Sapna vs State Of Haryana
2026 Latest Caselaw 2621 P&H

Punjab-Haryana High Court

Sapna vs State Of Haryana on 17 March, 2026

                           CRM-M-43320-2025                1

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH
                           108
                                                     CRM-M-43320-2025
                                                    Decided on: 17.03.2026

                           SAPNA
                                                                                         ......Petitioner
                                                               Versus
                           STATE OF HARYANA
                                                                                       ......Respondent

                           CORAM:       HON'BLE MR. JUSTICE SANJAY VASHISTH

                           Present:     Ms. Meenakshi Dogra, Advocate,
                                        for the petitioner.

                                        Mr. Kanwar Sanjiv Kumar, AAG, Haryana.

                                                               ****

                           SANJAY VASHISTH, J.

1. Prayer is for grant of anticipatory bail to the petitioner under

Section 482 of BNSS, 2023 in criminal case bearing FIR No.204 dated

02.04.2025 registered under Sections 406, 420, 120-B of IPC at Police

Station Sector-10, Gurugram, District Gurugram.

2. On 08.08.2025, following order was passed:-

"Learned counsel for the petitioner contends that there is a dispute between the petitioner and complainant regarding money transactions. Petitioner received money from the complainant Nikita Dahiya, her father Ashok Dahiya and mother Parmila and the money was returned back and regarding this a tabular form of returned amount is attached in page No.11 of her petition. Counsel for the petitioner further submits that petitioner is also ready to return back the balance amount with interest, if any, is due. It is further submitted that it is a civil dispute and same was converted into a criminal complaint by the complainant just to pressurize the petitioner.

Notice of motion.

Mr. Karan Veer Singh, Sr. DAG, Haryana, accepts notice on behalf of respondent-State and seeks time to file reply and address the arguments.

Adjourned to 17.09.2025.

In the meanwhile, the petitioner is hereby directed to join investigation and in the event of her arrest, she be released on interim bail by the IO/Arresting Officer subject to his own satisfaction till the next date of hearing. The petitioner is directed to abide by the conditions as envisaged under Section 482(2) of BNSS, 2023."

3. Continuing the submissions, learned counsel for the

petitioner refers to the details set out in paragraph No.8(C) of the present

petition, wherein, in a tabulated form, the amounts received in the

petitioner's bank account and the amounts paid back to the

complainant/victims, namely Ashok Dahiya, Nikita Dahiya, and Parmila,

have been delineated.

Learned counsel contends that a perusal of the details

mentioned in paragraph No.8(C), reflecting bank transactions spanning

the years 2018 to 2023, clearly indicates that both the sides were engaged

in frequent financial transactions, with amounts being exchanged

multiple times between their respective bank accounts. It is argued that,

in the event of any discrepancy, disagreement, or confusion, registration

of the FIR for recovery of money is nothing, but an attempt to exert

pressure and coerce a settlement.

It is further submitted that complainant, being influential,

has succeeded in initiating criminal proceedings against the petitioner,

despite the dispute being purely civil in nature.

4. Further submits that in compliance of the order dated

08.08.2025, 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.

5. Learned State counsel on instructions from ASI Sunil

Kumar, confirms the said averment made by counsel for the petitioner of

joining the investigation by the petitioner, but he did not cooperate with

the investigating agency during the course of investigation.

6. Heard learned counsel for the parties.

7. This Court is of the opinion that objection raised by learned

State counsel is untenable and without any basis. Since petitioner has

already joined the investigation, ad-interim bail order dated 08.08.2025,

passed by this Court, is hereby made absolute. Accordingly, present

petition stands 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.

8. Accordingly, petition stands disposed of.

9. 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 17.03.2026 Lavisha

Whether Speaking/Reasoned: YES/NO Whether Reportable: YES/NO