PARMINDER SINGH GARCHA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Section 438 of the Code of Criminal Procedure has been filed by the petitioner Parminder Singh GaVcha. A prayer has been made for the grant of anticipatory bail in case FIR No. 68 dated Oct. 18, 2002 registered under Sections 420, 120B of the Indian Penal Code and Section 13(1)(D) read with Section 13(2) of the Prevention of Corruption Act, 1988 with Police Station Vigilance Bureau, Jalandhar, District Jalandar.

(2.) At the outset the contents of the FIR may be noticed as follows :

(3.) The petitioner has averred in the present petition that he is son of Jagdish Singh Garcha, who had been a Minister for Technical Education in the State of Punjab from the year 1999 till 2002 in the Ministry headed by Sh. Parkash Singh Badal and who was an Akali MLA. The petitioner has further maintained that he has been invovled in the case only becasuse of the fact that his father was an Akali MLA and was a Minister in the earlier Government in the State of Punjab. He has also denied his involvement in any criminal case. Various stoerments have been made in the petition to state that in fact the contents of the FIR were false and that various false cases were being registered against the former Ministers belonging to Siromani Akali Dal on account of political vendetta.