NAVJOT SHARMA 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 12 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) As per the facts mentioned in the petition, the petitioner has been falsely implicated in the present FIR on the ground that they have applied for the mining permit and illegal mining is going on.