BOOTA SINGH Vs. STATE OF PUNJAB

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 14 of the bail application, the accused declares the following criminal antecedents: <FRM>JUDGEMENT_41_LAWS(P&H)11_2022_1.html</FRM> REASONING:

(3.) In Maulana Mohd Amir Rashadi v. State of U.P., (2012) 3 SCC 382, Hon'ble Supreme Court holds,