RANJNA KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the aforesaid petitions have been filed under Sec. 482 of BNSS, 2023, seeking anticipatory bail to petitioner namely Ranjna Kaur and Charanjeet Singh, in case FIR No.43 dtd. 22/4/2024, registered under Ss. 419, 420 and 120-B IPC, at Police Station NRI, Ludhiana, District Ludhiana.

(2.) On 27/8/2024, the following order was passed (in CRM- M-40878-2024):-

(3.) Similarly, on 23/10/2024 (in CRM-M-52894-2024) the following order was passed:-