RASEEDA 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 18 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant claimed to be in possession of a plot in front of their house where they would throw their trash. Adjacent to the said plot, the accused party also has their plot. The allegations against the petitioner are that the accused tried to take possession of plot, which led to altercation, scuffle and assault. Both the parties registered counter case against each other.