VEENA GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two petitions i.e. CRM-M Nos.6648 and 10986 of 2025, as the same have arisen out of common FIR and similar facts are involved in both the petitions. However, for brevity, facts are being taken from CRM-M-6648-2025.

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

(3.) In paragraph 7 of the bail petition, the petitioner no.2-accused declares his criminal antecedents, as follows: