ADARSH @ ADRASH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Adarsh @ Adrash Singh son of Ajit Singh, has preferred the instant petition for the grant of anticipatory bail in a case registered against him and his other co -accused, vide FIR No.43 dated 24.04.2013, on accusation of having committed the offences punishable under Sections 354 -A, 354 -C, 384 IPC and Sections 66 -E & 67 of The Information Technology Act, 2000, by the police of Police Station E - Division, Amritsar, invoking the provisions of Section 438 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) EX facie, the arguments of the learned counsel that, name of the petitioner is not mentioned in the FIR, the telephone in question did not belong to him at the relevant time and since, he has been falsely implicated in this case by the police, so, he is entitled to the concession of anticipatory bail, are not only devoid of merit but misplaced as well.