MALKIAT SINGH @ FAUJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Malkiat Singh alias Fauji son of Gurbaksh Singh, 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.65 dated 6.7.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 302, 303, 307 and 392 read with section 149 IPC and sections 25 & 27 of the Arms Act by the police of Police Station Nihal Singh Wala, District Moga.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the instant petition in this context.

(3.) Ex facie the arguments of learned counsel that the petitioner has been falsely implicated in this case by the complainant, he was found innocent by the police, during the course of investigation and since he was subsequently summoned to face the trial by the trial Court, by means of summoning order dated 28.3.2014 (Annexure P5), so, he is entitled to the concession of anticipatory bail, are not only devoid of merit but misplaced as well.