LOVEDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A juvenile in conflict with law, apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 Cr.P.C. seeking anticipatory bail.

(2.) Ld. Counsel for the petitioner contends that Sec. 438 Cr.P.C. does not bar any application by a juvenile and the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.

(3.) Ld. counsel representing the State opposes bail.