ROHTASH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023, [BNSS], seeking anticipatory bail.

(2.) In paragraph 9 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The facts of the case are being taken from the translated copy of FIR annexed with the bail petition as Annexure P-1, which reads as follows: