VIKRAM SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 7 of the status report, the accused has the following criminal antecedents: <FRM>JUDGEMENT_184_LAWS(P&H)5_2022_1.html</FRM>

(3.) The accused befriended the complainant and later on allured him by showing him huge profits, made him part with lacs of rupees, which the petitioner usurped.