FAZLUR REHMAN Vs. STATE

JUDGEMENT

(1.) The petitioner seeks anticipatory bail in case FIR No.488/2017 under Section 420 IPC, Police Station Mianwali Nagar.

(2.) As per the subject FIR, one person with the name of Virendra Chaudhary was known to the complainant for approximately a year and a half prior to the registration of the FIR.

(3.) It is contended that the said Virendra Chaudhary got familiar with the family as he would bring gifts from his village, i.e. ghee and vegetables. It is alleged that one day he stated that there was one widow in his village, who needed money and had gold earth worth Rs.25 lakhs.