RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application under Section 438 Code of Criminal Procedure seeking anticipatory bail in a case FIR No. 138 dated 31.7.2010 under Sections 420, 467, 468, 471 IPC registered at Police Station Dhaliwal, District Gurdaspur.

(2.) Having heard learned Counsel for the parties and having perused the record, it seems that there is a business transaction dispute between the complainant and the Petitioner.

(3.) Hon'ble Apex Court in the matter of Dhariwal Tobacco Products Limited and Ors. v. State of Maharashtra and Anr.,2009 1 SCC 806 has observed that civil dispute should not be given colour of the criminal offence and Court in such a situation must come in rescue of the accused.