MANDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for grant of bail pending trial in a criminal case arising from FIR No.181 dated 9.8.2019 registered under Sections 406, 420, 120-B IPC and Section 13 of Travel Professions Regulation Act, 2014, registered at Police Station Shahkot, District Jalandhar.

(2.) The gist of the case of the prosecution has been noticed in para 6 of the order passed by the learned Additional Sessions Judge, Jalandhar, which is extracted as under:-

(3.) Learned counsel for the petitioner contends that the petitioner is in custody since 10.8.2019. Investigations are complete. He further submits that petitioner has been falsely implicated in the case.