DAVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 4 of the bail application, the accused declares the following criminal antecedents:

(3.) The petitioner allegedly took bribe of Rs.3.00 lacs, in the name of his seniors, and was consequently arrested.