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Judgment
Sumeet Goel (Oral):
Apprehending his arrest in FIR No.22 dated 24.06.2026, registered for offences punishable under Sections 166, 201, 420, 120-B of the IPC, 1860 (Section 13(1)(2) of the Prevention of Corruption Act added later on), at Police Station SV ACB Gurugram; the petitioner has preferred this petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail.
On 03.08.2026, the following order was passed:
“Apprehending his arrest in FIR No.22 dated 24.06.2026, registered for offences punishable under Sections 166, 201, 420, 120-B of the IPC, 1860 (Section 13(1)(2) of the Prevention of Corruption Act added later on), at Police Station SV ACB Gurugram; the petitioner has preferred this petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail.
Inter alia contends that the allegations pertain to the year 2021-22 and the inquiry regarding the same was also conducted in July 2024 by the police, but the FIR in question came to be registered on 24.06.2026; the petitioner has been joining inquiry as and when called upon; & the petitioner is willing to join investigation and cooperate therein.
Notice of motion.
On the strength of advance service of copy of petition; Ms. Mahima Yashpal Singla, Senior DAG Haryana causes appearance and accepts notice on behalf of the respondent -State of Haryana.
Put up on 25.08.2026.
The petitioner is directed to appear before the Investigating Officer on 07.08.2026 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 Sanbita, 2023”
Thereafter, on 25.08.2026 the following order was passed:
“Learned State counsel, on instructions, submits that the petitioner has joined the investigation but is not cooperating therein.
Faced with the situation, learned counsel for the petitioner submits that the petitioner shall rejoin the investigation and cooperate therein in accordance with law.
Adjourned to 16.09.2026.
The petitioner is directed to appear before the Investigating Officer on 31.08.2026 at 10:00 A.M. in concerned Police Station and join investigation.
State shall be at liberty to put the petitioner to questionnaire, which is expected to be answered in accordance with law.
Interim order to enure.
Learned State counsel (on instructions) has submitted that the petitioner has joined investigation and is not required for custodial interrogation.
Keeping in view the factual milieu of the case in hand, especially the factum of the petitioner having joined the investigation and his custodial interrogation not being sought for by the State, the petition is allowed and the order dated 03.08.2026 granting interim anticipatory bail to the petitioner is hereby 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 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.
Pending application(s), if any, shall also stand disposed off.