SONU TIWARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 483 of BNSS for grant of regular bail to the petitioner in case bearing FIR No.247 dtd. 9/9/2025 registered for offences punishable under Ss. 406/420/465/467/468/471 of IPC, at Police Station Sahnewal, District Ludhiana.

(2.) The case set up in the FIR in question (as set out by the petitioner in the present petition) is as follows:-

(3.) Learned counsel for the petitioner has submitted that the petitioner is in custody since 6/11/2025. Learned counsel for the petitioner further submitted that the petitioner has been falsely implicated into the FIR in question. Learned counsel appearing for the petitioner has further argued that the genesis of the FIR in question is actually a civil dispute, facts whereof have been twisted to lend criminal colour thereto. Learned counsel has iterated that assuming arguendo, the prosecution version available at this juncture is taken to be correct, the petitioner is only a witness to the sale deed in question. Learned counsel appearing for the petitioner has further submitted that the challan already stands presented and no useful purpose would be served by keeping the petitioner in further custody. Learned counsel appearing for the petitioner has further argued that the petitioner is a man aged 39 years with clean antecedents and is a sole bread-earner of his family. Thus, regular bail is prayed for.