KALA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Kala Singh son of Gurjant Singh has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, vide FIR No.99 dated 18.12.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 323, 324, 326, 341, 452 and 506 read with section 149 by the police of Police Station Kotbhai, Distt. Sri Muktsar Sahib, invoking the provisions of section 438 Cr.PC.

(2.) After hearing the learned counsel for the petitioner, going through the record with her valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the present petition in this context.

(3.) Ex facie the argument of learned counsel that no indicated offences are made out and since the petitioner has been falsely implicated by the complainant in this case, so, he is entitled to the concession of anticipatory bail, lacks merit.