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Karamjit Singh vs State Of Haryana on 9 April, 2026

                                         IN THE SUPREME COURT OF INDIA

                                       CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL APPEAL NO.        OF 2026
                                (arising out of SLP(Crl.) No. 12528/2025)

                           KARAMJIT SINGH                                            APPELLANT(S)
                                                                   VERSUS

                           STATE OF HARYANA                                         RESPONDENT(S)


                                                             O R D E R

Leave granted.

The appellant, Karamjit Singh, is aggrieved by the denial of anticipatory bail by the High Court of Punjab and Haryana at Chandigarh, vide order dated 15.07.2025 in CRM-M No. 36672/2025, in relation to First Information Report (FIR) No. 137/2025 dated 14.06.2025 registered with Police Station – Guhla, District – Kaithal, Haryana, for offences punishable under Sections 316(2), 318(2), 318(4), 338, 336(3), 340(2) and 61(2) of the Signature Not Verified Bharatiya Nyaya Sanhita, 2023.

 By order dated 25.08.2025, this Court granted protection from arrest to the appellant, Karamjit Singh, in relation to the aforestated FIR, subject to the condition that he joins and cooperates with the investigation.

A counter affidavit has been filed by the State of Haryana, stating that the appellant has joined the investigation, but is making contradictory statements during his interrogation.

It is for the State to conduct the investigation in accordance with law and it cannot expect the appellant to incriminate himself, contrary to the constitutional safeguard provided to him.

We, therefore, find no grounds made out to subject the appellant, Karamjit Singh, to custodial interrogation at this stage.

The appeal is, accordingly, allowed, setting aside the impugned judgment/order. It is directed that, in the event the appellant, Karamjit Singh, is arrested in Crl.A. @ SLP(Crl.) No. 12528/2025 2 connection with the FIR in question, he shall be released on bail forthwith on such terms and conditions as may be fixed by the trial Court.

The appellant, Karamjit Singh, shall abide by the conditions stipulated in Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023, and continue to cooperate with the investigation to the extent required by law.

We clarify that we have not made any observations/comments on the merits of the case and any observation made in this order is meant only for the limited purpose of grant of anticipatory bail.

Pending application(s), if any, shall stand disposed of.

......................J. (SANJAY KUMAR) ......................J. (K. VINOD CHANDRAN) NEW DELHI;

APRIL 09, 2026.

ITEM NO.3 COURT NO.12 SECTION II-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (Crl.) No. 12528/2025 [Arising out of impugned final judgment and order dated 15-07-2025 in CRM-M No. 36672/2025 passed by the High Court of Punjab & Haryana at Chandigarh] KARAMJIT SINGH Petitioner(s) VERSUS STATE OF HARYANA Respondent(s) (FOR ADMISSION and IA No. 201133/2025 - EXEMPTION FROM FILING O.T.) Date : 09-04-2026 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE K. VINOD CHANDRAN For Petitioner(s) :

Mr. Shakti Mehata, Adv.

Mr. Ravi Kumar Tomar, AOR For Respondent(s) :

Mr. Abhinav Bajaj, A.A.G. Mr. Akshay Amritanshu, AOR Mr. Saksham Ojha, Adv.

Ms. Geetashi Chandna, Adv. Mr. Sarthak Srivastava, Adv. Mr. Mayur Goyal, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is allowed, setting aside the impugned judgment/order, in terms of the signed order. It is directed that, in the event the appellant, Karamjit Singh, is arrested in connection with the FIR in question, he shall be released on bail forthwith on such terms and conditions as may be fixed by the trial Court.

The appellant, Karamjit Singh, shall abide by the conditions stipulated in Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023, and continue to cooperate with the investigation to the extent required by law.

Pending application(s), if any, shall stand disposed of.

(DEEPAK GUGLANI) (PREETI SAXENA) DEPUTY REGISTRAR COURT MASTER (NSH) (signed order is placed on the file) 5