MANGAL DASS 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 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) The petitioner has not disclosed criminal antecedents. He is directed to declare all his criminal history to the Investigator.

(3.) The complainant alleged theft of around Rs.5.00 lacs of cash, gold, phone etc.