GOBIND SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked under Sec. 482 BNSS, 2023 for grant of anticipatory bail to the petitioner in FIR No.194 dtd. 25/9/2025 registered under Ss. 125, 190, 191 (3) of the Bharatiya Nyaya Sanhita, 2023 and Sec. 25 and 27 of Arms Act, 1959 and Sec. 3 and 4 of prevention of Damage to Public Property Act, 1984 at Police Station Sadar Jagraon, District Ludhiana Rural (Annexure P-1).

(2.) Contention

(3.) Analysis