DEEPA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(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 14 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 petitioners and family.