JASMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 Code of Criminal Procedure seeking pre-arrest bail in a case registered against the Petitioner under Sections 420/465/467/468/471 IPC vide FIR No. 149 dated 4.12.2010 at police station Ghall Khurd, District Ferozepur.

(2.) Learned Counsel for the Petitioner has argued that the entire dispute is civil in nature and thus, Petitioner is entitled to concession of pre-arrest bail.

(3.) Learned State counsel has, however, vehemently opposed the prayer. He submits that in view of nature of allegations, custodial interrogation of the Petitioner maybe required.