ANIL ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Anil Arora son of Raj Kumar (Travel agent), has preferred 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.132 dated 12.4.2007 (Annexure P1), on accusation of having committed the offences punishable under sections 420, 506 and 120-B IPC by the police of Police Station Pehowa, District Kurukshetra.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and 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 this case, so, he is entitled to the concession of pre-arrest bail, is not only devoid of merit but misplaced as well.