DALVIR SINGH CHAHAL @ MITHU Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) In paragraph 8 of the bail petition i.e. CRM-M-55825-2024 and as per para 8 of the status report the accused has the following criminal antecedents:

(3.) In paragraph 2.14 of the bail petition i.e. CRM-M-56915-2024 and as per para 8 of the status report the accused has the following criminal antecedents: