NASEEM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 438 Cr.P.C., for grant of anticipatory bail to the petitioner in FIR No.277, dtd. 20/9/2023, under Ss. 406, 420, 120-B of IPC, registered at Police Station Rama Mandi, District Jalandhar (Annexure P-1).

(2.) Brief facts of the case as per the version in the FIR as under:-

(3.) Contention