SHIVAM KALIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 14 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_99_LAWS(P&H)8_2022_2.html</FRM>

(3.) The complainant alleged that the petitioner Shivam and his accomplice Rakshak alias Rajat brutally assaulted his father with iron rods. He was admitted in hospital, referred to another, but ultimately he succumbed to the injuries.