SUNIL GANDHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 482 BNSS seeking pre-arrest bail in case FIR No.15 dtd. 12/2/2025 under Ss. 406,420 IPC registered at P.S Division No.3, District Police Commissionerate, Ludhiana.

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

(3.) Contention