RAM ASRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Relief Sought This petition has been filed under Sec. 482 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for the grant anticipatory/pre-arrest bail to the petitioners in FIR No. 23 dtd. 14/9/2024, U/s 329(3), 303 (2) and 351(2) of the Bhartiya Nyaya Sahnita (BNS), 2023, registered at P.S. NRI, District Jalandhar Rural (Annexure-P-4).

(2.) Prosecution story, set up in the present case as per the version in the FIR read as under :-

(3.) Contentions On behalf of the petitioner Learned counsel for the petitioners has argued that the petitioners have been falsely implicated in this case and the dispute involved in the present FIR is of civil in nature which has been given a criminal colour for the purpose of arm-twisting the petitioners.