MAMTA GIRI Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 Cr.PC seeking anticipatory bail. <FRM>JUDGEMENT_2_LAWS(P&H)2_2022_1.html</FRM>

(2.) Ld. Counsel for the petitioner contends that all the offences are bailable.

(3.) The contention on behalf of the State is that given the judicial pronouncements, anticipatory bail cannot be granted to a proclaimed offender.