SURAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) XXX <IMG>JUDGEMENT_13_LAWS(P&H)9_2024_1.JPG</IMG> The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking anticipatory bail.

(2.) In paragraph 12 of the bail petition, the accused has the following criminal antecedents: <IMG>JUDGEMENT_13_LAWS(P&H)9_2024_2.JPG</IMG>

(3.) The petitioner's counsel prays for bail by imposing any stringent conditions and contends that further pre-trial incarceration would cause an irreversible injustice to the petitioner and their family.