PUSHPENDER SINGH TANWAR 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 18 of the bail petition, the accused declares that he has no criminal history except a case under Sec. 498A, 323 IPC and 3 and 4 of Prevention of Domestic Violence Act, 2005.

(3.) Vide order dtd. 28/9/2022, the petitioner was granted interim protection, which is continuing till date.