Kuldeep Singh vs State Of Punjab
2026 Latest Caselaw 3761 P&H

Punjab-Haryana High Court

Kuldeep Singh vs State Of Punjab on 24 April, 2026

               CRM-M-2176
                     2176-2026                            1



                                 IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
               201
                                                                   CRM
                                                                   CRM-M-2176-2026
                                                                   Date of decision: 24.04.2026

               KULDEEP SINGH
                                                                                       ....Petitioner
                                                         Versus

               STATE OF PUNJAB
                                                                                      ....Respondent


               CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL

               Present:-          Mr. Manmeet Singh Rana, 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 FIR No.51 dated 28.03.2022 registered under

Sections 323, 324 and 34 of the IPC (Section 326 IPC added later on), at

Police Station Ajnala, District Amritsar (Rural) (Rural).

2. On 18.03.2026, 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.51 dated 28.03.2022 registered under Sections 323, 324 and 34 of the IPC (Section 326 IPC added later on), at Police Station Ajnala, District Amritsar (Rural).

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 argued that the alleged occurrence took place on 08.12.2021 but the FIR in question was

authenticity of this document.

CRM-M-2176

registered on 28.03.2022 i.e. after an unexplained delay of more registered than 03 months, casting serious doubt on the prosecution story. He argued that even if the prosecution version is believed to be true, even then the petitioner is attributed only one injury with brickbat and the said injury has been declared to be simple in nature and thus, the same does not attract Section 326 of IPC, which has been added later on by the prosecution only to make the offence graver. Moreover, 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 ther hand, learned State counsel has already filed the status report in the matter 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. 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 02.04.2026.

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 Offic Officer.

er. 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 18.03.2026 passed by this Court, the petitioner ha has joined the

investigation.

vestigation.

authenticity of this document.

CRM-M-2176

4. Learned counsel for the State, on instructions of ASI Jaswant

Singh, has submitted that vide order dated 02.04.2026, another opportunity to

join the investigation was granted to the petitioner by this Court. He

submitted that on 08.04.2026 the the petitioner ha 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 18.03.2026 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

authenticity of this document.