SHAMI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, apprehending arrest in the FIR captioned above, came up before this Court under Sec. 438 Cr.P.C., seeking anticipatory bail.

(2.) Ld. Counsel for the bail petitioner states on instructions that the petitioner has no criminal past relating to the offences prescribing sentence of seven years and more, or when on conviction, the sentence imposed was more than three years.

(3.) Briefly stated allegations against the petitioners are that they alongwith co-accused availed the loan facility on the insurance policy of the complainant and his family members in connivance with the LIC official without the knowledge of the complainant.