ASHISH KUMAR 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 CrPC seeking anticipatory bail.

(2.) In paragraph 25 of the bail petition, the petitioner-accused has declared that he has no criminal history.

(3.) Vide order dtd. 18/11/2021, this Court had granted interim protection to the petitioner which continued till 28/4/2022, on which date this Court vide detailed order granted interim anticipatory bail to the petitioner.