KAMLA BHATTI @ BAGGI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 483 BNSS, 2023 for grant of regular bail to the petitioner in case bearing FIR No.36 dtd. 22/3/2025 under Ss. 326(g), 61(2), 303(2), 317(2) of BNS, 2023 and Sec. 3(a) of Explosive Substance Act, 1908 registered at Police Station City Batala, Police District Batala, District Gurdaspur.

(2.) The case set up in the FIR in question (as set out by the petitioner in the present petition) is as follows:-

(3.) Learned counsel for the petitioner has argued that the petitioner is in custody since 1/4/2025. Learned counsel for the petitioner has further submitted that the petitioner is not named in the FIR and her name has surfaced during investigation on the basis of a secret information. It is submitted that no recovery has been effected from the petitioner. Learned counsel further submitted that the investigation in the present case is complete and no useful purpose would be served by keeping the petitioner behind bar any longer.