Anoop Chitkara, J. - (1.)The petitioners apprehending imminent arrest on being arraigned as accused have come up before this Court under section 438 CrPC, seeking anticipatory bail.
(2.)Based on the complaint of Kangra Central Co-operative Bank, the State Vigilance and Anti Corruption Bureau, Dharamshala, District Kangra registered FIR No. 11 of 2019, dated 22.11.2019, under Sections 420, 467, 468, 471 & 34 of Indian Penal Code, 1860, (IPC), in Police Station, State Vigilance and Anti Corruption Bureau, Dharamshala, District Kangra, Himachal Pradesh, disclosing cognizable and non-bailable offences.
(3.)The petitioners' criminal history relating to the offences prescribing sentence of greater than seven years of imprisonment or when on conviction, the sentence imposed was more than three years: The contents of the petition and the status report do not reveal any criminal history.
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