Mohammad Suleman vs State Of Punjab
2025 Latest Caselaw 6428 P&H

Punjab-Haryana High Court

Mohammad Suleman vs State Of Punjab on 18 December, 2025

                                The present petition has been filed for grant of anticipatory

                    bail to the petitioner in case bearing DDR No.04 dated 25.05.2025, under

                    Sections 118(1), 126(2), 115(2), 351(2), 191(3) and 190 of BNS (Section

                    117(2) of BNS added later on), in FIR No.33 dated 25.05.2025, registered

                    at Police Station City Ahmedgarh, District
                                                      District Malerkotla.

                    3.          On 03.12.2025, this Court passed the following order:


                                       "Learned counsel inter alia contends that the
                                    petitioner has been falsely implicated in the present case
                                    on account of him being a friend of co
                                                                         co-accused, namely,
                                    Mohd. Imran whose father had registered FIR No.33
                                    dated 25.05.2025 against the complainant party. The
                                    petitioner has neither been named in the DDR nor
                                    attributed any overt act, rather his name cropped up
                                    during investigation
                                              vestigation on 13.09.2025. He is not involved
                                    in any other case, 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,
PARVEEN KUMAR
2025.12.18 14:51
I attest to the accuracy and
integrity of this
order/judgment.
                                      Punjab, accepts notice on behalf of respondent-State.

Meanwhile, the petitioner is directed to join the investigation on or before 10.12.2025. 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 18.12.2025."

4. ASI 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.

5. 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 03.12.2025 granting interim bail to him, is

hereby made absolute, subject to compliance of conditions as specified

under Section 482(2) of BNSS, 2023.

6. 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.