SIMARJIT SINGH BAINS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner incarcerated in the FIR captioned above, on the allegations of committing rape upon the prosecutrix, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) As per paragraph 25 of the bail petition, the petitioner was taken in custody on 11/7/2022. The petitioner has not mentioned his criminal antecedents in the present petition. However, as per paragraph 17 of the reply filed by the State by way of affidavit of Commissioner of Police, Industrial Area-B, Ludhiana, the petitioner-accused is involved in as many as 23 more cases, which are pending at different stages. Perusing the criminal antecedents of the petitioner, it appears that the petitioner is a political activist and agitationist and large number of cases points towards the same.

(3.) It would be expedient to give a brief reference to some of the connected cases listed along with this petition, as under: -