VED PARKASH GOYAL Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) In paragraph 30 of the bail petition, the accused declares that he is not bound to declare his criminal antecedents because such direction would violate his constitutional right under Article 20(3) of the Constitution of India. This submission does not come under the purview of Article 20(3) of the Constitution of India, and if this submission from a mere reading of the natural presumption tilts in the direction that the petitioner has a criminal history, which he wants to conceal. Given this, let the petitioner disclose all his criminal antecedents to the SHO/Investigator within ten days from today, failing which it shall be permissible for the State to apply for cancellation of the bail on this ground alone.

(3.) The allegations pertain to non-refund of shuttering material despite an assurance in the conciliatory efforts.