[Cites 0, Cited by 0]
Punjab-Haryana High Court
Prabhdeep Singh vs State Of Punjab on 18 April, 2026
CRM-M-4002
4002-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
203
CRM
CRM-M-4002-2026
Date of decision: 18.04.2026
PRABHDEEP SINGH
....Petitioner
Versus
STATE OF PUNJAB
....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. R.S. Aulakh, Advocate
M
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 FIR No.12 dated 06.01.2026 registered under
Sections 318(4) and 61(2) of the Bharatiya Nyaya Sanhita, 2023, at Police
Station Goindwal Sahib, District Tarn Taran.
Taran
2. On 01.04.2026, 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 FIR No.12 dated 06.01.2026 registered under Sections
318(4) and 61(2) of the Bharatiya Nyaya Sanhita, 2023, at
318(4)
Police Station Goindwal Sahib, District Tarn Taran.
authenticity of this document.
CRM-M-4002
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 offence. He further submitted that
the petitioner and his brother had availed loan from the
complainant bank and the petitioner had completed all the
complainant-bank
requisite formalities with regard to his loan, however, his
brother is alleged to have not completed the requisite formalities
regarding his loan. He argued that both the loans are
independent and the petitioner cannot be held responsible for the
loan of his brother, as such, the ingredients of Section 318(4)
BNS are not made out against the petitioner. M
Moreover,
oreover, the
petitioner has clean antecedents as he is not involved in any
other case. 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.
On the other hand, learned State counsel has filed the
status report in the matter, which is taken on record and while
referring to the same, he has opposed the prayer for grant of
anticipatory bail, by submitting that the allegations levelled
against the petitioner are serious in nature and he is specifically
named in the FIR. However, he has not controverted the fact that
the petitioner is a first time offender as he is not involved in any
other case.
Adjourned to 18.04.2026.
In the meantime, the petitioner is directed to join
investigation within a week from today and would appear as and
when required by the Investigating Officer and cooperate with
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.
authenticity of this document.
CRM-M-4002
3. Learned counsel for the petitioner submits that in compliance of
the order dated 01.04.2026 passed by this Court, the petitioner ha
has joined the
investigation.
4. Learned counsel for the State, on instructions of ASI Partap
Singh, has submitted that the petitioner has
ha 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 01.04.2026 passed by this Court, is made absolute. The
petitioner shall continue to join investigation, as and when calle
called
d by the
Investigating Officer and shall also abide by the conditions as provided under
Section 482(2) of the BNSS.
BNSS
(RUPINDERJIT CHAHAL)
18.04.2026 JUDGE
Gurpreet
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
authenticity of this document.
