VARINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners apprehending arrest in the complaint captioned above have come up before this Court under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking anticipatory bail.

(2.) In Note 2 of the bail petition, the petitioners declare that they have no criminal antecedents.

(3.) The facts and allegations are being taken from the order dtd. 2/8/2025 passed by the PCS Judicial Magistrate, First Class, Ferozepur, which reads as follows: