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Punjab-Haryana High Court
Gurjant Singh vs State Of Punjab on 19 March, 2026
CRM-M-60254-2025 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
102
CRM-M-60254-2025 (O&M)
Decided on: 19.03.2026
GURJANT SINGH
......Petitioner
Versus
STATE OF PUNJAB
......Respondent
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH
Present: Mr. Pragun Marwaha, Advocate, for
Mr. Lovepreet Singh, Advocate, for the petitioner.
Mr. Neeraj Madaan, Sr. DAG, Punjab.
****
SANJAY VASHISTH, J.
1. By way of present petition, petitioner seeks grant of
anticipatory bail under Section 482 of BNSS, 2023, in case, bearing FIR
No.174 dated 25.07.2025 registered under Sections 25(8) of Arms Act at
Police Station Lopoke, District Amritsar.
2. On 30.10.2025, following order was passed:-
"The learned counsel for the petitioner
contends that the petitioner has been named
only in the disclosure statement of the main
accused namely Rajwinder Singh S/o Surinder
Singh and Joban Singh S/o Gian Singh from
whom the weapons were recovered.
Notice of motion for 15.01.2026.
Mr. Harkanwar Jeet Singh, Asstt. A.G.,
Punjab accepts notice on behalf of the
respondent-State.
In the meantime, the petitioner is directed
to appear before the SHO/Investigating Officer
to join investigation and in the event of his
arrest, he shall be released on bail on his
furnishing bail bonds to the satisfaction of
SHO/Investigating Agency subject to the
following conditions as envisaged under
Section 482(2) BNSS:-
i) that the petitioner shall make
himself 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 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
the country, without prior permission of
the Court and shall surrender his/her/their
passport, if any.
Meanwhile, the State counsel is directed to file
an affidavit as to the exact role of the petitioner
along with 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 30.10.2025,
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. On the other hand, learned State counsel has filed status
report dated 18.03.2026 in the Court today and the same is taken on
record.
Learned State counsel on instructions, confirms the said
averment made by counsel for the petitioner of joining the investigation
on 20.11.2025 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
30.10.2025, 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
19.03.2026
Lavisha
Whether Speaking/Reasoned: YES/NO
Whether Reportable: YES/NO
