AMANDEEP 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 Cr.P.C. seeking anticipatory bail.

(2.) In paragraph 27 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant alleges that the petitioner along with his accomplice defrauded them and took Rs.11.00 lacs for sending her to Canada and getting her married over there.