LAWS(P&H)-2022-6-22

RAJEEV KUMAR Vs. STATE OF HARYANA

Decided On June 27, 2022
RAJEEV KUMAR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 2 (XIX) of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations are of misappropriation of funds.