HARPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FIR No. Dated Police Station Ss. 143 19/6/2019 City Kapurthala, District Kapurthala 61(1) of Punjab Excise Act, 1914 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 13 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Based on secret information the police had recovered 23 bottles of liquor from the car and arrested the occupants, who, during their police custody, named the petitioner as an accomplice.