Sukhtaj Singh vs State Of Punjab
2025 Latest Caselaw 6276 P&H

Punjab-Haryana High Court

Sukhtaj Singh vs State Of Punjab on 16 December, 2025

                               On 27.11.2025, this
                                                is Court had passed the following order:
                                                                                  order:-

                                           "




                                                        He alleges false implication as there
                                 is no connection between him and the co            co-accused.
                                                     on the judgment passed by Hon'ble The
                                 Supreme Court in the case of Toofan Singh Vs. State of
                                 Tamil Nadu, 2021 (1) RCR (Criminal) 1.
                                                                     ready and willing to join
                                 the investigation as and when required by the investigating
                                 agency and will cooperate.
                                            Notice of motion.
                                            At the asking of the Court, Ms. Gagandeep Kaur,
                                 DAG, Punjab, accepts notice on behalf of respondent

respondent-State.

Meanwhile,, the pepetitioner is directed to join the investigation on or before 09.12.2025. In the event of his arrest, he shall be released on interim bail to the satisfaction of the Arresting Officer, subject to compliance of conditions as enshrined under Section 482(2) of BNSS, 2023.

However, it is clarified that if the petitioner does not join and cooperate with the Investigating Agency as required by the Arresting/Investigating Officer, this interim order shall be deemed to have been vacated.

Adjourned to 16.12.2025."

3. SI Jaspal Singh, Investigating Officer appears and states that

the petitioner has joined the investigation and cooperating with the same.

He also submits that at this stage, the petitioner is not required for further

custodial interrogation.

4. In view of the above and without expressing any opinion on

the merits of the case, anticipatory bail petition filed by the petitioner is

allowed and the order dated 27.11.2025 granting interim bail to him, is

hereby made absolute, subject to compliance of conditions as specified

under Section 482(2) of BNSS, 2023.

5. However, it is made clear that if the petitioner fails to join

and cooperate with the investigating agency as and when required, the

State would be at liberty to move an application for cancellation of the

present anticipatory bail granted to him.