RAJDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ACCUSED Rajdeep Singh has filed this petition for anticipatory bail in case FIR No. 72 dated 17.08.2011, under Sections 406 and 420 of the Indian Penal Code, registered at Police Station Amloh, District Fatehgarh Sahib.

(2.) I have heard Learned Counsel for the petitioner and perused the case file.

(3.) IN view of aforesaid serious allegations against the petitioner, but without meaning to express any opinion on merits of the case, the petitioner does not deserve the concession of anticipatory bail. The petitioner not only duped the complainant, but has also allegedly opened two bank accounts, out of which, one bank account is in the name of different person, but being operated by petitioner and he also allegedly gave a cheque by signing the cheque as Kamal Grewal, although his name is Rajdeep Singh.