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Judgment
N.S.Shekhawat J. (Oral)
The petitioners have filed the present petition under Section 482 of B.N.S.S with a prayer to grant anticipatory bail to them in case FIR No.0004, dated 25.07.2026 under Sections 316(2), 318(2), 303(2) and 61(2) of B.N.S, 2023{corresponding Sections 406,420, 379 and 120-B of IPC}, registered at Police Station NRI, Jalandhar Rural, Jalandhar (Annexure P-1).
While granting the concession of interim anticipatory bail by this Court on 01.10.2026, this Court had noticed the following contentions raised by learned counsel for the petitioners:-
“Learned counsel for the petitioners has vehemently argued that the mother of the complainant and petitioner No.1 were having cordial relations with each other and there were financial transactions between them. In fact, Dalbir Kaur, mother of the complainant had borrowed some money from petitioner No.1 and the complainant had repaid the debt through mother to the petitioners. He further submits that even the alleged transactions had taken place on 12.12.2025, whereas, the complaint in this regard was moved by the complainant on 16.04.2026, after an unexplained delay of four months. Rather, the delay in lodging the complaint by the complainant itself, shows that the entire story has been concocted by the prosecution in the present case. He further submits that the entire case is based on documentary evidence, which has already been collected by the police in the present case”.
Learned counsel for the petitioners has reiterated the submissions and further submitted that the petitioners have joined the investigation and their custodial interrogation may not be required.
Learned State counsel assisted by learned counsel for the complainant have vehemently opposed the submissions, however, learned State counsel submits that they have joined the investigation.
In view of the above statement made by learned counsel for the parties, the interim order dated 01.10.2026 is made absolute. The petitioners shall continue to join the investigation, as and when called by the Investigating Officer. The petitioners shall also abide by the conditions as specified under Section 482 (2) of B.N.S.S.