DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 482 of the Bharitya Nagrik Suraksha Sanhita, 2023 for grant of anticipatory bail to the Petitioner in FIR No. 188 dtd. 13/9/2024 under Ss. 419, 465, 468, 471, 120-B IPC and Ss. 9, 10, 11 of Prohibition of Child Marriage Act, 2006 registered at P.S. City Tarn Taran District Tarn Taran.

(2.) Prosecution story setup in the present case as per the version in the FIR as under:-

(3.) Contention