KULDEEP 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 13 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations are that the petitioners alongwith other accused, armed with kirpans, dandas, iron rods attacked the inmates by entering into the complainant"s house, and brutally assaulted them.