SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Sukhdev Singh son of Sulakhan Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.238 dated 24.09.2013, for the commission of an offence punishable under Section 61 of The Punjab Excise Act, 1914, by the police of Police Station Sultanwind, District Amirtsar, invoking the provisions of Section 438 Cr.P.C.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after deep consideration of the entire matter, to my mind, there is no merit in the present petition in this context.

(3.) Ex facie, the argument of learned counsel that petitioner was not arrested at the spot and since he has been falsely implicated in this case, so, he is entitled to concession of anticipatory bail, sans merit.