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 11 of the bail petition, the accused declares that he has no criminal antecedents.
(3.)Petitioner's counsel prays for bail by imposing any stringent conditions including declaration of assets by the petitioner and their family members, and are also voluntarily agreeable to the condition that till the conclusion of the trial, the petitioner shall keep only one mobile number, which is mentioned in AADHAR card, if any, and within fifteen days undertakes to disconnect all other mobile numbers. The petitioner contends that custodial interrogation and pre-trial incarceration would cause an irreversible injustice to the petitioner and family.
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