(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.
(2.) In paragraph 14 of the bail application, the accused declares the following criminal antecedents:
(3.) The FIR is a result of scuffle between truck operators with one group organizing an Akhand Path and other opposing it.