101
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-70071-2025 DECIDED ON: 26.05.2026
PARMINDER SINGH .....PETITIONER VERSUS
STATE OF PUNJAB .....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH.
Present: Mr. Manish Soni, Advocate, for the petitioner.
Mr. Neeraj Madaan, Sr. DAG, Punjab.
SANJAY VASHISTH , J (ORAL)
1. Present petition has been filed under Section 482 of The
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 for grant of
Anticipatory Bail, to the petitioner in cross-case GD No.041 dated
08.07.2025 (Annexure P-2) under Sections 109, 115(2), 118(1), 351(2),
351(3), 191(3), 190 of BNS, 2023, arising out of FIR No.118 dated
08.07.2025 (Annexure P-1) registered under Sections 109(1), 115(2),
118(1), 351(2), 351(3), 331(6), 331(7), 324(4), 191(3), 190 of BNS, 2023
(Section 117(2) BNS added later on) at Police Station Mullanpur
Garibdass, SAS Nagar, District SAS Nagar.
2. Counsel for the petitioner submits that since FIR as well as
the cross-version of the FIR has already been quashed by this Court, vide
orders of even date passed in CRM-M-70987-2025 and CRM-M-70989-
2025, present petition for anticipatory bail can be disposed of, as the
same having been rendered infructous.
3. Ordered accordingly.
(SANJAY VASHISTH) 26.05.2026 JUDGE Lavisha
Whether speaking/reasoned Yes/No Whether reportable Yes/No