DALJIT SINGH Vs. STATE OF UT CHANDIGARH

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 19 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) Vide order dtd. 11/4/2022, the petitioner was granted interim protection, which is continuing till date.