BALWINDER SINGH Vs. STATE OF HARYANA

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 12 of the bail petition, the accused declares that he is involved in 19 other cases.

(3.) As per instructions given by the state , the petitioner has nineteen more criminal cases, whose details are as follows: