AJAY GODARA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Ajay Godara(Mining Officer) son of Mani Ram Bishnoi, has preferred the instant petition for the grant of anticipatory bail, in a case registered against him along with his other co-accused Naresh Kumar, Mining Inspector etc., vide FIR No.162 dated 16.04.2014, on accusation of having committed the offences punishable under Section 7 read with Section 13(i)(d) of the Prevention of Corruption Act, 1988 and Section 120-B IPC SBV, by the police of Police Station Ambala Cantt.

(2.) Having heard the learned senior counsel for the petitioner, having gone through the record with his valuable help and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the instant petition in this context.

(3.) Ex facie, the argument of the learned counsel that since, the petitioner has been falsely implicated in this case by the complainant, so, he is entitled to the concession of pre-arrest bail, is not only devoid of merit but misplaced as well.