SUKHVIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Anoop Chitkara, J 1. The petitioners apprehending arrest in the FIR captioned above have come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 11 of the bail application, the accused declares that there are no cases against the second petitioner, however, the first petitioner has the following criminal antecedents:

(3.) The complainant alleged that the Gurmeet Singh, husband of first petitioner and father of the second petitioner hired professional killers to kill him because he had put mud on a land which the accused party claimed to own. The assailants allegedly fired upon the complainant but he was saved.