RAN SINGH Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Petitioner Ran Singh s/o Rikhi Ram, has preferred the instant petition for the grant of concession of pre-arrest bail, in a case registered against him along with his other co-accused, vide FIR No.249 dated 25.11.2013 (Annexure P1), on accusation of having committed the offences punishable under sections 406, 420 and 120-B IPC by the police of Police Station Pinjore, District Panchkula.

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

(3.) Ex facie the argument of 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.