PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Parveen Kumar son of Laxman Dass, a property dealer, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other coaccused, vide FIR No.325 dated 22.5.2014, for the commission of offences punishable under sections 420, 467, 468, 471 and 120-B IPC by the police of Police Station City Thanesar, Distt. Kurukshetra.

(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 regard.

(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.