JUGRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) This appeal arises from an order dtd. 3/4/2025 passed by the High Court of Punjab and Haryana at Chandigarh rejecting the Anticipatory Bail prayer of the appellant in connection with FIR No. 06 of 2025, registered at Police Station Sadar Patti, District Tarn Taran.