Kulvir Singh vs State Of Punjab on 12 January, 2026

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Supreme Court - Daily Orders

Kulvir Singh vs State Of Punjab on 12 January, 2026

Bench: Prashant Kumar Mishra

     ITEM NO.23                                 COURT NO.16                    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(s) for Special Leave to Appeal (Crl.) No(s). 14733/2025

     [Arising out of impugned final judgment and order dated 09-09-2025
     in CRMM No. 50513/2025 passed by the High Court of Punjab & Haryana
     at Chandigarh]

     KULVIR SINGH                                                              Petitioner(s)

                                                        VERSUS

     STATE OF PUNJAB                                                           Respondent(s)


     (IA No. 236991/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 236993/2025 - EXEMPTION FROM FILING O.T.) Date : 12-01-2026 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :Mr. Abhimanyu Tewari, AOR Mr. Siddhant Saroha, Adv.

Mr. Sidhant Awasthy, Adv.

Mr. Aniket Kumar Parcha, Adv.

Mr. Kushal Rana, Adv.

For Respondent(s) :Mr. Mohd Irshad, A.A.G. Mr. Siddhant Sharma, AOR UPON hearing the counsel the Court made the following O R D E R

1. Undeniably the petitioner has joined the investigation, consequent upon the interim protection granted to him by this Court.

Signature Not Verified

2. It is also a matter on record that the petitioner and Digitally signed by MINI Date: 2026.01.13 10:19:46 IST Reason: complainant has compromised the matter and a quash petition based on compromised, has already been preferred and is pending before the High Court.

3. In the above view of the matter, we are inclined to confirm the interim order dated 19.09.2025.

4. Accordingly, the Special Leave Petition is disposed of confirming the interim order dated 19.09.2025, releasing the petitioner on Anticipatory Bail in connection with First Information Report (FIR) No. 69 dated 26.08.2025 registered under Sections 74, 75 and 79 of the BNS, 2023 at Police Station City Kurali, District SAS Nagar, Punjab subject to the condition that the petitioner shall always cooperate with the investigation and shall appear for investigation as and when called upon to do so.

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

(MINI)                                            (CHETNA BALOONI)
COURT MASTER (SH)                               COURT MASTER (NSH)

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