MANGI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, on the allegations of trespassing the house of the complainant and gave beatings to him, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph Nos.9 to 12 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. Petitioner's counsel argued that the custodial investigation would serve no purpose whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.