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Punjab-Haryana High Court
Dharminder Kumar (Wrongly Mentioned As ... vs State Of Punjab on 24 March, 2026
CRM-M-13608-2026 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
232
CRM-M-13608-2026
DHARMINDER KUMAR (WRONGLY MENTIONED AS MOHIT IN
FIR)
....PETITIONER
V/s
STATE OF PUNJAB
....RESPONDENT
Date of decision: 24.03.2026
Date of uploading: 24.03.2026
CORAM: HON'BLE MR. JUSTICE SUMEET GOEL
Present: Mr. Kuldeep Singh Ahluwalia, Advocate for the petitioner.
Mr. Jaypreet Singh, DAG, Punjab.
*****
SUMEET GOEL, J.
1. Present petition has been filed under Section 482 of BNSS,
2023 for grant of anticipatory bail to the petitioner in case bearing FIR
No.203 dated 04.12.2025, registered for offences punishable under Sections
103(1)/ 351(2)/ 506/ 3(5) of the BNS (Sections 302, 506, 34 of IPC), at Police
Station GRP, District Jalandhar.
2. On 12.03.2026, the following order was passed:-
"Apprehending his arrest in FIR No.203 dated 04.12.2025,
registered for offences punishable under Sections 103(1)/ 351(2)/
506/ 3(5) of the BNS (Sections 302, 506, 34 of IPC), at Police
Station GRP, District Jalandhar; the petitioner has preferred this
petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita,
2023 seeking pre- arrest bail.
Inter alia relies upon the orders dated 24.02.2026 passed in CRM- -
7141-2026 and CRM-M-4933-2026, & the petitioner is willing to
join investigation and cooperate therein.
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Notice of motion.
On the strength of advance service of copy of petition, Mr. Hemant
Aggarwal, DAG Punjab appears and accepts notice on behalf of the
respondent - State of Punjab.
Put up on 24.03.2026.
The petitioner is directed to appear before the Investigating Officer
on 14.03.2026 at 11:00 A.M. in concerned Police Station and join
investigation. In the event of arrest, the petitioner shall be released
on interim bail subject to his furnishing personal/surety bond(s) to
the satisfaction of the Arresting Officer/Investigating Officer. As and
when further called by Investigating Officer, the petitioner shall join
the investigation. He shall abide by the condition(s) enumerated
under Section 482(2) of Bharatiya Nagarik Suraksha Sanhita,
2023."
3. Learned State counsel, on instructions, has stated that pursuant
to the order dated 12.03.2026, the petitioner has joined investigation and is
no longer required for custodial interrogation.
4. Keeping in view the factual milieu of the case in hand;
especially the factum of the petitioner having joined investigation and
cooperated therein and is no longer required by the State for further
custodial interrogation, this Court is inclined to confirm the order dated
12.03.2026, granting anticipatory bail to the petitioner, subject to the
conditions as enumerated under Section 482(2) of BNSS.
5. Ordered accordingly.
6. 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.
7. Liberty is reserved in favour of State/complainant to move for
cancellation/recall of this order in case the petitioner violates any condition
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stipulated under Section 482(2) of BNSS, 2023 or upon showing any other
sufficient cause.
8. Needless to say that anything observed herein above shall not be
construed to be an opinion on the merits of the case.
9. Pending application(s), if any, shall also stand disposed of.
(SUMEET GOEL)
JUDGE
24.03.2026
jatin
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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