AJAY VIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above, on the allegations of cheating, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 14 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Petitioner's counsel has drawn attention of this court to bail order of co-accused CRM-M-34192-2022 (Annexure P-2) passed by this court. Counsel for petitioner claims bail on the grounds of parity and does not press on merits.