FAQEER HUSSAIN 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 16 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations pertain to the felling of Khair trees in violation of sec. 32 and 33 of the Indian Forest Act, 1927, the theft and subsequent transportation of the khair wood logs.