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Punjab-Haryana High Court
Kuljit Singh vs State Of Punjab on 24 April, 2026
CRM-M-6648
6648-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
202
CRM
CRM-M-6648-2026
Date of decision: 24.04.2026
KULJIT SINGH
....Petitioner
Versus
STATE OF PUNJAB
....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. Shailender Singh Momi, Advocate with
Mr. Tarun Kumar Parashar, 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.145 dated 07.12.2025 registered under
Sections 118(2), 115(2), 126(2) & 3(5) of Bharatiya
Bharatiya Nyaya Sanhita, 2023 at
Police Station Mehta, District Amritsar Rural.
Rural
2. On 25.02.2026, the following order was passed by the Co--
ordinate Bench of this Court: -
"The
The petitioner has filed the instant petition under 482 of
Bharatiya Nagarik Suraksha
Suraksha Sanhita, 2023 for grant of
anticipatory bail in FIR No.145 dated 07.12.2025 registered
under Sections 118(2), 115(2), 126(2) & 3(5) of Bharatiya Nyaya
Sanhita, 2023 at Police Station Mehta, District Amritsar Rural.
authenticity of this document.
CRM-M-6648
Status report by way of an affidavit of Sh. Ravinder Singh,
PPS, Deputy Superintendent of Police, Sub
Sub-Division
Division Jandiala,
Amritsar (Rural), on behalf of the respondent
respondent-State,
State, has been
filed in the Court today which is taken on record. Copy thereof
has been supplied to learned counsel for the pet
petitioner.
Learned counsel for the petitioner submits that the
petitioner is innocent and has been falsely implicated in the
present case. There is a delay of 47 days in registration of the
FIR and the whole family of the petitioner has been made
accused in the FIR. He further submits that as a matter of fact on
21.10.2025, the complainant was having evil eye on the wife of
the petitioner and he entered into the house of the petitioner and
thereafter, he was caught hold by the son of the petitioner and
the mother
mother of the petitioner, namely Amarjit Kaur, made a call to
police helpline i.e. 112 which was registered with ID
No.2377245 (Annexure P-2).
P 2). He further submits that one of the
co accused, namely Rajinder Kaur, has also filed an application
co-accused,
dated 15.12.2025 to the SSP, Amritsar Rural for conducting an
inquiry and for cancellation of the instant FIR. He further
submits that the petitioner is not involved in any other case and
is ready to join the investigation.
Per contra, learned State counsel, in view of th
thee averments
made in the status report, vehemently opposes the grant of
anticipatory bail to the petitioner,
Adjourned to 24.04.2026.
In the meanwhile, arrest of the petitioner shall remain
stayed. He shall join the investigation and co
co-operate
operate with the
investigating agency and shall not leave country without prior
investigating
permission of this Court."
Court.
3. Learned counsel for the petitioner submits that in compliance of
the order dated 25.02.2026 passed by the Co-ordinate
ordinate Bench of this Court, the
petitioner has joined the investigation.
authenticity of this document.
CRM-M-6648
4. Learned counsel for the State, on instructions of ASI Balkar
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 25.02.2026 passed by the Co-ordinate Bench of 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.
