PIRTHI RAM 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 15 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations against the petitioner are of indulging in illegal mining activities.