KULWINDER SINGH Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of BNSS, 2023 for grant of anticipatory bail to the petitioner in case FIR No. 90 dtd. 3/11/2024 under Ss. 140(1), 351(3), 115(2), 61(2) of BNS, 2023 and under Ss. 25,54,59 of Arms Act registered at Police Station Sector- 49, Chandigarh.

(2.) This Court, vide order dtd. 12/6/2025, had directed the petitioner to appear before the SHO/Investigating Officer and join investigation and in the event of his arrest, he was ordered to be released on ad-interim bail to the satisfaction of the SHO/Investigating Officer, subject to the conditions envisaged under Sec. 482(2) of the BNSS (erstwhile Sec. 438(2) Cr.P.C.)

(3.) Learned counsel for the petitioner submits that in compliance of the order dtd. 12/6/2025 passed by this Court, the petitioner has joined and cooperated with the investigation.