JASBIR KAUR 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 12 of the petition, it is declared that the accused have no criminal history.

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