PARAMVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above had come up before this Court under Sec. 438 CrPC seeking anticipatory bail by filing the present petition.

(2.) Vide order dtd. 15/1/2024, the petitioner was granted interim protection, which is continuing till date.

(3.) Facts of the case are being taken from reply dtd. 22/1/2024, which reads as follows: -