[Cites 0, Cited by 0]
Punjab-Haryana High Court
Parveen Kumar vs State Of Punjab on 30 April, 2026
CRM-M-4360-2026 (O&M) and two connected cases -1-
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
1. CRM-M-4360-2026 (O&M)
Parveen Kumar ...Petitioner
Versus
State of Punjab ...Respondent
2. CRM-M-4945-2026 (O&M)
Shakuntla Devi ...Petitioner
Versus
State of Punjab ...Respondent
3. CRM-M-4969-2026 (O&M)
Dalip Kumar ...Petitioner
Versus
State of Punjab ...Respondent
Sr. No. Particulars Details
1 The date when the judgment is reserved 29.04.2026
2 The date when the judgment is pronounced 30.04.2026
3 The date when the judgment is uploaded on the website 30.04.2026
Whether only operative part of the judgment is pronounced or full
4 Full
judgment is pronounced
The delay, if any, of the pronouncement of full judgment, and Not
5
reasons thereof applicable
CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA
Present:- Mr. Nitesh Jhajharia, Advocate and
Mr. Prativindhya Poonia, Advocate
for the petitioners.
Ms. Sakshi Bakshi, AAG, Punjab.
MOHAMMAD WASEEM ANSARI
2026.04.30 13:11
I attest to the accuracy and
integrity of this document
CRM-M-4360-2026 (O&M) and two connected cases -2-
MANISHA BATRA, J.
1. This common order shall dispose of abovementioned three
petitions as they arise out of the same FIR and seek similar relief.
2. Through the instant petitions, filed under Section 482 of
Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS'), the petitioners
seek grant of anticipatory bail in case arising out of FIR No. 114 dated
17.08.2025, registered under Sections 308(2) and 351(2) and 61(2) of BNS,
2023 at Police Station City-2 Abohar, District Fazilka.
3. The aforementioned FIR has been registered on the basis of the
statement recorded by complainant Tarunjit Singh alleging that on the night of
13.08.2025, he had received a call at his Instagram and the caller, while
introducing himself as Jeeta Metal from Waryam Nagar, demanded a sum of
Rs. 50 lakhs and otherwise threatened that the complainant would be killed by
his accomplices Pardeep Kumar Sappanwali, Jagpal and himself. The
complainant pleaded that he was not having such huge amount of money and
requested the caller to give some time but the caller proclaimed that he would
throw petrol bomb at complainant's house and shops and would kill his entire
family. While alleging that he personally knew the caller Gurjit Singh @ Jeeta
Metal and his accomplices Pardeep Kumar and Jagpal, the complainant
prayed for taking action in the matter while saying that on 14.08.2025, some
unknown persons had even visited his mobile shop armed with weapons and
had made enquiries about his whereabouts and that he was continuously
received threatening calls raising demand of ransom money.
4. After registration of the FIR, investigation proceedings have been
initiated and are underway. During investigation, some more persons were
CRM-M-4360-2026 (O&M) and two connected cases -3-
nominated as accused in this case. Accused Akashdeep Singh was arrested on
29.10.2025. On interrogation, he disclosed that accused Naveen Kumar @
Arzoo Bishnoi, who is brother of petitioner Parveen Kumar and son of
petitioners Shakuntla Devi and Dalip Kuar, was their gang leader and it was
on his asking that they had been making calls to public persons demanding
ransom money from them. He also disclosed that ransom calls had been made
to the complainant by accused Gurjit Singh @ Jeeta Metal and that the
amount of money to be given by the complainant was to be collected by the
present petitioners and co-accused Amritpal Singh. All of them were
nominated as accused in this case. Apprehending their arrest, the petitioners
moved a joint application before the Court of learned Additional Sessions
Judge, Fazilka but the same was dismissed by passing a common order dated
17.01.2026.
5. It is argued by learned counsel for the petitioners that they have
been falsely implicated in this case on the basis of the disclosure statement
suffered by the abovenamed co-accused, which cannot be considered to be
admissible in evidence. Petitioner Parveen Kumar is an Army personnel,
whereas petitioners Shakuntla Devi and Dalip Kumar are the parents of
accused Naveen Kumar. Their involvement in this case is only on account of
their relationship with accused Naveen Kumar, though they have no
connection with him. Petitioner Parveen Kumar is presently posted at
Dehradun. The petitioners are ready to join the investigation. Their custodial
interrogation is not required. No recovery is to be effected from them. No
useful purpose would be served by detaining them into custody. Their
antecedents are clean. It is, therefore, urged that petitions deserve to be
CRM-M-4360-2026 (O&M) and two connected cases -4-
allowed and the petitioners deserve to be granted concession of anticipatory
bail.
6. Status reports have been filed by the respondent-State. Learned
State counsel has argued that the petitioners are members of a gang, which is
involved in extortion of money from public persons by extending threats to
them. Their custodial interrogation is required for conducting proper and
thorough investigation in the matter. Hence, it is urged that the petitions are
liable to be dismissed.
7. This Court has heard the rival submissions.
8. The petitioners are alleged to be part of a gang, mainly operated
by accused Naveen Kumar, who is biological son of petitioners Shakuntla
Devi and Dalip Kumar and brother of petitioner Parveen Kumar. The
allegations that they were to collect the extortion money, have been levelled
on the basis of the disclosure statement suffered by the abovenamed co-
accused. The veracity of this disclosure statement will be tested during the
course of trial. It is not the case of the prosecution that any recovery is to be
effected from the petitioners. Their antecedents are clean. Given the nature of
the allegations, this Court is of the considered opinion that pre-trial
incarceration of the petitioners is not required. It is also well settled that the
pre-trial incarceration should not be a replica of post-conviction sentencing.
In view thereof, this Court is of the considered opinion that the custodial
interrogation of the petitioners is not required. Accordingly, the present
petitions are allowed. The petitioners are granted concession of anticipatory
bail, subject to the compliance of conditions envisaged under Section 482(2)
CRM-M-4360-2026 (O&M) and two connected cases -5-
of BNSS. They are directed to appear before the Investigating/Arresting
Officer to join investigation within a period of 15 days from today or as and
when subsequently required thereafter. In the event of their arrest, the
Investigating/Arresting Officer shall release the petitioners on bail subject to
his/her satisfaction.
9. It is made clear that any observation made herein above is only
for the purpose of deciding the present petitions and the same shall have no
bearing on the merits of the case.
10. Let a photocopy of this order be placed on the files of the
connected cases.
30.04.2026 (MANISHA BATRA)
Waseem R. Ansari JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
