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Judgment
Sumeet Goel (Oral):
Apprehending his arrest in FIR No.53 dated 30.03.2018, registered for offences punishable under Sections 120-B, 406, 420 of the Indian Penal Code, 1860 (for short 'IPC') and Section 3 of the HPIDFE Act, 2013, at Police Station Kasola, District Rewari; the petitioner has preferred this 2nd petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail.
On 06.08.2026, the following order was passed:
“Apprehending his arrest in FIR No.53 dated 30.03.2018, registered for offences punishable under Sections 120-B, 406, 420 of the Indian Penal Code, 1860 (for short 'IPC') and Section 3 of the HPIDFE Act, 2013, at Police Station Kasola, District Rewari; the petitioner has preferred this 2nd petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail. Inter alia contends that the matter has been amicably settled between the concerned rival parties, the petitioner has already filed compromise quashing petition (CRM-M-9103-2026), & the petitioner is ready and 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 respondent No.1 -State of Haryana.
Put up on 16.09.2026.
To be heard along with CRM-M-9103-2026.
The concerned Station House Officer, through learned State counsel, is directed to inform respondent No.2 about pendency of the present petition as also next date of hearing fixed in this case. The said Station House Officer shall also file a compliance report in this Court, in this regard.
The petitioner is directed to appear before the Investigating Officer on 12.08.2026 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”
Learned State counsel (on instructions) has submitted that the petitioner has joined investigation and is not required for custodial interrogation.
Learned counsel for the complainant has ratified the aspect of matter having been settled between the rival private parties.
Keeping in view the factual milieu of the case in hand; especially the factum of the petitioner having joined the investigation, the matter having been settled between the rival parties and his custodial interrogation not being sought for by the State; the petition is allowed and the order dated 06.08.2026 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.