OM PARKASH JAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) BY filing the present petition under Section 438 of the Code of Criminal Procedure, the petitioner has sought pre -arrest bail in case FIR No. 395 dated 19.8.2012, registered under Sections 406, 420, 467, 468, 471, 506, 120B of the Indian Penal Code at Police Station Sadar, Ambala. Learned counsel for the petitioner contends that the petitioner is an old age person. He is neither partner, nor witness. He is not the beneficiary. The petitioner has been falsely implicated in the present case.

(2.) ON the other hand, the learned State counsel opposes the prayer of the petitioner.

(3.) THERE are specific allegations against the petitioner and he alongwith other co -accused hatched a conspiracy that despite the fact that R.L. Jain had 65% share in the alleged business, formed another partnership business without impleading the LR of R.L. Jain, as beneficiary and later on sold the said partnership business including the land beneath it and its building to one Charanjit Kaur.