VISHAV 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.) Para 14 of the bail petition mentions the following criminal history:

(3.) Learned counsel for the petitioner has argued that the police sought petitioner's arrest because he was named by one of the co-accused. Learned 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.