SUDHARSHNA @ SUDHARSHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has preferred the instant petition for the grant of pre-arrest bail in a case registered against him along with his other co-accused, vide FIR No.144 dated 13.08.2011, on accusation of having committed the offences punishable under Sections 420 and 120-B IPC, by the police of Police Station City, Kapurthala.

(2.) Notice of the petition was issued to the State.

(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, there is no merit in the present petition in this context.