Vishal Rana vs State Of Punjab

ALOK JAIN, J. (Oral)

The present application has been filed for addition of offence under Section 238 of BNS, 2023 (corresponding to Section 201 of IPC), in the head note and prayer clause of the main petition.

For the reasons recorded in the application, the same is allowed.

Amended head note as well as amended prayer clause are taken on record as Annexures A-2 and A-3, respectively.

The present petition is for grant of anticipatory bail to the petitioner in case FIR No.0171 dated 26.06.2026 (Annexure P-1), under Sections 115(2), 118(1), 118(2), 351(2), 191(3), 190 of BNS [corresponding Sections 324, 323, 326, 503, 148 and 149 of IPC] and under Section 238 of BNS [corresponding to Section 201 of IPC], registered at Police Station Balongi, SAS Nagar, Mohali.

Vide order dated 27.08.2026, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.

Learned State counsel, on instructions from HC Kulwinder Singh, submits that the petitioner has joined the investigation and his custodial interrogation is no longer required.

In view of above, the petition is allowed. The order dated 27.08.2026 granting interim anticipatory bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 482 of BNSS, 2023.

However, nothing stated above shall be construed as a final expression of opinion on the merits of the case and this order shall not be considered as parity qua any other co-accused.

It is made clear that, in case, the petitioner is found involved in any such activity once again, the present concession so granted shall automatically stand vacated.