DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 19 of the bail petition, the accused declares that another FIR under Sec. 346 IPC is pending against him. However, in the status report filed by the State, no other criminal antecedents of the petitioner have been pointed out.

(3.) After registration of the FIR, the petitioner is stated to have married the victim with her consent on her crossing the age of 18 years.