SANJIV CHOUDHARY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition seeks pre -arrest bail to the petitioners, who have been implicated in an FIR lodged at the instance of one Deepak Kumar, stated to be the Member of a Welfare Society in Rajpura, District Patiala.

(2.) AS per the allegations made, the petitioners have allegedly got a piece of land measuring 11 sq. yards registered in the name of the wife of petitioner No.1, by allegedly including the road of the Municipal Committee. The said registration is stated to have been executed on 17.2.2019.

(3.) THE complaint to the police (resulting in the registration of the FIR), is purportedly made by the complainant on behalf of the citizens of the city. The complainant has further stated that the petitioners have 5 or 6 more medicine shops in the city and on every shop, drugs are being openly sold and that the petitioners and their family members are big frauds and as such, their premises be raided and 'the game which they are playing with the lives of the residents of Rajpura may be stopped.'