SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438(2) read with 482 Cr.PC seeking anticipatory bail.

(2.) Ld. Counsel for the petitioner contends that assailants were not previously known to the victim and the petitioner has been falsely roped in.

(3.) The contention on behalf of the State is that given the judicial pronouncements, anticipatory bail cannot be granted to a proclaimed offender.