(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 14 of the bail petition, the accused declares the following criminal antecedents:
(3.) Based on a secret information, the police recovered 580 boxes of liquor from the container of a parked truck and apprehended one Shahid Ali, who during interrogation named the petitioner as the owner of liquor.