JAGTEJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present second anticipatory bail petition has filed under Sec. 482 of the BNSS, 2023 (earlier Sec. 438 Cr.P.C.), for grant of bail to the petitioner, who has been booked in a criminal case arising out of FIR No.77, dtd. 28/5/2025, under Ss. 109, 351(2), 351(3), 191(3), 190 of B.N.S read with Sec. 25, 27, 54, 59 of Arms Act, registered at Police Station Adampur, Jalandhar.

(2.) First anticipatory bail petition filed by the petitioner was dismissed vide order dtd. 4/11/2025 passed in CRM-M-55700-2025 (Annexure P-4), and the order reads as under:-

(3.) Learned counsel for the petitioner contends that other co accused persons, who are also members of the same group, have already been granted the concession of anticipatory bail by the Court below, and therefore, the same relief should be extended to the present petitioner as well. However, a perusal of paragraph No.6 of the order dtd. 10/7/2025 passed by learned Sessions Judge, Jalandhar, reveals that co accused Tejinder Singh Cheema, Sohan Singh @ Sandip @ Shaunki, and Ranjit Singh @ Bunty were found present at the spot, but none of them was attributed any role in causing injury to anyone. Consequently, upon their joining of investigation and considering their limited role, concession of anticipatory bail was granted to them.