VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 Cr.P.C seeking anticipatory bail.

(2.) In paragraph 7 of the bail application, the accused declares that he has no criminal history. However, Ld. Counsel for the petitioner states that it was due to some communication error, and in fact there were cases pending against him, and it was a bonafide mistake. Be that as it may, as per the status report in para 7, the accused has following criminal antecedents: <FRM>JUDGEMENT_202_LAWS(P&H)5_2022_1.html</FRM>

(3.) The accused along with 15-16 members of his gang, probably under intoxication, created ruckus in a shopping Mall, broke its property, and behaved in an uncivilized and indecent manner. They also snatched a gold chain, which was recovered and handed over to the aggrieved person.