VISHAL KAPOOR Vs. CBI, ACB, CHANDIGARH

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.) Ld. Counsel for the petitioner contends that the challan stands filed and now the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.

(3.) Ld. counsel representing the CBI opposes bail.