SHARNJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Sharnjit Singh(main accused) son of Joginder Singh, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with his other coaccused, vide FIR No.37 dated 03.05.2014, on accusation of having committed the offences punishable under Sections 148, 326, 325, 324, 323 and 506 read with Section 149 IPC, by the police of Police Station Valtoha, District Tarn Taran.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable help and considering the entire matter deeply, to my mind, there is no merit in the present 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 due to previous enmity and party faction, so, he is entitled to the concession of pre-arrest bail, sans merit.