HARPAL SINGH ALIAS RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Harpal Singh alias Rana son of Narinder Singh (property-dealer) has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him and his other co-accused, vide FIR No.176 dated 27.5.2014 (Annexure P1), on accusation of having committed the offences punishable under sections 420, 467, 468, 471 and 120-B IPC by the police of Police Station Civil Lines, Amritsar City.

(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 help and considering the entire matter deeply, to my mind, there is no merit in the present petition in this context.