MANDHIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners apprehending arrest in the FIR captioned above have come up before this Court under Sec. 438 Cr.P.C. seeking anticipatory bail.

(2.) In paragraph 11 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_130_LAWS(P&H)7_2022_1.html</FRM>

(3.) The allegations relate to embezzlement of sacks of paddy.