(1.) The petitioner apprehending arrest in the FIR captioned above, on the allegations of conspiring with the other accused, has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.
(2.) In paragraph 11 of the bail petition, the accused declares the criminal history, which is as under:-
(3.) Petitioner's counsel has drawn attention of this Court to the order dtd. 22/2/2023 passed in CRM-M-4951-2023, vide which co-accused/Subhash Singh Dagar was granted bail. He further prays for bail by imposing any stringent conditions. Petitioner's counsel argued that the custodial investigation would serve no purpose Neutral whatsoever, and the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.