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Punjab-Haryana High Court
Parikshit vs State Of Haryana on 30 April, 2026
CRM-
CRM-M-16622-
16622-2026
1
207
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-
CRM-M-16622-
16622-2026
Parikshit
....Petitioner
versus
State of Haryana
....Respondent
Date of Decision: April 30,
30, 2026
2026
Date of Uploading: April 30, 2026
CORAM: HON'BLE MR. JUSTICE SUMEET GOEL
Present:
Present Mr. Shokeen Singh Verma, Advocate and
Ms. Neha Nehra, Advocate for the petitioner.
Ms. Priyanka Sadar Thakur, Senior DAG Haryana.
*****
SUMEET GOEL,
GOEL, J. (ORAL)
Present petition is the second attempt 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.468 dated
31.12.2025,, under Sections 109(1), 115(2), 3(5) of the BNS, 2023 (Section
117(2) of BNS added later on), at Police Station Tosham, District Bhiwani
Bhiwani.
2. On 27.03.2026, the
he following order was passed:
"Apprehending his arrest in FIR No. 468 dated 31.12.2025
(Annexure P-1) registered under Sections 109(1), 115 (2), 3(5) of BNS
(later on added 117(2) of BNS), at Police Station Tosham, District
Bhiwani; the petitioner has preferred the second petition under Section
482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre pre-arrest bail.
Counsel for the petitioner, inter alia, contends that assuming
arguendo,, the prosecution version available at this juncture is taken to be
correct, the petitioner is alleged to have been present at the spot; no
specific injury is attributed to the petitioner; the petitioner is a man with
clean antecedents & is willing to join investigation and cooperate therein.
Notice of motion.
authenticity of this order/ judgment
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CRM-M-16622-
16622-2026
On the strength of advance notice; Mr. Gurmeet Singh, AAG,
Haryana has entered appearance on behalf of the respondent-State of
Haryana.
Adjourned to 30.04.2026.
The petitioner is directed to appear before the Investigating Officer
on 02.04.2026 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 his 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. He 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 27.03.2026, the petitioner has joined the investigation;
however, his custodial interrogation is required to identify the place of the
scuffle and to recover the weapon in question.
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 his custodial interrogation being sought only to identify the
place of the scuffle and to recover the weapon in question; the interim order
dated 27.03.2026 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.
authenticity of this order/ judgment
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CRM-M-16622-
16622-2026
8. Needless to say that anything observed herein above shall not
be construed to be an opinion on the merits of the case.
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
