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Punjab-Haryana High Court
Paramjit Kaur vs State Of Punjab on 30 April, 2026
CRM-
CRM-M-16284-
16284-2026
1
205
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-
CRM-M-16284-
16284-2026
Paramjit Kaur
....Petitioner
versus
State of Punjab
....Respondent
Date of Decision: April 30,
30, 2026
2026
Date of Uploading: April 30, 2026
CORAM: HON'BLE MR. JUSTICE SUMEET GOEL
Present:
Present Ms. Mehak Sharma, Advocate and
Mr. Rajan
ajan Singh Dadwal, Advocate for the petitioner.
Mr. Jaypreet Singh, DAG Punjab.
*****
SUMEET GOEL,
GOEL, J. (ORAL)
Present petition has been filed under Section 482 of the
Bhartiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for grant of
concession of anticipatory bail to the petitioner
petitioner, in case FIR No.87 dated
27.09.2023,, under Sections 323, 295, 34, 201 of IP
IPC, 1860,, registered at
Police Station Hathur, District Ludhiana (Rural)
(Rural).
2. On 25.03.2026, the
he following order was passed:
"Apprehending her arrest in FIR No.87 dated 27.09.2023 under
Sections 323, 295, 34, 201 IPC (corresponding Sections 115(2), 298, 3(5),
238 of BNS), registered at Police Station Hathur, District Ludhiana
(Rural); the petitioner has preferred this petition under Section 482 of
Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre pre-arrest bail.
Counsel for the petitioner, inter alia
alia, contends
ntends that the petitioner is
a lady aged 60 years with clean antecedents, the genesis of the FIR in
question is a dispute amongst the relatives, no effective recovery is to be
made from the petitioner & the petitioner is willing to join investigation
and cooperate therein as per law.
Notice of motion.
authenticity of this order/ judgment
CRM-
CRM-M-16284-
16284-2026
On the strength of advance notice; Mr. Hemant Aggarwal, DAG,
Punjab (Through V.C.) has entered appearance on behalf of the
respondent-State of Punjab.
Adjourned to 30.04.2026
The petitioner is directed to appear before the Investigating Officer
on 01.04.2026 at 11:00 A.M. in concerned Police Station and join
investigation. In the event of arrest, the petitioner shall be released on
interim bail subject to her furnishing personal/surety bond(s) to the
satisfaction of the Arresting Officer/Investigating Officer. As and when
further called by Investigating Officer, the petitioner shall join the
investigation. She shall abide by the condition(s) enumerated under
Section 482(2) of Bharatiya Nagarik Suraksha Sanhita, 2023."
3. Learned State Counsel (on instructions) has stated that pursuant
to the order dated 25.03.2026, the petitioner has joined the investigation and
her custodial interrogation is not required.
4. Having heard learned counsel for the parties and upon perusal
of the record; especially in view of the factum of the petitioner having joined
investigation and her custodial interrogation is not being sought for by the
State; the interim order dated 25.03.2026 passed by this Court is made
absolute, subject to the conditions as enumerated under Section 482(2) of
BNSS, 2023.
5. Petition stands allowed,
allowed accordingly.
6. This order should not be treated as "blanket" order. It will not
be read granting petitioner indefinite protection from arrest. It shall be
confined to the FIR mentioned ibid and will not operate in respect of any
other incident that involves commission of an offence.
7. Liberty is reserved in favour of State/complainant to move for
cancellation/recall of this order in case the petitioner violates any condition
stipulated under Section 482(2) of BNSS, 2023 or upon showing any other
sufficient cause.
8. Needless to say that anything observed herein above shall not
be construed to be an opinion on the merits of the case.
authenticity of this order/ judgment
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CRM-M-16284-
16284-2026
9. Pending application(s), if any, shall also stand disposed of.
(SUMEET GOEL)
JUDGE
April 30, 2026
mahavir
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
authenticity of this order/ judgment
