ROHIT 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 8 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The petitioner allegedly misappropriated around Rs.2.00 lacs in Sep and Oct 2021.