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Punjab-Haryana High Court
Yuvraj Singh vs State Of Punjab on 28 April, 2026
CRM-M-20752
20752-2026 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
228
CRM
CRM-M-20752-2026
Date of decision: 28.04.2026
YUVRAJ SINGH
....Petitioner
Versus
STATE OF PUNJAB
....Respondent
CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL
Present:- Mr. Nakul Sharma, 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 (fo
(forr short "BNSS"), the petitioner
seeks anticipatory bail in case FIR No.68 dated 21.03.2026, registered under
Sections 333, 126(2), 115(2), 109, 351(3), 3(5) and 61(2) of BNS, 2023, at
Police Station Amloh, District Fatehgarh Sahib
Sahib.
2. On 17.04.2026, the following order was passed by this Court: -
"CRM-16367-2026
Keeping in view the averments made in the application,
exemption is granted as prayed for.
Registry is directed to do the needful.
Disposed of.
Main Case
authenticity of this document.
CRM-M-20752
Prayer in the present peti
petition
tion filed under Section 482 of
the BNSS, 2023 is for grant of anticipatory bail to the petitioner
in case FIR No.68 dated 21.03.2026, registered under Sections
333, 126(2), 115(2), 109, 351(3), 3(5) and 61(2) of BNS, 2023, at
Police Station Amloh, District
District Fatehgarh Sahib.
Learned counsel for the petitioner contends that the
petitioner is innocent and has been falsely implicated in the
present case. He further contends that the petitioner has no
concern with the said offence and the allegations levelled ag
against
ainst
him are vague. Learned counsel contends that there is no direct
evidence on record to connect the petitioner with the said crime.
He further contends that no specific injury has been attributed to
the petitioner. It has been contended that the petiti
petitioner
oner has been
implicated in the present FIR due to factional rivalry prevailing
in the village. The complainant being the Sarpanch of the village
by misusing the position, falsely implicated the petitioner in the
said offence. Nothing is to be recovered fr
from
om 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. Therefore, it is urged
that the instant petition deserves to be allowe
allowed.
Notice of motion.
On asking of the Court, Mr. Ravinder Singh, DAG,
Punjab, accepts notice on behalf of respondent
respondent-State
State and seeks
time to file the status report in the matter.
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 petitioner
satisfaction
shall also abide by the conditions as envisaged under Section
GURPREET 482(2) of BNSS, 2023."
2023.
authenticity of this document.
CRM-M-20752
3. Learned counsel for the petitioner submits that in compliance of
the order dated 17.04.2026 passed by this
is Court, the petitioner ha
has joined the
investigation.
4. Learned counsel for the State, on instructions from ASI Avtar
Singh, has submitted that the petitioner has
ha joined the investigation and is no
longer required for further investigation.
5. In view
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, as and when called by the
Investigating Officer and shall also abide by the cconditions
onditions 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.
