PARDEEP KUMAR @ BANU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Punjab and Haryana at Chandigarh, by the impugned judgment and order dtd. 11/7/2025, has rejected the appellant 's prayer for bail.

(3.) Appellant, figuring as an accused in FIR No.17 dtd. 11/2/2024 registered at Police Station Mahilpur, District Hoshiarpur, Punjab under Ss. 386, 307, 506 and 120-B of the Indian Penal Code(IPC), 1860 and Ss. 25(6) and 27 of the Arms Act, 1959 (Ss. 482 and 411 of IPC added later on), was arrested on 13/4/2024.