GURMUKH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in FIR captioned above, has come up before this Court seeking regular bail.

(2.) In Para 12 of the bail petition, learned counsel for the petitioner declares the criminal antecedents of the petitioner, which are as under :-

(3.) On 9/8/2017, the Senior Superintendent of Police, Sangrur, based on a complaint moved by Rajinder Singh against the present petitioner, forwarded the same to the concerned SHO to take action. The complainant had stated to the concerned Senior Superintendent of Police the following :-