RAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) In the bail application, the petitioner is silent about criminal antecedents. Let his disclose all his criminal antecedents to the Investigator.

(3.) The complainant received injuries in a scuffle.