TARSEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 482 of B.N.S.S. for grant of anticipatory bail to the petitioner in case F.I.R. No. 24 dtd. 19/2/2025 under Ss. 333, 115(2), 3(5) of BNS, 2023, registered at Police Station Nehianwala, District Bathinda [Annexure P-1).

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

(3.) Contention