HARBANS SINGH Vs. STATE OF PUNJAB

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 11 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant alleged that on the pretext of sending abroad, the petitioner duped them by taking money from them, which he refused to return despite requests.