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Judgment
SUMEET GOEL, J. (ORAL)
Present petition has been filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short ‘BNSS’) for grant of concession of anticipatory bail to the petitioner, in case bearing FIR No.122 dated 14.05.2026, registered under Sections 318(4), 316(2) & 61(2) of the BNS, 2023, at Police Station Division 6, District Police Commissionerate Ludhiana.
On 18.08.2026, the following order was passed:
““Apprehending her arrest in FIR No.122 dated 14.05.2026, registered for offences punishable under Sections 318(4), 316(2) & 61(2) of the BNS, 2023, at Police Station Division 6, District Police Commissionerate Ludhiana; the petitioner has preferred this petition under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail.
Inter alia contends that the petitioner is a lady aged 34 years with clean antecedents; the petitioner has been falsely implicated into the FIR in question primarily on account of her being the wife of Rishab Bansal, who has been afforded the concession of anticipatory bail by the concerned Sessions Court; & the petitioner is willing to join investigation and cooperate.
Notice of motion.
On the strength of advance service of copy of petition; Mr. Adhiraj Singh Thind, AAG Punjab causes appearance and accepts notice on behalf of the respondent – State of Punjab. Put up on 14.09.2026.14.09.2026
The petitioner is directed to appear before the Investigating Officer on 24.08.202624.08.2026 at 11:00 A.M. in concerned Police Station and join investigation. In the event of arrest, the petitioner shall be released on interim bail subject to her furnishing personal/surety bond(s) to the satisfaction of the Arresting Officer/Investigating Officer. As and when further called by Investigating Officer, the petitioner shall join the investigation. She shall abide by the condition(s) enumerated under Section 482(2) of Bharatiya Nagarik Suraksha Sanhita, 2023.””
Learned State counsel (on instructions) has submitted that pursuant to the order dated 18.08.2026, the petitioner has joined investigation, but her custodial interrogation is required for effecting recovery of money in question.
Learned counsel for the complainant has vehemently opposed the grant of anticipatory bail to the petitioner by arguing that allegations against the petitioner are serious in nature. It has been urged that, in case, the petitioner is extended the concession of anticipatory bail, there is all likelihood that she may abscond from the process of justice and interfere in the prosecution evidence. On the strength of these submissions, dismissal of the petition in hand is entreated for.
Having heard learned counsel for the rival parties and upon perusal of the record; especially the factum of the petitioner having joined investigation, but her custodial interrogation is being sought by the State only for effecting recovery of money in question; the interim order dated 18.08.2026 passed by this Court is made absolute, subject to the conditions as enumerated under Section 482(2) of BNSS, 2023.
Petition stands allowedallowed, accordingly.
This order should not be treated as “blanket” order. It will not be read as granting petitioner 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.
Liberty is reserved in favour of State/complainant to move for cancellation/recall of this order in case the petitioner violates any condition stipulated under Section 482(2) of BNSS, 2023 or upon showing any other sufficient cause.
Needless to say that anything observed herein above shall not be construed to be an opinion on the merits of the case.
Pending application(s), if any, shall also stand disposed of.