[Cites 3, Cited by 0]
Punjab-Haryana High Court
Bobby Sabharwal @ Bobby vs State Of Punjab on 17 March, 2026
CRM-M-74040-2025 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
116-2
CRM-M-74040-2025
Decided on: 17.03.2026
Bobby Sabharwal @ Bobby
......Petitioner
Versus
State of Punjab ......Respondent
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Prince Sharma, Advocate for the petitioner.
Mr. Vinay Malhotra, DAG, Punjab.
****
SANJAY VASHISTH, J.
1. Prayer in this petition, filed under Section 482 of the BNSS,
2023 (earlier Section 438 Cr.P.C.), is for grant of anticipatory bail to the
petitioner, who has been booked in a criminal case arising out of First
Information Report, as detailed hereunder:-
Name & FIR Date Section(s) Police Station District
age of No.
Petitioner
(s)
Bobby 237 10.11.2025 126(2), 115(2), Cantonment Amritsar
Sabharwal 324(4), 303(2), Amritsar Police
@ Bobby, 3(5) of BNS, Commissionerate
aged bout 2023
24 years
2. On 19.01.2026, following order was passed:-
"1. Prayer in this petition, filed under Section 482 of the
BNSS, 2023 (earlier Section 438 Cr.P.C.), is for grant of
anticipatory bail to the petitioner, who has been booked in a
criminal case arising out of First Information Report, as detailed
hereunder:-
Name & age of FIR Date Section(s Police District
Petitioner (s) No. ) Station
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Bobby 237 10.11.2025 126(2), Cantonment Amritsar
Sabharwal @ 115(2), Amritsar
Bobby, aged 324(4), Police
about 24 years 303(2), Commission
3(5) of erate
BNS,
2. As per allegations, incident in question took place on
10.11.2025 at around 6:00 PM, when complainant - Prashan
Ghosh was returning home from duty place in his 'Wagon R' car
bearing registration No.PB02-AR-1375, four young persons, who
were following him on an Activa scooter and motorcycle,
surrounded his car and then tried to take him out from the car
and broke the glass windows of the car with a baseball bat. Three
persons gave beatings to the petitioner and one person snatched
mobile phone 1+Note 2-5G, bearing SIM No. 98366-43344
(Vodafone). Number of the Motorcycle was PB02-EJ-0509 and
Activa scooter Number was PB02-EF-5461.
As per complainant some incident had happened with co-
employee namely, Sharanjeet Singh, in Air India, about six
months back.
3. Counsel argues that petitioner is working as a 'loader-
cum helper' at Guru Ram Dass International Airport, Amritsar
and complainant is also employed at the same Airport. Thus,
petitioner Joban @ Joban Singh and complainant - Prashan
Ghosh were already acquainted with each other being staff
members of the same office at Amritsar Airport.
Further argues that on 10.11.2025, at the time of incident,
as per duty roster, he was at his duty place at Guru Ram Dass
International Airport, Amritsar from 2:00 PM to 11:00 P.M. and
said fact can be confirmed from the official record as well as
CCTV footage installed at the workplace. Thus, submits that he
has been implicated in the case only on the basis of disclosure
statement of coaccused Mani and thus, prays for grant of
anticipatory bail.
4. Notice of motion.
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5. On advance notice, learned State counsel puts in
appearance on behalf of the respondent - State, and seeks some
time to respond to the submissions addressed by learned counsel
opposite, after seeking instructions. Let the connecting evidence
in respect of the disclosure statement be also explained in the
status report.
6. Adjourned to 17.03.2026.
7. To be heard alongwith CRM-M-72445-2025.
8. In the meanwhile, the petitioner is directed to join the
investigation as and when required to do so by the Investigating
Agency. In the event of his arrest, the petitioner shall be released
on ad-interim bail, subject to his furnishing bail bonds to the
satisfaction of the Arresting Officer. The petitioner shall also be
abide by all the conditions laid down under Section 482(2) of
BNSS, 2023 (earlier Section 438(2) Cr.P.C.).
9. Besides, it is directed that petitioner would hand over his
passport to the Investigating Agency or to Court concerned, if he
possesses. Otherwise, would submit an affidavit, disclosing the
fact that he does not possess any passport.
It is also directed that before leaving country any time
during trial, petitioner would seek prior permission of the
Court."
3. Continuing his submissions, learned counsel for the
petitioner submits that in compliance with the order dated 19.01.2026
passed by this Court, petitioner has joined the investigation and has
extended full cooperation. He, therefore, prays for confirmation of the
interim anticipatory bail order.
4. Learned State counsel on instruction from ASI Gurpreet
Singh submits that in pursuance of the directions issued by this Court,
petitioner has joined the investigation and as of now, his custodial
interrogation is not required.
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5. I have heard learned counsel for the parties and perused the
paper-book.
6. Since, petitioner has already joined the investigation and
custodial interrogation is no more required; ad-interim bail order dated
19.01.2026, passed by this Court is hereby made absolute. Accordingly,
present petition is allowed.
It is made clear that 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. However, it is clarified that in case the passport or an
affidavit regarding non-possession of a passport, if he does not possess
one, is not submitted to the Investigating Agency or the Court concerned
within a period of two weeks from today, the present order shall be
deemed to be inoperative and the Investigating Officer shall be at liberty
to proceed with the arrest of the petitioner.
8. Accordingly, petition stands disposed of.
(SANJAY VASHISTH)
JUDGE
17.03.2026
Rashmi
Whether Speaking/Reasoned: YES/NO
Whether Reportable: YES/NO
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