TARANJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, apprehending arrest in the FIR captioned above, came up before this Court for the second time under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 [BNSS], seeking anticipatory bail. Earlier, the bail petition had been withdrawn by the petitioner for the reason that he had not disclosed his criminal history, and the petitioner was given liberty to file a second bail petition.

(2.) Now, in paragraph 9 of the bail petition, the accused declares the following criminal antecedents:

(3.) The facts and allegations are being taken from the reply dtd. 11/9/2024 filed by the State, which reads as follows: