Punjab-Haryana High Court
Angrej Kaur Alias Tej Kaur And Ors vs State Of Punjab on 19 March, 2026
CRM-M No.9881 of 2026 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
219
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CRM-M No.9881 of 2026
Date of decision : 19.3.2026
Date of uploading : 20.3.2026
Angrej Kaur alias Tej Kaur and others .............Petitioners
Versus
State of Punjab .......Respondent
CORAM: HON'BLE MR. JUSTICE SUMEET GOEL
Present: Mr. R.S. Dadwal, Advocate, for the petitioners
Mr. Jaypreet Singh, DAG, Punjab
Mr. Anterpreet Singh, Advocate, for the complainant
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SUMEET GOEL, J. (ORAL)
1. On 19.2.2026, the following order was passed:
'Apprehending their arrest in FIR No.91 dated 27.06.2024, registered for offences punishable under Sections 452, 323, 427, 447, 511, 380, 506, 148 and 149 of the IPC, 1860, at Police Station Sadar Jagraon, District Ludhiana (Rural); the petitioner has preferred this petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail.
Inter alia contends that the petitioners have been falsely implicated into the FIR on account of a pending land/ property dispute, the petitioners are lady with clean antecedents, & the petitioners are willing to join investigation and cooperate therein.
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 19.03.2026.
The petitioners are directed to appear before the Investigating Officer on 24.02.2026 at 11:00 A.M. in concerned Police Station and join investigation. In the event of arrest, the petitioners shall be released on interim bail subject to their furnishing personal/surety bond(s) to the satisfaction of the Arresting 1 of 3 ::: Downloaded on - 21-03-2026 16:16:45 ::: CRM-M No.9881 of 2026 -2- Officer/Investigating Officer. As and when further called by Investigating Officer, the petitioners shall join the investigation. They shall abide by the condition(s) enumerated under Section 482(2) of Bharatiya Nagarik Suraksha Sanhita, 2023.'
2. Learned State counsel (on instructions) submits that pursuant to the order dated 19.2.2026, the petitioners have joined investigation and are no longer required for custodial interrogation.
3. Learned counsel for the complainant has vehemently opposed the anticipatory bail of the petitioners by arguing that there are direct and serious allegations against the petitioners and in case they have extended the concession of anticipatory bail, there is all the likelihood that they may flee from the hands of justice and may influence the prosecution witnesses/evidence.
4. In view of the above, this Court is inclined to confirm the order dated 19.2.2026. Accordingly, the instant petition is allowed. The interim order dated 19.2.2026, passed by this Court is made absolute, subject to the conditions as enumerated under Section 482(2) of BNSS.
5. This order should not be treated as "blanket" order. It will not be read granting petitioners 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.
6. Liberty is reserved in favour of State/complainant to move for cancellation/recall of this order in case the petitioners violate any condition stipulated under Section 482(2) of BNSS or upon showing any other sufficient cause.
7. Needless to say that anything observed herein above shall not 2 of 3 ::: Downloaded on - 21-03-2026 16:16:45 ::: CRM-M No.9881 of 2026 -3- be construed to be an opinion on the merits of the case.
(SUMEET GOEL)
JUDGE
19.3.2026
Ashwanii Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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