JAGROOP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Jagroop Singh son of Jasbir Singh, has directed the present petition for the grant of anticipatory bail in a case registered against him, vide FIR No.167 dated 27.06.2013, on accusation of having committed the offences punishable under Sections 324 and 326 IPC, by the police of Police Station Chheharta, District Amritsar, invoking the provisions of Section 438 Cr.P.C.

(2.) 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.

(3.) Ex facie, the argument of the learned counsel that, since the petitioner was falsely implicated in this case by the complainant on account of previous enmity, so, he is entitled to the concession of anticipatory bail, sans merit.