DILDAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition seeking for anticipatory bail, filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita 2023, hereinafter being referred to as 'BNSS', in a case arising out of FIR No.249 dtd. 23/9/2025, Police Station Sohana, District Mohali, under Ss. 309(4), 309(6), 123 and 61(2) of Bharatiya Nyaya Sanhita, hereinafter being referred to as 'BNS' only.

(2.) Briefly stating the facts emerging from record are that the FIR of this case came into being on the complaint of Sukhjot Singh, who had stated before the police that he was a property dealer by occupation and that on 15/9/2025 on his Snap Chat, he received a message from an ID of Kirat Dhaliwal seeking for flat on rent in Sector 109, Pearl Residency, SAS Nagar.

(3.) It is the case of the prosecution that in view of above-mentioned complaint, formal FIR of this case was lodged and the investigation taken up. According to prosecution during the course of investigation the prime accused Pawanpreet Kaur @ Kirat Dhaliwal was taken into custody, who on interrogation suffered a disclosure statement revealing therein the involvement of petitioner in the commission of crime.