ANAND PRAKASH HANDA Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) In the present petition filed under Sec. 438 Cr.P.C, the petitioner is also seeking a prayer under Sec. 482 Cr.P.C, which in the opinion of this Court even misjoinder of pleadings because of the contradictory prayers for the reason that the petitioner is a proclaimed offender.

(2.) Notices served upon the official respondents through the State's counsel.

(3.) Counsel for respondent No. 1 has opposed the present bail.