PARVINDER KAUR 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. 16 dtd. 6/2/2025 (Annexure P-1) registered under Ss. 318(4), 61(2) BNS and Sec. 13 of Punjab Travel Professional Regulation Act, 2014, Police Station Phase-11, District SAS Nagar, Mohali.

(2.) Prosecution story setup in the present case as per the version in the FIR as under:-

(3.) Contention