VARINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, on the allegations of cheating, has come up before this Court under Sec. 438 Cr.P.C seeking anticipatory bail.

(2.) In Notes (iv) of the bail petition, the accused declares that he is involved in two other FIR and is on bail in these cases.

(3.) Petitioner's counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.