JASWINDER 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 12 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant who is a divorcee alleged that while going to pay obeisance at holy place, she came in contact with the petitioner-Jaswinder Singh. At that time, the petitioner claimed himself to be divorced and proposed to establish live-in-relationship to which she agreed. In the nutshell, the allegations are that petitioner-Jaswinder Singh resiled from his promise to marry her.