CRM-M-42121-2025 (O&M)                                                                                                 -1-

IN THE HIGH COURT FOR THE STATES OF PUNJAB AND

HARYANA AT CHANDIGARH

CRM-M-42121-2025 (O&M) 

Amarjit Singh                ...Petitioner 

Versus 

Central Bureau of Investigation                 ...Respondent 

Sr. No.

  Particulars  Details 

1  The date when the judgment is reserved  10.09.2026  

2  The date when the judgment is pronounced  15.09.20 26 

3  The date when the judgment is uploaded on the website  15.09.2026 

4 

Whether only operative part of the judgment is pronounced or full 

judgment is pronounced 

Full 

5 

The delay, if any, of the pronouncement of full judgment, and 

reasons thereof 

Not 

applicable 

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA  

Present:-   Mr. P. S. Ahluwalia, Senior Advocate with  

Ms. Bhavi Kapur, Advocate, 

Mr. Gaurav Jain, Advocate and  

Mr. Sidhanth Thukral, Advocate 

for the petitioner. 

Mr. Akashdeep Singh, Special Public Prosecutor  

for the respondent-CBI. 

Mr. R. S. Bains, Senior Advocate with  

Mr. Mohan Singh Chauhan, Advocate 

for the complainant.  

MANISHA BATRA, J. 

1.    The petitioner has invoked the jurisdiction of this Court under 

Section  528  of  the  Bharatiya  Nagarik  Suraksha  Sanhita,  2023,  seeking 

quashing of order dated 28.05.2025, passed by the Court of learned Special 

CRM-M-42121-2025 (O&M)                                                                                                 -2-

Judge, CBI, Punjab, SAS Nagar, Mohali, in case titled “CBI versus Baldev 

Singh  and  others”,  arising  out  of  FIR  No.  RC-6(S)/94  dated  12.09.1994, 

registered  at  Police  Station  SPE/CBI/SIU-V/SIC-II, New  Delhi,  under 

Sections 302, 364, 218, 120-B and 34 of IPC. By the impugned order, the 

application moved by the petitioner for bringing on record the status report 

dated 11.12.1995 submitted by the CBI before the Hon’ble Supreme Court 

was dismissed. The petitioner has also prayed that the proceedings arising out 

of the aforesaid FIR and final report be kept in abeyance during the pendency 

of  the  present  petition  and  for  passing  any  other  appropriate  order  in  his 

favour.  

2.    As  discernible  from  the  record,  vide  order  dated  30.08.1994 

passed in Criminal Writ Petitions No. 214 of 1994, 220 of 1994, 240 of 1994 

and 241 of 1994, the Hon’ble Supreme Court had entrusted to the CBI, the 

matter relating to the alleged detention and subsequent killing of four persons 

by the Punjab Police on 25.01.1994. The four persons were Balwinder Singh 

alias  Baju,  Balwinder  Singh  alias  Kala,  Harjinder  Singh  alias  Rana  and 

Saroop Singh alias Suba. The said persons were alleged to have been taken 

into  custody  from  different  places  in  District  Gurdaspur  on  different  dates 

between 03.01.1994 and 17.01.1994 by SI Pritam Singh, SHO, Police Station 

Kahnuwan and other police officials, and were thereafter allegedly killed in a 

fake  encounter.  As  per  the  further  allegations,  in relation  to  the  alleged 

encounter, FIR No. 19 dated 25.01.1994 had already been registered at Police 

Station Dhariwal, District Gurdaspur, under Sections 307 and 34 of the IPC, 

Section 25 of the Arms Act, Sections 3, 4 and 5 of the Explosive Act and 

CRM-M-42121-2025 (O&M)                                                                                                 -3-

Section  4  of  the  TADA  Act.  On  the  basis  of  the  facts  and  circumstances 

recorded  in  the  FIR,  a  regular  case  was  registered for  offences  punishable 

under Sections 120-B read with Sections 302, 364, 342 and 218 IPC and the 

investigation  was  entrusted  to  Shri  Surinder  Paul, DSP,  CBI,  SIC-II,  New 

Delhi.  

3.    Pursuant  to  the  registration  of  the  case,  investigation  was 

conducted by the CBI. On completion of investigation, the CBI presented the 

charge-sheet on 31.05.1996 against 28 accused for offences under Sections 

302, 364, 218, 120-B and 34 IPC. The case was thereafter committed to the 

Sessions Court on 19.11.1996 and charges were framed on 20.09.1997. The 

proceedings remained stayed by this Court from 06.04.2000. On 06.06.2012, 

this  Court  directed  conducting  day-to-day  trial  and  conclusion  of  the  trial 

within  six  months.  The  proceedings  were  thereafter stayed  by  the  Hon’ble 

Supreme Court on 13.07.2012 and the said stay was vacated on 21.09.2016. 

The statement of PW-1 Puran Singh was recorded on 14.10.2016. Thereafter, 

on 24.11.2022, this Court directed the CBI Court to dispose of cases which 

were more than 20 years old before 31.03.2023. On 10.04.2023, this Court 

directed  conclusion  of  the  present  trial  by  31.08.2023,  which  period  was 

subsequently extended by four months on 20.09.2023. The case is presently at 

the  stage  of  prosecution  evidence.  PW-34,  Shri  Surinder  Paul,  the 

Investigating Officer, has been under cross-examination since July 2024.  

4.    During the course of trial, the petitioner moved an application 

dated  09.10.2024  seeking,  inter  alia,  a  copy  of  the  status  report  dated 

11.12.1995 submitted by the CBI before the Hon’ble Supreme Court, copies 

CRM-M-42121-2025 (O&M)                                                                                                 -4-

of the remaining four CFSL reports and the draft note dated 26.03.1996 sent 

by  Shri  M.L.  Sharma,  DIG,  CBI,  to  the  Department  of  Home  Affairs, 

Government of Punjab, for seeking sanction under Section 197 Cr.P.C. The 

petitioner stated that the status report had been referred to in the statement of 

PW-34 and that the said documents were required for his cross-examination. 

The  learned  trial  Court,  vide  order  dated  04.12.2024,  declined  the  prayer 

regarding the status report. Feeling aggrieved, the petitioner approached this 

Court by way of CRM-M-7310-2025. The said petition was disposed of on 

07.02.2025  by  remanding  the  matter  to  the  learned  trial  Court  for  fresh 

consideration of the petitioner’s application strictly in accordance with law. 

5.    Pursuant  to  the  aforesaid  order,  the  petitioner  moved  an 

application  dated  19.02.2025  seeking  fresh  consideration  of  his  earlier 

application. The CBI filed its reply dated 21.05.2025. The learned trial Court 

thereafter  considered  the  matter  afresh  and,  vide  order  dated  28.05.2025, 

again declined the prayer for bringing the status report dated 11.12.1995 on 

record.  The  learned  trial  Court  noticed  that  the  status  report  had  been 

submitted  by  the  CBI  before  the  Hon’ble  Supreme  Court  and  that  it  was 

neither part of the relied upon documents nor part of the un-relied documents 

collected  during  investigation  in  the  present  case.  Aggrieved  thereof,  the 

present petition has been filed.  

6.    It is argued by learned senior counsel for the petitioner that the 

impugned order is not sustainable in the eyes of law as the status report dated 

11.12.1995 is directly connected with the present case and has been referred 

to by PW-34, Shri Surinder Paul, during his deposition. It is argued that the 

CRM-M-42121-2025 (O&M)                                                                                                 -5-

petitioner seeks the document for the purpose of effectively cross-examining 

the Investigating Officer and that denial of the document affects his right to a 

fair  trial  guaranteed  under  Article  21  of  the  Constitution  of  India.  The 

petitioner  relies  upon  the  deposition  of  PW-34,  wherein  he  stated  that  his 

office had sent the status report to the Hon’ble Supreme Court but he did not 

remember the date and that he did not have a copy of the said report with the 

challan. Learned senior counsel further argued that the stand of the CBI is 

shifting. It is pointed out that on the one hand the CBI says that the status 

report is an internal document and is not required to be supplied, while on the 

other  hand  it  says  that  a  certified  copy  can  be  obtained  from  the  Hon’ble 

Supreme  Court.  It  is  argued  that  once  the  report  was  prepared  during  the 

investigation and was placed before the Hon’ble Supreme Court in relation to 

the very matter which ultimately resulted in registration of the present FIR, it 

cannot  be  kept  outside  the  reach  of  the  accused  when  it  is  sought  for  the 

purpose of cross-examination.  

7.    Learned  senior  counsel  has  further  argued  that the  Hon’ble 

Supreme  Court  in In  Re:  To  Issue  Certain  Guidelines  Regarding 

Inadequacies and Deficiencies in Criminal Trials v. The State of Andhra 

Pradesh and others, (2021) 10 SCC 598, has recognised the obligation of the 

prosecution to disclose even material which has not been relied upon by the 

investigating agency. Reliance is also placed upon Manoj Kumar and others 

v.  State  of  Madhya  Pradesh,  2022(3)  R.C.R.  (Criminal)  447  and Nithya 

Bhaktananda and another, 2018(1) R.C.R. (Criminal) 774. It is argued that 

the right of the accused to a fair trial cannot be curtailed merely because the 

CRM-M-42121-2025 (O&M)                                                                                                 -6-

trial is old or because production of the document may result in some delay. 

Learned senior counsel has also relied upon P. Ponnusamy v. State of Tamil 

Nadu, 2023(1) R.C.R. (Criminal) 307 to argue that the learned trial Court has 

not correctly appreciated the principles relating to disclosure of documents at 

the stage of trial. It is argued that the status report has a bearing upon the case 

and  its  production  would  assist  the  petitioner  in  conducting  the  cross-

examination of PW-34. It is, therefore, urged that the petition deserves to be 

allowed and the impugned order is liable to be aside, thereby permitting the 

status report to be brought on record.  

8.    Reply  has  been  filed  by  the  respondent-CBI.  It is  argued  by 

learned Special Public Prosecutor that there is no illegality or infirmity in the 

impugned order. It is further argued that the status report dated 11.12.1995 is 

an  internal  document  of  the  CBI  and  was  submitted  before  the  Hon’ble 

Supreme Court in compliance with its order dated 30.08.1994. The said report 

was neither attached with the original charge-sheet nor is it a part of the relied 

upon or un-relied documents of the present case. The four remaining CFSL 

reports,  which  were  earlier  sought  by  the  petitioner,  have  already  been 

supplied to the defence. It is argued that the draft note dated 26.03.1996 has 

no  relevance  for  the  cross-examination  of  PW-42,  as  the  sanction  under 

Section 197 Cr.P.C. has already been supplied to the accused. The present 

petition is intended to delay the trial, which has already remained pending for 

more than 30 years. It is submitted that all relevant material documents have 

already  been supplied  to  the  accused.  It is  also pointed out that the  cross-

examination of PW-34 on behalf of one of the accused has been completed, 

CRM-M-42121-2025 (O&M)                                                                                                 -7-

while cross-examination by other counsel is still pending. Hence, it is argued 

that the petition is liable to be dismissed. To fortify his arguments, learned 

Special  Public  Prosecutor  has  relied  upon Sarla  Gupta  and  another  v. 

Directorate of Enforcement, 2025 SCC Online 1063. 

9.    This Court has heard the rival submissions of learned counsel for 

the parties.  

10.    The issue which arises for consideration in the present petition is 

narrow. The petitioner seeks production of the status report dated 11.12.1995, 

primarily on the ground that the same has been referred to by PW-34, the 

Investigating  Officer,  and  is  required  for  his  cross-examination.  The 

respondent-CBI,  on  the  other  hand,  maintains  that  the  said  report  was 

prepared  and  submitted  before  the  Hon’ble  Supreme  Court  pursuant  to  its 

order dated 30.08.1994.  It was  never  made part  of the  charge-sheet  and is 

neither  a  relied  upon  nor  an  un-relied  upon  document  of  the  present  case. 

Thus, the question which arises for consideration is whether, in the facts of the 

present case, the petitioner has made out a case for directing production of the 

status report dated 11.12.1995 at the stage when the prosecution evidence is 

still being recorded, particularly when the said document was not forwarded 

with the charge-sheet and is stated to be a report submitted by the CBI before 

the Hon’ble Supreme Court in separate proceedings? 

11.    The  law  relating  to  supply  and  production  of  documents  at 

different stages of a criminal trial is now fairly well settled. In State of Orissa 

v. Debendra Nath Padhi, (2005) 1 SCC 568 : 2004 SCC Online SC 1491, the 

Hon’ble Supreme Court held that, at the stage of framing of charge, the Court 

CRM-M-42121-2025 (O&M)                                                                                                 -8-

has to consider the record of the case and documents submitted therewith and 

the accused has no right to produce documents in his defence at that stage. At 

the  same  time,  the  judgment  recognises  that  the  power  under  Section  91 

Cr.P.C.  can  be  invoked  for  production  of  a  document  when  the  same  is 

necessary or desirable for the purposes of the proceedings, with the stage of 

the proceedings being relevant for deciding such necessity or desirability. This 

principle has been noticed and explained by the Hon’ble Supreme Court in 

Sarla  Gupta’s  case  (supra).  The  distinction  between  the  right  to  receive 

documents and the right to seek production of documents is also important. 

Section 207 Cr.P.C. requires supply of the police report, FIR, statements and 

other  documents  forwarded  to  the  Magistrate  along  with  the  police  report. 

However, it does not provide that every document which may have come into 

the possession of the investigating agency must automatically be supplied to 

the accused. In Assistant Collector of Customs, Bombay v. L.R. Melwani, 

(1969) 2 SCR 438 : 1968 SCC Online SC 161, the Constitution Bench of 

Hon’ble  Supreme  Court  also  emphasised  that  the  power  to  summon  a 

document under Section 91 Cr.P.C. is discretionary and that the trial Court is 

required to examine whether its production is necessary or desirable. It was 

also  cautioned  that  interference  with  such  discretion  should  not  be  made 

except for good reasons, as unnecessary interference may impede the progress 

of the trial.  

12.    The position regarding supply of documents not relied upon by 

the prosecution has been clarified by the Hon’ble Supreme Court in Criminal 

Trials Guidelines Regarding Inadequacies and Deficiencies, In Re v. State 

CRM-M-42121-2025 (O&M)                                                                                                 -9-

of Andhra Pradesh and others, (2021) 10 SCC 598 : 2021 SCC Online SC 

329. The Hon’ble Supreme Court had directed that, along with the documents 

relied  upon  by  the  prosecution,  a  list  of  other  statements,  documents  and 

material objects seized during investigation but not relied upon should also be 

furnished to the accused. The purpose of furnishing such a list is to enable the 

accused to know what material is available with the investigating agency and, 

if any such material is considered necessary for a proper and just trial, to seek 

its production at the appropriate stage. The said principle was reiterated in 

Manoj  v.  State  of  Madhya  Pradesh,  (2023)  2  SCC  353.  The  aforesaid 

judgments, therefore, do recognise a right in the accused to seek production of 

material which has not been relied upon by the prosecution. However, such 

right is not an unqualified right to call for every document which the accused 

considers useful. The document must fall within the scheme of the Code and 

its  production  has  to  be  considered  having  regard  to  the  stage  of  the 

proceedings and the requirement of a fair trial.  

13.    In V.K. Sasikala v. State, (2012) 9 SCC 771 : 2012 SCC Online 

SC 799, the Hon’ble Supreme Court, while relying upon Sidharth Vashisht 

alias Manu Sharma v. State (NCT of Delhi), (2010) 6 SCC 1, considered the 

right of the accused to seek access to unmarked and unexhibited documents 

even at a later stage of the trial. It was reiterated that the investigating agency 

as well as the Court have a duty to ensure a fair investigation and trial. At the 

same time, the right recognised therein was in relation to documents which 

were in the custody of the Court and had a bearing upon the case. The Court 

held  that  where  the  accused  points  out  a  specific  difficulty  in  defending 

CRM-M-42121-2025 (O&M)                                                                                                 -10-

himself  with  reference  to  the  prosecution  evidence and  seeks  access  to 

relevant material, the Court has to examine the claim of prejudice rather than 

reject  it  merely  on  the  ground  of  delay.  However,  the  aforesaid  principle 

cannot be read to mean that every document referred to by a witness or every 

paper prepared by the investigating agency must necessarily be placed before 

the  accused  irrespective  of  its  nature  and  relevance.  The  duty  of  the 

prosecution is to act fairly and to bring relevant material before the Court. It 

does not dispense with the requirement that the accused seeking production of 

a  document  must  show  its  relevance  and  necessity  in  the  context  of  the 

proceedings. The judgment in Nitya Dharmananda v. Gopal Sheelum Reddy, 

2017  INSC  1201  :  (2018)  2  SCC  93  also  recognises  the  importance  of 

disclosure of material which may have a bearing on the defence. However, the 

power of the Court to summon a document is to be exercised judicially. The 

Court has to examine the relevance of the material and the stage at which its 

production is sought. Similarly, Om Prakash Sharma v. CBI, Delhi, (2000) 5 

SCC 679 : 2000 SCC Online SC 776 reiterates that the power under Section 

91 Cr.P.C. is discretionary and the Court must be satisfied that the document 

sought is necessary or desirable for the purposes of the proceedings.  

14.    The  recent  judgment  of  the  Hon’ble  Supreme  Court  in Sarla 

Gupta’s  (supra)  brings  the  aforesaid  principles  together.  The  Hon’ble 

Supreme  Court  has  specifically  noticed  the  distinction  between  Section  91 

Cr.P.C.  and  Sections  233  and  243  Cr.P.C.  Under  Section  91  Cr.P.C.,  the 

power  of  the  Court  is  discretionary,  whereas  Sections  233(3)  and  243(2) 

confer a stronger right upon the accused at the stage of entering upon defence. 

CRM-M-42121-2025 (O&M)                                                                                                 -11-

At that  stage,  if the  accused seeks production of  a  document  or  thing,  the 

Court is required to issue the process unless, for reasons to be recorded, it 

finds that the application is made for vexation or delay or for defeating the 

ends of justice. In paragraph 42 of Sarla Gupta’s case (supra), the Hon’ble 

Supreme Court has specifically recognised the right of the accused to seek 

production of documents at the stage of entering upon defence. It has noticed 

Section 233(3) Cr.P.C., under which the Court is ordinarily required to issue 

process for production of a document unless the application is found to be for 

vexation or delay or for defeating the ends of justice. The Hon’ble Supreme 

Court  thereafter,  in  paragraph  45,  held  that  at  the  stage  of  entering  upon 

defence, the accused can seek production even of a document which is in the 

custody of the prosecution but has not earlier been produced. This right flows 

from the  right to  a  fair trial  under Article  21. However, at the same  time, 

Sarla Gupta’s case (supra) makes it clear that the nature of the right depends 

upon the  stage of the  proceedings.  In paragraph 49 of Sarla  Gupta’s  case 

(supra), the Hon’ble Supreme Court has reiterated that, at the stage of framing 

of charge, the accused is ordinarily not entitled to invoke Section 91 Cr.P.C. 

for  production  of  documents  not  relied  upon  by  the prosecution.  For  the 

purposes  of  his  defence,  the  accused  has  a  right  to  seek  production  of  a 

document at the stage of leading defence evidence. Thus, the judgment does 

not lay down that an accused has an absolute right, at every stage of the trial, 

to compel production of every document which he claims to be relevant.  

15.    The  aforesaid  aspect  is  significant  in  the  present  case.  The 

petitioner  is  presently  seeking  the  status  report  during  the  course  of 

CRM-M-42121-2025 (O&M)                                                                                                 -12-

prosecution evidence, primarily to use it for cross-examination of PW-34. His 

substantive right to seek production of a document in support of his defence at 

the stage of entering upon defence is not being taken away. In fact, Sarla 

Gupta’s case (supra) specifically recognises that, if a document is produced 

on the prayer of the accused at the stage of defence and the accused thereafter 

requires further cross-examination of a prosecution witness on the basis of 

that  document,  the  witness  can be  recalled under  Section  311  Cr.P.C.  The 

right  to  effectively  cross-examine  is  thereby  protected.  The  present  case, 

however, stands on a different footing for another important reason. The status 

report dated 11.12.1995 is not a document forming part of the charge-sheet of 

the present case. It was prepared by the CBI and submitted before the Hon’ble 

Supreme Court in compliance with the order dated 30.08.1994. The CBI has 

specifically stated that the report was never attached with the original charge-

sheet  and  is  neither  a  relied  upon  nor  an  un-relied  upon  document  of  the 

present  case.  It  has  also  stated  that  a  certified  copy  of  the  report  can  be 

obtained  from  the  Hon’ble  Supreme  Court.  Therefore,  the  submission  of 

learned  senior  counsel  that  merely  because  the  status  report  was  prepared 

during the period when the present case was being investigated, the petitioner 

acquires  an  absolute  right  to  have  the  same  brought  on  record,  cannot  be 

accepted.  

16.    The mere fact that the Investigating Officer has referred to the 

report during his deposition also does not make the report a part of the charge-

sheet or a document relied upon by the prosecution. What is relevant is the 

nature  of  the  document,  the  proceedings  in  which  it  was  prepared  and 

CRM-M-42121-2025 (O&M)                                                                                                 -13-

submitted, and its demonstrated relevance to the issues arising in the present 

trial.  The  reliance  placed by  the learned  senior  counsel  upon  the  aforesaid 

authorities also does not advance the case of the petitioner beyond this point. 

Those decisions ensure that the accused is not kept unaware of material seized 

or  collected  during  investigation  and  that  he  has  an  opportunity,  at  the 

appropriate stage, to seek production of such material. They do not lay down 

that a document which was never made part of the investigation record or 

charge-sheet of the particular case must automatically be summoned merely 

because the accused considers it useful for cross-examination. Likewise, the 

observations in V.K.  Sasikala’s  case  (supra) have  to  be understood  in  the 

facts  of  that  case.  There,  the  documents  sought  were  unmarked  and 

unexhibited documents available in the custody of the Court and the accused 

had shown a specific apprehension of prejudice in meeting the prosecution 

case. Here, the status report was submitted before the Hon’ble Supreme Court 

in a different proceeding and has not been shown to be a part of the record of 

the present trial.  

17.    This Court is also mindful of the observations in Sarla Gupta’s 

case (supra) that the right to a fair trial includes the right to defend and that 

the accused can, at the appropriate stage, seek production of documents in the 

custody of the prosecution or a third party. However, the same judgment also 

makes it clear that the stronger statutory right under Section 233(3) Cr.P.C. 

operates  at  the  stage  of  entering  upon  defence.  It is  not  the  case  of  the 

petitioner  that  his  defence  evidence  has  commenced or  that  he  has  been 

denied the statutory opportunity available to him at that stage.  

CRM-M-42121-2025 (O&M)                                                                                                 -14-

18.    There is yet another aspect which cannot be lost sight of. The 

present trial relates to an FIR of the year 1994. The charge-sheet was filed in 

the year 1996 and charges were framed in the year 1997. The trial has already 

remained pending for several decades and PW-34, the Investigating Officer, 

has been under cross-examination since July, 2024. In these circumstances, 

the Court is required to balance the right of the accused to a fair trial with the 

equally  important  requirement  that  the  trial  should  reach  its  conclusion 

without avoidable interruptions.  

19.    The  learned  trial  Court  has  considered  the  application  afresh 

pursuant to the order passed by this Court in CRM-M-7310-2025. The earlier 

order of this Court dated 07.02.2025 had only remanded the matter for fresh 

consideration in accordance with law and had not directed production of the 

status report. On reconsideration, the learned trial Court found that the status 

report was not a part of the relied upon or un-relied documents of the present 

case and that its production was not necessary for the cross-examination of 

PW-34. This Court finds no reason to take a different view. The right to fair 

trial cannot be disputed, but fair trial does not mean that the accused can insist 

upon production of every document merely by asserting that it may assist him 

in cross-examination. The Court has to be satisfied about the necessity and 

relevance of the document in the context of the proceedings.  

20.    In  the  present  case,  the  petitioner  has  not  been  able  to 

demonstrate  as  to  how  the  status  report,  which  was submitted  before  the 

Hon’ble Supreme Court and was never made part of the charge-sheet in the 

present  case,  is  necessary  for  a  just  decision  of  the  case  or for  effectively 

CRM-M-42121-2025 (O&M)                                                                                                 -15-

conducting the cross-examination of PW-34. It is also significant that the CBI 

has not withheld the four remaining CFSL reports. Those reports have already 

been supplied to the accused. As regards the status report, the CBI has taken a 

consistent  stand  before  the  trial  Court  that  the  same  is  an  internal  report 

submitted before the Hon’ble Supreme Court and is not part of the documents 

of the present case.  

21.    In view of the discussion as made above, this Court finds that the 

learned trial Court has exercised its discretion on relevant considerations and 

the  impugned  order  does  not  suffer  from  any  perversity,  illegality  or 

jurisdictional  error  warranting  interference  under Section  528  of  BNSS. 

Accordingly, the present petition is dismissed.  

22.    Pending application(s), if any, shall stand disposed of.  

15.09.2026 (MANISHA BATRA)

Waseem Ansari JUDGE

Whether speaking/reasoned Yes/No

Whether reportable Yes/No