WAARIS @ PATWARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking anticipatory bail.

(2.) In paragraph 6 of the bail petition, the accused declares the following criminal antecedents:

(3.) The facts and allegations are being taken from the order dtd. 4/2/2025 (Annexure P-2) passed by the Additional Sessions Judge, Nuh, which reads as follows: