MOHAN LAL 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 they have no criminal antecedents.

(3.) The petitioners allegedly entered into an agreement to sell that share in the land which they did not own was agreed to be sold and advance was taken on various occasions totaling Rs.5.00 Lacs.