GAGANDEEP SINGH @ GORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 483 of Bharatiya Nagrik Suraksa Sanhita 2023 for grant of regular bail to the petitioner in FIR No. 108 dtd. 6/6/2024 registered under Ss. 323, 148, 149 IPC (Sec. 324/326 IPC added later on) & Ss. 52-A Prisons Act at P.S. Islamabad, District Amritsar.

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

(3.) Contentions