SOM NATH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Som Nath son of Dharam Chand, has directed the instant petition for the grant of anticipatory bail, in a case registered against him along with his brother & other co-accused, namely, Amar Nath @ Nathu, vide FIR No.107 dated 27.05.2013, on accusation of having committed the offences punishable under Sections 420, 467, 468, 471 and 120-B IPC, by the police of Police Station City Jagraon, District Ludhiana.

(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 instant petition in this context.

(3.) Ex facie, the arguments of the learned counsel that the petitioner is only marginal witness and is not beneficiary, in any manner, from the alleged agreement and since, he has been falsely implicated in this case, so, he is entitled to the concession of pre-arrest bail, san merit.