KIKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Kikar Singh son of Pala Singh, has preferred the present petition for anticipatory bail in a case registered against him along with his sons and other co-accused, namely, Amarjeet Singh @ Ranjeet Singh and Gagandeep Singh etc., vide FIR No.168 dated 30.11.2012, on accusation of having committed the offences punishable under Sections 420 and 120-B IPC, by the police of Police Station Makhu, District Ferozepur, 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 was falsely implicated in this case, so, he is entitled to the concession of anticipatory bail, lacks merit.