LAWS(P&H)-2022-8-133

SURINDER SINGH Vs. STATE OF PUNJAB

Decided On August 25, 2022
SURINDER SINGH Appellant
V/S
STATE OF PUNJAB Respondents

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 8 of the bail application, the accused declares the following criminal antecedents:

(3.) The allegations are scuffle between two groups, leading to assaults and injuries.