AMANDEEP KAMBOJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present second petition is for grant of anticipatory bail to the petitioner in a case FIR No.174 dtd. 3/9/2025, registered under Ss. 249 and 253 of BNS, 2023 and Ss. 25 and 27 of Arms Act, at Police Station Civil Lines, Patiala.

(2.) The petitioner earlier approached this Court by way of filing CRM-M-56444-2025, wherein he was granted interim anticipatory bail vide order dtd. 15/10/2025, subject to condition as envisaged under Sec. 482(2) of BNSS, 2023. However, he did not join the investigation and was granted another opportunity for joining the investigation, but even though he failed to do the needful and ultimately, the said petition was dismissed by this Court vide order dtd. 13/11/2025. Hence, the petitioner has filed the present second petition for grant of anticipatory bail.

(3.) Learned counsel for the petitioner has submitted that the petitioner was falsely implicated in other FIRs and hence, he could not join the investigation in the present FIR as was directed by this Court in the earlier petition.