LAWS(P&H)-2022-10-60

GINNY Vs. STATE OF PUNJAB

Decided On October 19, 2022
Ginny Appellant
V/S
STATE OF PUNJAB 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 9 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Bar is abstaining from work.