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Punjab-Haryana High Court
Bikramjeet Singh @ Bikramjit Singh vs State Of Punjab on 28 April, 2026
CRM-M-9229
9229-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
211
CRM
CRM-M-9229-2026
Date of decision: 28.04.2026
BIKRAMJEET SINGH @ BIKRAMJIT SINGH
....Petitioner
Versus
STATE OF PUNJAB
....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Ms. Swati Verma, Advocate and
Ms. Manisha Kumari, Advocate
for the petitioner.
Ms. Amrit Kaur Mahir, AAG, 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.131 dated 24.07.2025 registered under
Sections 118(2), 115(2), 3(5) of the Bharatiya
Bharatiya Nyaya Sanhita, 2023 at Police
Station Ghuman, District Gurdaspur.
Gurdaspur
2. On 17.04.2026, 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 peti
petitioner
tioner
in case FIR No.131 dated 24.07.2025 registered under Sections
118(2), 115(2), 3(5) of the Bharatiya Nyaya Sanhita, 2023 at
Police Station Ghuman, District Gurdaspur.
Learned counsel for the petitioner contends that the
petitioner has been falsely implicated
implicated in the present case. He
argued that even if the contents of the FIR are taken to be true,
authenticity of this document.
CRM-M-9229
only role attributed to the petitioner is that he raised lalkara and
gave datar blow on the right leg and further gave a datar blow
(reverse side) on the back
back of the complainant which is a non
non-vital
vital
part of the body. He submits that the alleged occurrence took
place on 14.07.2025, whereas the FIR in question was registered
on 24.07.2025 i.e. after an unexplained delay of 10 days thereby
casting serious doubt on
on the prosecution story. 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 opposed the
prayer for grant of anticipatory bail, by submitting that the
allegations levelled against the petitioner are serious in nature.
Adjourned to 28.04.2026.
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 petit
petitioner
ioner
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 17.04.2026 passed by this Court, the petitioner ha
has joined the
investigation.
4. Learned counsel for the State, on instructions of ASI Satpal
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
nterim order dated 17.04.2026 passed by this Court, is made absolute. The
authenticity of this document.
CRM-M-9229
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)
28.04.2026 JUDGE
Gurpreet
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
authenticity of this document.
