MALKEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) After arguing for some time, learned counsel for the petitioner, at this stage, seeks to withdraw the instant pre-arrest bail application filed under Section 438 Cr.P.C.

(2.) Dismissed as withdrawn, as prayed for.

(3.) However, before parting, this Court would like to observe that though genuineness and real genesis of the allegations contained in the FIR in question would be established only in the course of investigation, but the factual narrative therein, visa-vis the ordeal suffered by the complainant, is a sordid tale on how unscrupulous immigration agents deceive gullible Indians who are aspirants of overseas jobs. A bare reading of FIR is no less chilling and shuddering than a Goosebumps giving, potboiler Hollywood thriller action movie plot.