Rajan Arya vs State Of Haryana
2026 Latest Caselaw 2263 P&H

Punjab-Haryana High Court

Rajan Arya vs State Of Haryana on 10 March, 2026

CRM-M--20891-2024                                                1

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

101-2                                                  CRM-M-20891-2024


Rajan Arya
                                                                 ....Petitioner
                                           V/s
State of Haryana
                                                                 ....Respondent
Date of decision: 10.03.2026
Date of Uploading : 10.03.2026

CORAM: HON'BLE MR. JUSTICE SUMEET GOEL

Present:     Mr. Shivam Grover, Advocate for the petitioner.
             Ms. Mahima Yashpal Singla, Senior DAG Haryana.
             Mr. Vinod Ghai, Senior Advocate with
             Ms. Amandeep Vashishth, Advocate and
             Mr. Arnav Ghai, Advocate for th
                                          the complainant.
                                          *****
SUMEET GOEL,
       GOEL J. (Oral)

1. Present petition has been filed under Section 438 of the Code

of Criminal Procedure for grant of anticipatory bail to the petitioner in case

FIR No.109 109 dated 21.02.2024 under Sections 406/420/467/468/471 of IPC

registered at Police Station Krishna Gate, Thanesar (Kurukshetra) (Kurukshetra).

2. On 27.08.2025, the following order was passed:

passed:-

"On On request of learned counsel for the petitioner, adjourned to 23.09.2025.

In the meantime, the petitioner is directed to appear before the SHO/Investigating Officer as and when called upon to join investigation and in the event of his arrest, he shall be released on interim bail on his furnishing bail bonds to the satisfaction of SHO/Investigating Agency, subject to the following owing conditions as envisaged under Section 482(2) of the BNSS [erstwhile Section 438(2) Cr.P.C.]:

Cr.P.C.]:-

i) that the petitioner shall make himself available for interrogation by a police officer as and when required;

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ii) that the petitioner shall not, directl directlyy or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to any police officer;

iii) that the petitioner shall not leave India without the prior permission of the Court;

iv) such other condition as may be imposed under sub sub-section section (3) of Section 480, as if the bail were granted under that section.

section."

The said order is enuring till date, except on a brief period from

23.09.2025 to 13.10.2025.

13.10.

3. Learned State counsel, on instructions instructions, has stated that pursuant

to the aforesaid order(s), the petitioner has though joined investigation but is

required for effecting the recovery of money in question. However, learned

State counsel has further submitted that the petitioner has not misused the

concession of interim bail.

4. Learned senior counsel appearing for complainant has

vehemently opposed the grant of anticipatory bail to the petitioner by

arguing that there are direct and serious allegations against the petitioner.

Learned counsel has submitted that in case the petitioner is extended the

concession of anticipatory bail, there is all likel likelihood ihood that she may abscond

from the process of justice as also interfere with the investigation/witness.

On the strength of these submissions, the dismissal of the petition in hand is

entreated for.

5. Having heard learned counsel for the rival parties aand nd upon

perusal of the record; especially in lieu of the allegation made; the petitioner

having joined the investigation and the custodial interrogation of the

petitioner is not sought for by the State, this Court is inclined to confirm the

order dated 27.08.2025.

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6. In view of the above, the interim order dated 27.08.2025 passed

by this Court is made absolute, subject to the conditions as enumerated

under Section 482(2) 48 of BNSS, 2023.

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/complai State/complainant nant to move for

cancellation/recall of this order in case the petitioner violates any condition

stipulated under Section 482(2) 4 of BNSS BNSS, 2023 or upon showing any other

sufficient cause.

9. Needless to say that anything observed herein above shall not

bee construed to be an opinion on the merits of the case.

(SUMEET GOEL) JUDGE

March 10, 2026 Ajay

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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