BABBU SINGH @ KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS'), is for grant of anticipatory bail to the petitioner in case FIR No. 221 dtd. 6/12/2024 registered under Ss. 105, 191(3) and 190 of Bharatiya Nyaya Sanhita, 2023 (for short 'BNS') at Police Station Sardulgarh, District Mansa, Punjab.

(2.) Vide order dtd. 27/1/2025, passed by this Court, the petitioner was granted interim bail and was directed to join investigation. Order dtd. 27/1/2025, passed by this Court, reads as under:

(3.) Status report filed on behalf of respondent-State is taken on record.