Gurbaksh Singh vs State Of Punjab

Aman Chaudhary, J

The present petition has been filed under Section 482 of the BNSS, 2023 for grant of concession of anticipatory bail to the petitioner in case FIR No.196 dated 29.09.2025, under Sections 110, 190, 115(2) BNS, 2023 (Section 61(2) of the BNS, 2023 added), registered at Police Station Kot Ise Khan, District Moga.

On 18.12.2025, this Court had passed the following order:-

“Perused.

As is apparent from the petition, the petitioner is stated to have been falsely implicated and neither any overt act nor specific injury has been attributed to him. He has been nominated due to family grudge. Similarly circumstanced co-accused, namely Rohit, Sahil and Bhangi Gir who were also stated to be part of the unlawful assembly like the petitioner have since been granted anticipatory bail observing therein that the alleged injury was attributed to Vishal. There is delay of 2 days in lodging the FIR. In paras 10 and 12, it has been stated that he is not involved in any other FIR and ready to cooperate with the police during investigation and will abide by terms and conditions imposed by this Court in the event of grant of anticipatory bail.

Notice of motion for 27.01.2026.

Meanwhile, the petitioner is directed to join the investigation on or before 25.12.2025. In the event of his arrest, he shall be released on interim bail to the satisfaction of the Arresting Officer, subject to compliance of conditions as enshrined under Section 482(2) of BNSS, 2023.

However, it is clarified that if the petitioner does not join and cooperate with the Investigating Agency as required by the Arresting/Investigating Officer, this interim order shall be deemed to have been vacated.”

Learned counsel submits that in pursuance of the afore-mentioned order, the petitioner has joined investigation. He further submits that in case the investigating agency requires the petitioner to appear, he shall make himself available without demur.

Learned State counsel, on instructions, submits that the petitioner has joined the investigation. He also submits that at this stage, the petitioner is not required for further custodial interrogation.

In view of the above and without expressing any opinion on the merits of the case, anticipatory bail petition filed by the petitioner is allowed and the order dated 18.12.2025 granting interim bail to him, is hereby made absolute, subject to compliance of conditions as specified under Section 438(2) Cr.P.C. (now 482(2) of BNSS, 2023)

However, it is made clear that if the petitioner fails to join and cooperate with the investigating agency as and when required, the State would be at liberty to move an application for cancellation of the present anticipatory bail granted to him.