JUDGEMENT
ANOOP CHITKARA,J. -
(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 13 of the bail petition, the accused declares that he has no criminal antecedents under IPC.
(3.)The allegations are that the petitioner tried to crush the government officials, who had come to detect the illegal mining.
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