KABAL 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 23 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Allegations are of forcibly harvesting crop, and violating the restrictions of movement circular in violation of sec. 51 of Disaster Management Act, 2005.