BHUPINDER 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 CrPC seeking anticipatory bail.

(2.) In paragraph 13 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The allegations against the petitioner are illegal cutting of 125 trees from the Shamlat land.