PAWANPREET SINGH ALIAS PAWAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Relief Sought. This petition has been filed under Sec. 483 of The Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) for grant of bail to the Petitioner in FIR No 220 dtd. 19/8/2023 Under Ss. 302, 34, 120B IPC and Ss. 25, 27, 29 of Arms Act and Sec. 21, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 Police Station Jandiala, Amritsar.

(2.) Prosecution story set up in the present case as per the version in the FIR reads as under

(3.) Contentions