AMAN @ GULLU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner, Aman @ Gullu, has filed this petition under Section 439(1) of the Code of Criminal Procedure for grant of regular bail for the offences under Sections 420, 506, 376 and 120-B of the Indian Penal Code in respect of which FIR No. 480 dated 8.12.2007 was registered in Police Station Civil Lines, Amritsar and for which he is already standing his trial before the court.

(3.) According to him, he has been falsely implicated as he had dared to ask the complainant to return the loan, which was taken by her from him and that he has no criminal past.