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Punjab-Haryana High Court
Maksood vs State Of Haryana on 28 April, 2026
CRM-M-12182
12182-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
214
CRM
CRM-M-12182-2026
Date of decision: 28.04.2026
MAKSOOD
....Petitioner
Versus
STATE OF HARYANA
....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. Nafees Ahmad Khan, Advocate
for the petitioner.
Mr. Mohit Chaudhary, AAG, 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.81 dated 01.08.2025 registered under
Sections 3, 13(1), 13(3), 8 of Haryana Gauva
Gauvansh
nsh Sanrakshan and
Gausamvardhan Act, 2015 at Police Station Akera, District Nuh
Nuh.
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 petitioner
in case FIR No.81 dated 01.08.2025 registered under Sections 3,
13(1), 13(3), 8 of Haryana Gauvansh Sanrakshan and
Gausamvardhan Act, 2015 at Police Station Akera, District Nuh.
authenticity of this document.
CRM-M-12182
Learned counsel for the petitioner contends that the
petitioner has been falsely implicated in the present case. He
petitioner
argued that police has concocted a false story and lodged the
present FIR. He submits that similarly placed co
co-accused
accused have
already been granted concession of anticipatory bail by Co
Co--
ordinate Bench of
of this Court and by the learned Trial Court. No
recovery is to be effected from the petitioner. 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.
a
On the other hand, learned State counsel has filed the
status report in the matter and while referring to the same 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,
rrest, 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.
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 from SI Vijay
Singh, has submitted that the petitioner has
ha joined the investigation and is no
longer required for further investigation.
authenticity of this document.
CRM-M-12182
5. In view of the statement made by learned State counsel, the
interim order dated 17.04.2026 passed by this Court, is made absolute. The
petitioner shall continue to join investigation,
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.
