MAHESHPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, on the allegations of suffered grievous injury to the complainant, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 14 of the bail application, the accused declares the following criminal antecedents:

(3.) Petitioner's counsel prays for bail by imposing any stringent conditions. He further 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.