KARTIKEYA YADAV @ KARTIK YADAV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Sec. 483 of BNSS, 2023 for grant of regular bail to the petitioner in case FIR No.130 dtd. 11/9/2025, registered under Ss. 108 of BNS, 2023 at Police Station Satnampura, Phagwara, District Kapurthala.

(2.) Mr. Omkar Chauhan, Advocate has put in appearance on behalf of the complainant and filed his vakalatnama. The same is taken on record. Registry is directed to tag the same at an appropriate place.

(3.) Learned counsel for the petitioner, learned State counsel as well as learned counsel for the complainant have been heard and material collected by the police during investigation has been perused.