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Judgment
N.S.Shekhawat J. (Oral)
The petitioner has filed the present petition under Section 482 of B.N.S.S with a prayer to grant anticipatory bail to her in case FIR No.165, dated 20.08.2026 under Section 3,4,5 of Explosive Substance Act and under Sections 113,48,111, 109, 351(3),324(5), 191(3), 190, 61(2) and 3(5) of B.N.S {corresponding Sections 307,506,427,148,149,120-B and 34 of IPC}, Police Station Ramdas, District Amritsar (Annexure P-1).
While granting the concession of interim anticipatory bail by this Court on 14.10.2026, this Court had noticed the following contentions raised by learned counsel for the petitioner:-
“Learned counsel for the petitioner submits that Harpreet Singh alias Happy Pachia, the petitioner's brother, has been residing abroad for several years and that the petitioner has neither maintained contact with him for a considerable period nor has any knowledge of his whereabouts. Further submits that in the year 2024, she was stopped at Amritsar Airport while completing formalities for her flight to Singapore, purportedly pursuant to a Look Out Circular issued by the Superintendent of Police (Headquarters), Amritsar Rural, in connection with another FIR No.26 dated 11.03.2023, registered under Sections 66 and 67 of the Information Technology Act and Sections 506 and 120-B of IPC at Police Station Ramdas. Subsequently she was allegedly subjected to coercive interrogation and permitted to leave only upon furnishing security bonds. Further submits that such action was intended to exert pressure upon her brother. Learned counsel again submits that the allegations pertain to an attack allegedly orchestrated by petitioner's brother-Harpreet Singh alias Happy Pachia through two unidentified persons on account of animosity arising from the Panchayat elections. Further submits that petitioner was not named in the FIR; no specific role in the alleged occurrence has been attributed to her, rather, implicated solely on ac-count of her relationship with her brother-Harpreet Singh alias Happy Pachia. Again submits that co-ac-cused Harpinder Kaur was arrested on 21.08.2026. Lastly submits that petitioner is falsely implicated in two more FIRs i.e FIR No. 238 dated 24.11.2024 & FIR No. 26 dated 11.03.2023, but she is on bail in both these FIRs”.
Learned counsel for the petitioner has reiterated the submissions and further submitted that the petitioner has joined the investigation and her custodial interrogation may not be required.
Learned State counsel also submits that the petitioner has joined the investigation and is no longer required for further investigation.
In view of the above statement made by learned counsel for the parties, the interim order dated 14.10.2026 is made absolute. The petitioner shall continue to join the investigation, as and when called by the Investigating Officer. The petitioner shall also abide by the conditions as specified under Section 482 (2) of B.N.S.S.