ANUP NARGAS Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) The petitioner, incarcerating since Feb 3, 2022, upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 27 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations are qua the issuance of bogus valuation certificates.