RAJAN DASS Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above had come up before this Court under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking regular bail.

(2.) Per paragraph 14 of the bail application, the accused has the following criminal antecedents: <IMG>JUDGEMENT_164_LAWS(P&H)2_2025_1.jpg</IMG>

(3.) The facts and allegations are being taken from translated version of FIR, which reads as follows:-