JASPREET 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 CrPC seeking anticipatory bail.

(2.) In paragraph 17 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations against the petitioner are of raising a lalkara and giving a kirpan (sword) blow to the complainant.