Shiv Kumar vs. State Of Haryana And Another
Held
The High Court dismissed the anticipatory bail petition, finding prima facie involvement of the petitioner. It held that custodial interrogation was necessary for a thorough investigation, particularly to elicit information about the removal of the seized goods and machinery, and that no exceptional circumstances warranted granting anticipatory bail.
Facts
The DGGI conducted a search at premises where an illegal gutka manufacturing unit was found, operated by the petitioner and a co-accused. Goods and machinery were seized and the premises sealed. Subsequently, the seized items went missing, leading to an FIR under Section 305 of BNS. The petitioner sought anticipatory bail after being implicated by the co-accused.
Key Issues
Whether the petitioner was entitled to anticipatory bail in a case involving illegal manufacturing, seizure of goods by the GST Department, and subsequent disappearance of those seized goods, necessitating custodial interrogation for investigation.
Sections Cited
Section 482 BNSS
AI-generated summary — verify with the full judgment below
CRM-M-51219-2026 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
107
CRM-M-51219-2026
Date of decision: 10th September, 2026
Shiv Kumar ...Petitioner Versus
State of Haryana and another ...Respondents
CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA
Present: Mr. Amaninder Preet, Advocate for the petitioner.
Mr. Apoorv Garg, Addl. A.G, Haryana.
***
MANISHA BATRA, J (ORAL):-
The present petition has been filed under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short ‘BNSS’) by the petitioner seeking grant of anticipatory bail in case bearing FIR No. 462 dated 21.06.2025 registered under Sections 305 of BNS at Police Station Kundli, District Sonippat.
The aforementioned FIR has been registered on the basis of a complaint received from the Intelligence Officer, DGGI, Gurugram alleging therein that the office of DGGI, Gurugram had conducted a search operation on 17.06.2025 at the premises situated at Village Janti, Kundli, District Sonipat. During the course o
The judgment continues below.
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