrogation is not required. In the circumstances of the case but without commenting on merits, the petition is allowed and order dated dated 20.08.2026, granting interim anticipatory bail to the petitioner, is made absolute, subject to the conditions laid down in Section 482(2) of Bharatiya Nagrik Suraksha Sanhita (BNSS), 2023.
Pending CRM(s), if any, also stand disposed of.
(SHALINI SINGH NAGPAL)
23.09.2026 JUDGE