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Punjab-Haryana High Court
Sukhvinder Singh Khera vs State Of Punjab on 30 April, 2026
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1048-2026
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203
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-
CRM-M-1048-
1048-2026
Sukhvinder Singh Khera
....Petitioner
versus
State of Punjab and another
....Respondentss
Date of Decision: April 30,
30, 2026
2026
Date of Uploading: April 30, 2026
CORAM: HON'BLE MR. JUSTICE SUMEET GOEL
Present:
Present Mr. Chetan Sharma, Advocate,
Mr. Deepak Girotra, Advocate,
Mr. Shivender Swaroop,
waroop, Advocate and
Mr. Yaseen Sethi, Advocate for the petitioner.
Mr. Jaypreet Singh, DAG Punjab.
Mr. Mohit Sadana, Advocate for respondent No.2.
*****
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.0158 dated
11.05.2024,, under Sections 406, 420 and 120
120-B IPC, registered at Police
Station Sohana, District SAS Nagar, Mohali.
2. On 25.03.2026, the
he following order was passed:
"Inter alia contends that genesis of the FIR is primarily of civil/
property dispute; transactions pertain to the year 2015, whereas, the FIR in
question came to be registered in the year 2024; & the petitioner is willing
to join investigation and cooperate therein.
Put up on 30.04.2026
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 nt of arrest, the petitioner shall be released on
authenticity of this order/ judgment
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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 25.03.2026, the petitioner has joined the investigation and
his custodial interrogation is not required.
4. Learned counsel for the complainant has vehemently opposed
the grant of anticipatory bail to the petitioner by arguing that allegations
against the petitioner are serious in nature, and in case, the petitioner is
extended the concession of anticipatory bail, there is all likelihood that he
may abscond from the process of justice and interfere in the prosecution
evidence.
5. 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 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.
6. Petition stands allowed,
allowed accordingly.
7. 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.
8. Liberty is reserved in favour of State/complainant to move for
cancellation/recall of this order in case the petitioner violates any condition
authenticity of this order/ judgment
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stipulated under Section 482(2) of BNSS, 2023 or upon showing any other
sufficient cause.
9. Needless to say that anything observed herein above shall not
be construed to be an opinion on the merits of the case.
10. 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
