SURENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

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

(2.) Vide order dtd. 27/12/2024, interim protection was granted to the petitioner and the said order is continuing till date.

(3.) Per paragraph 9 of the bail application, the accused has the following criminal antecedents: