SHASHANK Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner-Shashank @ Sunny son of Kewal Krishan, has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his other co-accused, by means of FIR No.131 dated 06.10.2012, for the commission of offences punishable under Sections 376, 452, 506 and 34 IPC, by the police of Police Station Gate Hakima, Amritsar City, 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 assistance and after considering the entire matter deeply, 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 has been falsely implicated in this case, so, he is entitled to the concession of anticipatory bail, sans merit.