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Judgment
16 paragraphs · 453 wordsSanjay Vashisth, J
Petitioners pray for grant of pre-arrest bail in FIR No.137 dated 18.06.2025 registered under Sections 115(2)/118/305/333/298/126(2)/351(3)/191(3)/190 of BNS (offence under sections 238, 118(2) of BNS added later on, vide DDR No.32 dated 05.08.2025) at Police Station Lopke, District Amritsar Rural.
On 12.08.2025, following order was passed:-
"Learned counsel for the petitioners contends that the alleged incident had taken place on 08.06.2025, whereas the FIR has been got registered by the complainant on 18.06.2025 without any reasonable justification for the delay. He further contends that the injuries, which were allegedly caused by the petitioners, have already been declared to be simple in nature. He further relies upon an order dated 15.07.2025 (Annexure P-1) passed by this Court, whereby the similarly placed co-accused have been granted the concession of interim anticipatory bail.
Notice of motion.
On the asking of Court, Mr. Ravneet Joshi, DAG, Punjab accepts notice on behalf of the respondent-State, while Mr. S.S. Mann, Advocate has put in appearance on behalf of the complainant.
List on 11.09.2025.
In the meantime, the petitioners are directed to join the investigation. In the event of arrest, they shall be released on interim bail to the satisfaction of arresting/investigating officer subject to the conditions envisaged under Section 438 (2) Cr.P.C./482 (2) of BNSS, 2023."
Continuing his submissions, learned counsel for the petitioners contends that in compliance of the order dated 12.08.2025, passed by this Court, petitioners have joined the investigation, and have fully co-operated. Therefore, he prays for confirmation of the said interim anticipatory bail order.
Learned State counsel on instructions from SI Bikramjit Singh, confirms the said averment made by counsel for the petitioners of joining the investigation on 09.06.2025, by the petitioners, and submits that as of now, custodial interrogation of the petitioners is not required for the purpose of investigation.
Heard learned counsel for the parties.
Since, petitioners have already joined the investigation and custodial interrogation is no more required; ad-interim bail order dated 12.08.2025, passed by this Court is hereby made absolute. Accordingly, present petition is allowed.
However, petitioners shall continue to join the investigation as and when required to do so and abide by all the terms and conditions laid down under Section 482(2) of BNSS, 2023.
Accordingly, petition stands disposed of.
However, present order would be subject to the submission of passport of the petitioners to the Investigating Agency or to Court concerned, if they possess, within a period of one week from today. Otherwise, they would submit an affidavit, disclosing the fact that they do not possess any passport.
It is clarified that in case, aforesaid condition is not complied with, this order would be considered as non est automatically.