BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is second petition filed under Section 438 Cr.P.C. for grant of concession of pre-arrest bail to the petitioner in case FIR No.11 dated 3.4.2013 registered under Section 8 of the Prevention of Corruption Act, 1988 at Police Station Vigilance Bureau, Patiala. Heard.

(2.) LEARNED counsel for the petitioner contends that new facts have come into being, therefore, this application has been filed. Learned counsel for the petitioner referred to para 11 of the petition, which reads as under: -

(3.) I have considered the contentions raised by the learned counsel for the petitioner. I need not go into the merit of the contentions raised by the learned counsel for the petitioner. There are specific allegations against the petitioner that petitioner was a dealing Clerk for issuance of births and deaths certificates. The petitioner earlier filed CRM No. M-17733 of 2013 for grant of pre-arrest bail. When the Court was dictating the order in that case, midway learned counsel for the petitioner made a prayer that petitioner was willing to surrender before the Court. Therefore, the earlier petition was dismissed as withdrawn with a direction that in case petitioner surrendered, his bail application would be decided expeditiously. No fresh grounds are forthcoming. In view of the above, I am not inclined to grant pre-arrest bail to the petitioner. Dismissed.