MOHAMMAD LOVNISH 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 CrPC seeking bail.

(2.) In Para 14 of the bail application, the petitioner declares no criminal history. The State also does not mention any criminal antecedents of the accused.

(3.) It is for the first time that the petitioner has approached this Court for regular bail.