Punjab-Haryana High Court
Charanjit Singh vs State Of Punjab on 24 April, 2026
CRM-M-19541
19541-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
217
CRM
CRM-M-19541-2026
Date of decision: 24.04.2026
CHARANJIT SINGH
....Petitioner
Versus
STATE OF PUNJAB
....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. J.S. Mehal, Advocate for
Mr. Sukhbir Maandi, Advocate
for the petitioner.
Mr. Amrit Pal Singh Gill, DAG, Punjab
Punjab.
*****
RUPINDERJIT CHAHAL, J. (ORAL)
1. Through the instant petition filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the petitioner seeks anticipatory bail in case GD No.36 dated 23.02.2026 registered under Sections 118(2), 115(2), 118(1), 191(3) and 190 of the Bharatiya Nyaya Sanhita, 2023 in FIR No.541 dated 15.11.2025 registered under Sections 109, 115(2), 118(1), 351(2), 191(3) and 190 of the Bharatiya Nyaya Sanhita, 2023 and Sections 25/27 of the Arms Act, at Police Station Goindwal Sahib, Districtt Tarn Taran.
Taran
2. On 09.04.2026, the following order was passed by this Court: -
"Prayer Prayer in the present petition filed under Section 482 of the BNSS, 2023 is for grant of anticipatory bail to the petitioner in case GD No.36 dated 23.02.2026 registered unde underr Sections GURPREET 2026.04.24 17:09 I attest to the accuracy and authenticity of this document.
CRM-M-19541 19541-2026 2 118(2), 115(2), 118(1), 191(3) and 190 of the Bharatiya Nyaya Sanhita, 2023 in FIR No.541 dated 15.11.2025 registered under Sections 109, 115(2), 118(1), 351(2), 191(3) and 190 of the Bharatiya Nyaya Sanhita, 2023 and Sections 25/27 of the Arms Act, at Police Station Goindwal Sahib, District Tarn Taran.
Learned counsel for the petitioner has submitted that the petitioner has been falsely implicated in the present case and he has no concern with the said incident. He argued that the alleged occurrence took place on 14.11.2025 but the GD in question was occurrence registered on 23.02.2026 i.e. after an unexplained delay of 101 days, casting serious doubt on the prosecution story. He further argued that in fact, it is a case of version and cross cross-version version wherein both the parties have received injuries. He further argued that if the contents of the FIR are taken to be true, even then the only allegation against the petitioner is that he only gave kirpan blow to the complainant, which hit on the non non-vital vital part of the the body of complainant i.e. on the front side of his right foot. He further argued that as per MLR of the complainant, the injury attributed to the petitioner is stated to be simple in nature. He further argued that Section 118(2) of BNS was added by the prosecution only to make the offence graver. Moreover, the prosecution petitioner has clean antecedents as he is not involved in any other case and no recovery is to be effected from him. Learned counsel has further submitted that the petitioner is ready and willing to join the investigation as and when called upon to do so by the investigating agency.
Notice of motion.
On asking of the Court, Mr. Ravinder Singh, DAG, Punjab, accepts notice on behalf of respondent respondent-State State and seeks time to file status report in the matter matter.
Adjourned to 24.04.2026.
In the meantime, the petitioner is directed to join investigation within a week from today and would appear as and GURPREET when required by the Investigating Officer and cooperate with 2026.04.24 17:09 I attest to the accuracy and authenticity of this document.
CRM-M-19541 19541-2026 3 the Investigating Agency. In the event of arrest, he shall be admitted to interim bail on furnishing of bail/surety bonds to the satisfaction of Arresting/Investigating Officer. The petitioner shall also abide by the conditions as envisaged under Section 482(2) of BNSS, 2023."
2023.
3. Learned counsel for the petitioner submits that in compliance of the order dated 09.04.2026 passed by this Court, the petitioner ha has joined the investigation.
4. Learned counsel for the State, on instructions of ASI Nishan Singh, has submitted that the petitioner has joined the investigation and is no longer required for further investigation.
5. In view of the statement made by learned State counsel, the interim order dated 09.04.2026 passed by this Court, is made absolute. The petitioner shall continue to join investigation, as and when called by the Investigating Officer and shall also abide by the conditions as provided under Section 482(2) of the BNSS.
BNSS (RUPINDERJIT CHAHAL) 24.04.2026 JUDGE Gurpreet
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No GURPREET 2026.04.24 17:09 I attest to the accuracy and authenticity of this document.