MANPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed by the petitioner for grant of anticipatory bail in case FIR No.79 dtd. 15/9/2024 registered under Ss. 297(1), 297(2), 318(4) and 61(2) of Bharatiya Nyaya Sanhita, 2023 (for short-'BNS') and Sec. 9 of the Lottery Act, at Police Station Dayalpura, District Bathinda.

(2.) Vide order dtd. 4/2/2025, passed by this Court, the petitioner was released on interim bail and was directed to join investigation. Order dtd. 4/2/2025, passed by this Court, reads as under:

(3.) Status report filed on behalf of learned State counsel is taken on record.