LADWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners apprehending arrest in the FIR captioned above have come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 11 of the bail petition, the accused declares that he has no criminal antecedents. Ld. Counsel for the complainant had stated that there was another FIR against the petitioners, which fact they concealed from the court. On this, the court had sought explanation from the petitioners. Mr. Ahluwalia, Ld. Counsel explained that the FIR pertained to the same date and same occurrence as such was not in the notice of the petitioners. The explanation is well founded and accepted.

(3.) The allegations pertain to assault and injuries.