GIAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of the above noted two petitions i.e., Crl. Misc. No. M-31320 of 2010, filed by Gian Singh; and Crl. Misc. No. M-31346 of 2010, filed by Tarlochan Singh alias Tochi, for the grant of pre-arrest bail in FIR No. 205 dated 09.09.2010, under Sections 420, 167, 211, 192, 193 & 120-B IPC, registered at Police Station, Civil Line, Patiala.

(2.) The allegation against Tarlochan Singh is that a criminal case was registered at the instance of Kuldeep Singh alleging that Ram Singh and Labh Singh sons of Sukhdev Singh had certain injuries fabricated on their person and got the same declared as grievous injuries and implicated complainant Kuldeep Singh in a cross-case by procuring a false MLR. The Petitioner Tarlochan Singh alias Tochi is accused of similar offence in Anr. case. His application for pre-arrest bail has been dismissed.

(3.) No ground is made out for the grant of pre-arrest bail to Tarlochan Singh alias Tochi and his application is, thus, dismissed.