BALWINDER SINGH Vs. STATE OF PUNJAB

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 10 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations are of causing hurt, criminal restrain, house trespass, and criminal intimidation by forming an unlawful assembly.