KRISHAN LAL Vs. XXX

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 23 of the bail petition, the accused declare that he has no criminal antecedents.

(3.) The allegations are transferring the complainant's family's property by fabricating and forging a General Power of Attorney.