RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the petitioner.

(2.) THE petitioner seeks pre-arrest bail in a case registered against him on 20.8.2010 for the offences under Sections 295-A, 506 and 34 Indian Penal Code; besides, Section 66-A of Information & Technology Act, 2000 at Police Station Jalalabad Sadar, District Ferozepur.

(3.) LEARNED counsel for the petitioner has submitted that the FIR has been registered on absolutely false allegations and no case is made out against the petitioner. It is submitted that the petitioner has been involved by the complainant so as to take revenge from him. In fact the father of the petitioner, namely, Kartar Singh had submitted a complaint (Annexure-P.3) against the complainant Mangal Singh on 28.2.2008. In the said complaint the father of the petitioner, namely, Kartar Singh had complained against Mangal Singh the present complainant regarding not supplying water from the water works for the wedding in the family and also that Mangal Singh was selling 20 litres diesel oil to one Nihang Uttar Singh from the diesel oil which was supplied by the Government to run the water works. It is on account of the said complaint (Annexure-P.3) that the complainant is now taking a revenge. In any case, it is submitted that the FIR contains mere allegations and the petitioner has joined the investigation.