HARNEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Harnek Singh son of Jagir Singh, has directed the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other co-accused, vide FIR No.37 dated 29.3.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 406 and 420 IPC by the police of Police Station Adampur, Distt. Jalandhar.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable help and after considering the entire matter deeply, to my mind, there is no merit in the present petition in this context.

(3.) Ex-facie, the argument of learned counsel that since the petitioner has been falsely implicated by the complainant in the present case, so, he is entitled to the concession of pre-arrest bail, sans merit.