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Judgment
Sumeet Goel (Oral):
Apprehending his arrest in FIR No.18 dated 22.2.2026, under Sections 103, 3(5) of Bharatiya Nyaya Sanhita, 2023, registered at Police Station Khanauri, District Sangrur, the petitioner has preferred this petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail
On 07.07.2026, the following order was passed:
"Apprehending his arrest in FIR No.18 dated 22.2.2026, under Sections 103, 3(5) of Bharatiya Nyaya Sanhita, 2023, registered at Police Station Khanauri, District Sangrur, the petitioner has preferred this petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail.
Notice of motion.
On the strength of advance copy, Mr. Hemant Aggarwal, DAG, Punjab, has entered appearance on behalf of the respondent/State. The respondent/State is at liberty to file reply.
In view of the interim order dated 1.4.2026, passed in CRM-M No.17373 of 2026 in respect of co-accused Gurpreet Singh, the petitioner is directed to appear before the Investigating Officer on 10.7.2026 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.
List on 29.7.2026.
Be shown in the urgent cause list.
Investigating Officer of the case (alongwith case dairy) is directed to remain present in Court on the said date."
Learned State counsel (on instructions) has submitted that the petitioner has joined investigation but his custodial interrogation is required to find out the whereabouts of co-accused namely Tanuj Khurana.
Keeping in view the factual milieu of the case in hand, especially the factum of the petitioner having joined the investigation & cooperated therein except for the fact that he is not disclosing the whereabouts of co-accused namely Tanuj Khurana, this Court is inclined to confirm the order dated 07.07.2026 earlier passed in favour of the petitioner. Accordingly, the petition is allowed and the order dated 07.07.2026 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.