GAGANJIT 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 13 of the bail application, the accused declares the following criminal antecedents:

(3.) The matter pertains to an agreement to sell of the year 2015, which was revalidated in 2022. Pertaining to this transaction, one FIR was registered against the petitioner's father in 2017, and he has filed its quashing petition.