SATVIR SINGH 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.) In paragraph 11 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The accused party, who were armed with various weapons, inflicted various injuries on the complainant party, and the petitioner was named in FIR as one of the assailants. However, the case of the accused party is that there was a cross-case with opposite version, relating to the same incident and the present FIR was a counterblast and now the parties have settled their disputes, out of court.