[Cites 3, Cited by 0]
Punjab-Haryana High Court
Satyam Soni vs State Of Haryana on 18 April, 2026
CRM-M-14180
14180-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
212
CRM
CRM-M-14180-2026
Date of decision: 18.04.2026
SATYAM SONI
....Petitioner
Versus
STATE OF HARYANA
....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. Munish Behl, Advocate
M
for the petitioner.
Ms. Shaveta Sanghi, DAG, Haryana
Haryana.
*****
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.01 dated 02.01.2026 registered under
Sections 109(1), 118(1), 191(3), 61(2) and 3333
33 of the Bharatiya Nyaya
Sanhita, 2023 and Sections 25(1)(B) (a)-54-
(a) -5959 of the Arms Act, at Police
Station Panjokhra, District Ambala.
Ambala
2. On 01.04.2026, the following order was passed by this Court: -
"Prayer
Prayer in the present petition filed under Section 48
2 of
the BNSS, 2023 is for grant of anticipatory bail to the petitioner
in case FIR No.01 dated 02.01.2026 registered under Sections
109(1), 118(1), 191(3), 61(2) and 333 of the Bharatiya Nyaya
authenticity of this document.
CRM-M-14180
Sanhita, 2023 and Sections 25(1)(B) (a)
(a)-54-59
59 of the Arms Act,
at Police Station Panjokhra, District Ambala.
Learned counsel for the petitioner contends that the
petitioner has been falsely implicated in the present case and he
has no concern with the said incident. He argued that if the
contents of the FIR are taken to be true, even then no specific
injury has been attributed to the present petitioner and in fact, it
is a case of no injury. He further argued that Section 109(1) of
BNS was added by the prosecution only to make the offence
graver. Further, co-accused
co Raj
aj Kumar @ Raju and Shivam Soni
have already been granted the concession of anticipatory bail by
the learned trial Court, vide order dated 12.02.2026 and
18.02.2026, respectively. No recovery is to be effected from the
petitioner. Learned counsel has furth
further
er 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 w
while
hile
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.
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
investigation
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
satisfaction
shall also abide by the conditions as envisaged under Section
482(2) of BNSS, 2023."
2023.
authenticity of this document.
CRM-M-14180
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 Sanjeev
Kumar, has submitted that the petitioner has
ha joined the investigation and is no
longer required for further investigation.
investigatio
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 called by the
Investigating Officer and shall also abide
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.
