CHANAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked for the second time under Sec. 482 B.N.S.S.,2023 seeking grant of anticipatory bail to the petitioner in case FIR No.156 dtd. 13/10/2023,(Annexure P-1) under Ss. 21(1) and 4(1) of Mines and Minerals( Regulation of Development) Act, 1957 registered at Police Station Nangal, District Rupnagar.

(2.) The contents of the FIR read as under:-

(3.) SUBMISSIONS