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Judgment
SUMEET GOEL, J. (ORAL)
On 11.8.2026, the following order was passed:
‘Apprehending his arrest in FIR No.0101 dated 14.04.2026, registered for offences punishable under Sections 306, 318(4) of the BNS, 2023, at Police Station Gate Hakima, District Police Commissionerate Amritsar; the petitioner has preferred this 2nd petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail.
Inter alia contends that first plea for grant of anticipatory bail to the petitioner was dismissed on merits thereof, vide order dated 22.05.2026 passed in CRM-M-23908-2026, but the accentuating changed circumstance is that a settlement has since been arrived between the rival private parties and terms of the settlement has been reduced in writing vide compromise deed dated 13.07.2026, & the petitioner is willing to join investigation and cooperate therein.
Notice of motion.
On the strength of advance service of copy of petition; Mr. Adhiraj Singh Thind, AAG Punjab causes appearance and accepts notice on behalf of respondent No.1 – State of Punjab.
At this juncture, Mr. Kartik Kaushal, Advocate causes appearance and accepts notice on behalf of respondent No.2. He ratifies the aspect of the matter having been settled between the parties.
Put up on 07.09.2026.
The petitioner is directed to appear before the Investigating Officer on 17.08.2026 at 11:00 A.M. in concerned Police Station and join investigation. In the event of arrest, the petitioner shall be released on interim bail subject to his furnishing personal/surety bond(s) to the satisfaction of the Arresting Officer/Investigating Officer. As and when further called by Investigating Officer, the petitioner shall join the investigation. He shall abide by the condition(s) enumerated under Section 482(2) of Bharatiya Nagarik Suraksha Sanhita, 2023.’
Learned State counsel (on instructions) submits that pursuant to the order dated 11.8.2026, the petitioner has joined investigation and is no longer required for custodial interrogation.
In view of the above, the instant petition is allowed. Interim order dated 11.8.2026, passed by this Court is made absolute, subject to the conditions as enumerated under Section 482(2) of BNSS.
This order should not be treated as “blanket” order. It will not be read as granting petitioner indefinite protection from arrest. It shall be confined to the FIR mentioned ibid and will not operate in respect of any other incident that involves commission of an offence.
Liberty is reserved in favour of State/complainant to move for cancellation/recall of this order in case the petitioner violates any condition stipulated under Section 482(2) of BNSS or upon showing any other sufficient cause.
Needless to say that anything observed herein above shall not be construed to be an opinion on the merits of the case.