GURVEER SINGH @ NIKKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who is minor and conflict with law 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.) As per paragraph 12 of the bail petition, the petitioner has no criminal antecedents.

(3.) Vide order dtd. 6/3/2025, petitioner was granted interim protection, which is continuing till date.