NARINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 16/9/2025, the following order was passed by this Court:-

(2.) In deference to the aforementioned order, the petitioner has returned back to India and has filed a petition for grant of anticipatory bail.

(3.) In view of the above, the present petition is allowed and the impugned order dtd. 26/2/2021 is quashed.