JAGROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The peoner apprehending arrest in the FIR capo ned above, has come up before this Court under Secon 438 CrPC seeking an cipatory bail.

(2.) In paragraph 8 of the bail peon, the accused de clares that he has no criminal antecedents.

(3.) Peoner's counsel prays for bail by imposing any stringent condions. The peoner's counsel argued that the custodial inves gaon would serve no purpose whatsoever, and the pre-trial incarceraon would ca use an irreversible injusce to the peoner and family.