Punjab-Haryana High Court
Anmol Singh vs State Of Punjab on 14 October, 2025
SANDEEP SETHI 2025.10.15 09:40 CRM-M-16617-2025 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (201) CRM-M-16617-2025. Date of Decision:-14.10.2025. Anmol Singh beeees Petitioner Versus State of Punjab beeees Respondent CORAM: HON'BLE MR. JUSTICE ALOK JAIN 2 25 3k 2 Present: Mr. Manglesh Kumar, Advocate for Mr. Shakti Mehta, Advocate for the petitioner. Mr. Amandeep Singh Samra, AAG, Punjab. oie oie 3s 2 ALOK JAIN, J. (Oral)
1. The present petition is for grant of anticipatory bail to the petitioner in case FIR No.0144 dated 06.11.2024 (Annexure P-1), under Sections 74, 115(2), 117(2) (added later on), 194, 351(2), 191(3), 190, 354 (added later on) of BNS, 2023, registered at Police Station City Samana, District Patiala, Punjab (Annexure P-1).
2. Vide order dated 20.08.2025, this Court while granting the concession of interim anticipatory bail directed the petitioner to join investigation.
3. Learned State counsel, on instructions, submits that the petitioner has joined the investigation and his custodial interrogation is no | attest to the accuracy and integrity of this Order/Judgment PRP POR LPS. a Sy FS ;
CRM-M-16617-2025 longer required.
4. In view of above, the petition is allowed. The order dated 20.08.2025 granting interim anticipatory bail to the petitioner, is made absolute. However, the petitioner shall join the investigation as and when called upon to do so by the Investigating Agency and shall abide by the conditions of Section 482 of BNSS, 2023.
5. However, nothing stated above shall be construed as a final expression of opinion on the merits of the case and this order shall not be considered as parity qua any other co-accused.
6. It is made clear that, in case, the petitioner is found involved in any such activity once again, the present concession so granted shall automatically stand vacated.
(ALOK JAIN) JUDGE October 14, 2025.
S. Sethi Whether speaking/reasoned:- Yes/No Whether Reportable:- Yes/No SANDEEP SETHI 2025.10.15 09:40 | attest to the accuracy and integrity of this Order/Judgment