HARMESH 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.) Ld. Counsel for the petitioner contends that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.

(3.) The contention on behalf of the State is that dowry articles have to be recovered.