PARMINDER SINGH v. STATE OF PUNJAB

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