RONNIE SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) In paragraph 30 of the bail petition, the petitioner declares that he has no criminal antecedents.

(3.) I have heard the learned counsel for the parties and gone through the facts, and their analysis would lead to the following outcome.