NEERAJ BHALLA Vs. UT OF CHANDIGARH

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of BNSS for grant of anticipatory bail in FIR No. 213 dtd. 20/12/2024 under Ss. 409, 420 of IPC, 1860 and Sec. 24 of Immigration Act registered at P.S. Central Sector-17, District Chandigarh.

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

(3.) Contentions