ARUN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) In the bail application, the petitioner is silent about criminal antecedents.

(3.) The facts and allegations are being extracted from the FIR (Annexure P-1), which read as follows: