(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 Cr.P.C. seeking anticipatory bail.
(2.) In paragraph 15 of the bail petition, the accused declares that he has no criminal antecedents.
(3.) The allegations are claiming State's financial benefits to the extent of Rs.1000.00 per month for last so many years, by furnishing false and concocted documents.