DILBAGH SINGH 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 the bail application, the petitioner is silent about criminal antecedents.

(3.) The facts and allegations are being taken from the reply filed by the State, which reads as follows: