RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to petitioner-Ranjit Singh, who has been booked for having committed the offences punishable under Sections 406, 420 and 506 read with Section 120-B, IPC, in a case arising out of FIR No.103, dated 10.07.2012, registered at Police Station, Shahkot, Jalandhar.

(2.) LEARNED counsel for the petitioner contends that initially, the complainant has a businesses dealing with the petitioner and later, there arose a matrimonial dispute between the children of the two sides and, therefore, to put pressure on the petitioner, the false case was registered by the complainant. He also submits that the alleged amount was withdrawn in the year 2008 while the FIR was registered after four years and that too without any explanation. He further submits that the petitioner has joined the investigation several times and nothing material has emerged against him on record.

(3.) LEARNED counsel for the complainant submits that the accused/petitioner had deliberately withdrawn the amount of Rs. 1,80,00,000.00 from the bank account of the complainant, therefore, no ground for grant of anticipatory bail is made out.