DHEERAJ Vs. STATE OF HARYANA

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

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