INAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition is filed under Sec. 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.50 dtd. 12/3/2022 under Sec. 174-A IPC, registered at Police Station Partap Nagar, District Yamuna Nagar.

(2.) The learned counsel for the petitioner has submitted that the present FIR has been lodged after 10 years after the petitioner was declared as a proclaimed offender.

(3.) I have heard the learned counsel for the petitioner.