MEENU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FIR Date Police Station Ss. 270 1/7/2021 Kotwali Patiala, 379 IPC, 1860 (Sec. 381 District Patiala added later on) The petitioner, apprehending arrest in the FIR captioned above, came up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) In Para 17 of the bail application, the petitioner declares having no criminal history. Ld. Counsel for the bail petitioner states on instructions that the petitioner has no criminal past relating to the offences prescribing sentence of seven years and more, or when on conviction, the sentence imposed was more than three years. The status report also does not mention any criminal past of the accused.

(3.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever and incarceration before the proof of guilt would cause grave injustice to the petitioner and family.