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Punjab-Haryana High Court
Divyanshi Singh vs State Of Punjab on 9 March, 2026
CRM-M-54689-2025 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
109
CRM-M-54689-2025
Decided on: 09.03.2026
DIVYANSHI SINGH
......Petitioner
Versus
STATE OF PUNJAB
......Respondent
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Jashandeep Singh Sandhu, Advocate,
for the petitioner.
Mr. Neeraj Madaan, Sr. DAG, Punjab.
****
SANJAY VASHISTH, J.
1. Present petition has been filed under Section 482 BNSS,
2023 for grant of anticipatory bail to the petitioner in case registered
against her, vide FIR No.08 dated 08.01.2025 under Sections 21, 29 of
NDPS Act, 1985 and Sections 25, 27, 27A of the NDPS Act (added later
on), at Police Station ANTF, SAS Nagar Mohali (Earlier STF Mohali),
District SAS Nagar, Mohali.
2. On 26.09.2025, following order was passed:-
"The learned counsel for the petitioner inter alia
contends that the petitioner has been named in the
disclosure statement of her co-accused. Other than
that there is no corroborative additional evidence
available against him. Reliance is placed on the order
in 'Vijay Singh versus The State of Haryana, bearing
Special Leave to Appeal (Crl.) No(s).1266/2023
decided on 17.05.2023', which is reproduced as
under:-
"The petitioner is alleged to have committed
offences under Sections 15 and 29 of the Narcotic
Drugs and Psychotropic Substances Act, 1985
(hereinafter called the NDPS Act". His application
for anticipatory bail was rejected by the High
Court. The allegations in the FIR are that 1.7 Kg of
Poppy Straw (Doda Post) was recovered from the
co-accused. The petitioner concededly was not
present at the spot but was named by the co-
accused. That apart there is no other material to
implicate the petitioner. The prosecution urges that
another case with allegations of commission of
offence under the NDPS Act are pending against
the petitioner. It is not denied that in those
proceedings he was granted bail.
Having regard to these circumstances, the
petitioner is directed to the enlarged on anticipatory
bail, subject to such terms and conditions as the
trial Court may impose.
The petition is allowed.
All pending applications are disposed of."
Notice of motion.
Mr. Harkanwar Jeet Singh, AAG, Punjab,
present in the Court, accepts notice on behalf of the
State.
Adjourned to 27.11.2025.
In the meantime, the petitioner is directed to
appear before the SHO/Investigating Officer to join
investigation and in the event of her arrest, she shall
be released on bail on her furnishing bail bonds to the
satisfaction of SHO/Investigating Agency, subject to
the following conditions as envisaged under Section
438(2) Cr.P.C.:-
(i) that the petitioner shall make herself
available for interrogation before the
investigating officer as and when
required;
(ii) that the petitioner shall not, directly
or indirectly make any inducement, threat
or promise to any person acquainted with
the facts of the case as to dissuade
him/her from disclosing such facts to the
Court or to any police officer;
(iii) that the petitioner shall not leave the
country without prior permission of the
Court and shall surrender her passport, if
any.
Meanwhile, the State is directed to file an
affidavit/reply as to the exact role of the petitioner and
her co-accused alongwith the details of pending FIRs,
if any, on or before the next date of hearing."
3. Continuing his submissions, learned counsel for the petitioner
contends that in compliance of the order dated 26.09.2025, passed by this
Court, petitioner has joined the investigation, and has fully co-operated.
Therefore, he prays for confirmation of the said interim anticipatory bail order.
4. Learned State counsel on instructions from ASI Karamjit Mohan,
confirms the said averment made by counsel for the petitioner of joining the
investigation on 22.11.2025 by the petitioner, and submits that as of now,
custodial interrogation of the petitioner is not required for the purpose of
investigation.
5. Heard learned counsel for the parties.
6. Since, petitioner has already joined the investigation and
custodial interrogation is no more required; ad-interim bail order dated
26.09.2025, passed by this Court is hereby made absolute. Accordingly, present
petition is allowed.
However, petitioner shall continue to join the investigation as and
when required to do so and abide by all the terms and conditions laid down
under Section 482(2) of BNSS, 2023.
7. Accordingly, petition stands disposed of.
However, present order would be subject to the submission of
passport of the petitioner to the Investigating Agency or to Court concerned, if
he possesses, within a period of one week from today. Otherwise, he would
submit an affidavit, disclosing the fact that he does not possess any passport.
It is clarified that in case, aforesaid condition is not complied
with, this order would be considered as non est automatically.
(SANJAY VASHISTH)
JUDGE
09.03.2026
Lavisha
Whether Speaking/Reasoned: YES/NO
Whether Reportable: YES/NO
