FAROOKH Vs. STATE OF HARYANA

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 7 of the bail application, the accused declares the following criminal antecedents:

(3.) Allegations are of slaughtering cows and selling beef in contravention of the law.