SIKANDAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Apprehending arrest the petitioner has filed this second petition under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred as 'BNSS') for grant of anticipatory bail in case bearing FIR No.111 dtd. 1/11/2022, under Ss. 302, 307 and 34 of Indian Penal Code, 1860 and Ss. 25/27 of Arms Act 1959, registered at Police Station Khalra, District Tarn Taran.

(2.) Earlier the petitioner had approached this Court for grant of anticipatory bail by filing CRM-M-38379-2024 which was dismissed on merits vide order dtd. 10/9/2024. Now the second petition under Sec. 482 of BNSS has been filed seeking the same relief.

(3.) It has been argued by learned counsel for the petitioner that there were various documents which were sine qua non for deciding the bail application of the petitioner which were neither referred nor placed on record and mentioned in the petition. The list of documents which were not referred to in the first anticipatory bail petition are as under:-