AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above had come up before this Court under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking regular bail.

(2.) In paragraph 26 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The facts and allegations are being taken from the translated copy of FIR, Annexure P-1, which reads as follows: