GURPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) As per para 8 of the bail application, the first petitioner has no criminal history; however, the second petitioner has following criminal history:

(3.) Ld. Counsel for the petitioners contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioners and their families.