YADWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Yadwinder Singh son of Satpal Singh, has preferred the instant petition for the grant of anticipatory bail, in a case registered against him, vide FIR No.34 dated 27.05.2014, on accusation of having committed the offences punishable under Sections 406 and 420 IPC, by the police of Police Station Sadar, Rajpura, District Patiala.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable help and after deep consideration of the entire matter, to my mind, there is no merit in the instant petition in this context.

(3.) Ex facie, the arguments of the learned counsel that, since the petitioner has been falsely implicated in this case by the complainant and the dispute is purely of a civil nature, so, he is entitled to the concession of anticipatory bail, are not only devoid of merit but misconceived as well.