Parminder Jit Kaur And Anr vs State Of Punjab
2026 Latest Caselaw 3879 P&H

Punjab-Haryana High Court

Parminder Jit Kaur And Anr vs State Of Punjab on 28 April, 2026

               CRM-M-19403
                     19403-2026                           1



                                 IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
               222

                                                                   CRM
                                                                   CRM-M-19403-2026
                                                                   Date of decision: 28.04.2026

               PARMINDER JIT KAUR AND ANR
                                                                                      ....Petitionerss
                                                         Versus

               STATE OF PUNJAB
                                                                                      ....Respondent


               CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL

               Present:-          Mr. Parvinder Singh, Advocate
                                  for the petitioners.
                                          petitioner

                                  Ms. Amrit Kaur Mahir, AAG, Punjab
                                                             Punjab.

                                  Mr. Narinder S. Lucky, Advocate
                                  for the complainant.

                                  *****

               RUPINDERJIT CHAHAL, J. (ORAL)

1. Through the instant petition filed under Section 482 of the

Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the petitioners

seek anticipatory bail in case FIR No.38 dated 26.03.2026, registered under

Sections 303 (2), 324(4), 326(e), 329(3) of BNS, 2023, at Police Station City

Balachaur, District Shaheed Bhagat Singh Nagar Nagar.

2. On 09.04.2026, 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 bai baill to the petitioners in case FIR No.38 dated 26.03.2026, registered under Sections 303 (2), 324(4), 326(e), 329(3) of BNS, 2023, at Police Station City Balachaur, District Shaheed Bhagat Singh Nagar.

authenticity of this document.

CRM-M-19403

Learned counsel for the petitioners contends that the petitioners are innocent and have been falsely implicated in the petitioners present case. He further contends that the petitioners have no concern with the said offence and the allegations levelled against them are vague. Learned counsel contends that there are allegations regarding uprooting of pillars but the value of the allegations pillars is not mentioned. He further contends that the complainant has filed false complaints in order to pressurize the petitioners to withdraw the civil suit. He further contends that petitioner No.1 No.1 is household widow aged about 65 years whereas petitioner No.2 is agriculturist and both of them have clean antecedents as they are not involved in any other case and are ready and willing to join the investigation as and when called upon to do so by the the investigating agency. Therefore, it is urged that the instant petition be allowed.

Notice of motion.

At the asking of the Court, Mr. Ravinder Singh, DAG, Punjab accepts notice on behalf of the respondent respondent-State.

State. He seeks time to file reply/status report.

Adjourned to 28.04.2026.

In the meantime, the petitioners are 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, th they ey shall be admitted to interim bail on furnishing of bail/surety bonds to the satisfaction of Arresting/Investigating Officer. The petitioners shall also abide by the conditions as envisaged under Section 482(2) of BNSS, 2023."

2023.

3. Learned counsel for the the petitioner petitioners submits that in compliance of

the order dated 09.04.2026 passed by this Court, the petitioner petitioners have joined

the investigation.

authenticity of this document.

CRM-M-19403

4. Learned counsel for the State, on instructions from ASI Lakhvir

Chand, has submitted that the petitioners petitioner have ve joined the investigation and are

no longer required for further investigation.

5. Learned counsel appearing for the complainant submits that the

offence committed by petitioners petitioner is serious in nature and hence, opposes the

grant of bail to the petitioner.

petitioner

6. In view of the statement made by learned State counsel, the

interim order dated 09.04.2026 passed by this Court, is made absolute. The

petitioners 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) 28.04.2026 JUDGE Gurpreet

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No

authenticity of this document.