NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Narinder Singh son of Harbhajan Singh, has directed the present petition for the grant of anticipatory bail in a case registered against him along with his other co -accused, vide FIR No. 42 dated 12.06.2013, on accusation of having committed the offences punishable under Sections 420 and 120 -B IPC, by the police of Police Station Ghanie Ke Bangar, District Gurdaspur, invoking the provisions of Section 438 Cr.P.C. After hearing the learned counsel for the petitioner, going through the record with his valuable help and after deep consideration of the entire matter, to my mind, there is no merit in the instant petition in this context.

(2.) EX FACIE, the argument of the learned counsel that, since the petitioner was falsely implicated in this case, so, he is entitled to the concession of anticipatory bail, is not only devoid of merit but misconceived as well.

(3.) LEVELLING a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that the petitioner and his other co -accused have hatched a criminal conspiracy, cheated the persons mentioned therein on the false promise of getting them jobs in the Forest Department, received and misappropriated their huge amount of Rs. 32 lacs.