DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No.91 dated 15.9.2012, registered at Police Station Jaitu, District Faridkot, under Sections 420, 465, 467, 468, 471, 120-B IPC and 7, 13(2) of the Prevention of Corruption Act.

(2.) Learned Counsel for the petitioner contends that at the relevant time when the leaves were availed by ETT teacher Smt. Poonam, petitioner was not posted at Budhladha and he got posted at Jaitu only with effect from 5.12.2005 to 31.7.2008. Thus, no offence is made out against him as learned Counsel for the petitioner further states that as per the FIR itself, Smt. Poonam and Parminder Kumar, Head Teacher had not sent any record to the petitioner and thus he had no opportunity to verify them. Learned counsel claims parity with Maninder Pal Singh, Bill Clerk who has been granted pre-arrest bail vide order dated 5.10.2012 passed in Crl. Misc. No. M-31303 of 2012.

(3.) I have considered the contentions of learned Counsel for the petitioner.