KEWAL SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for grant of anticipatory bail in case FIR No.89 dated 16.12.2014 under Sections 406,420,465,468,471 and 120-B of the Indian Penal Code (IPC for short) registered at Police Station Rureke Kalan, District Barnala.

(2.) It is submitted that the petitioners have joined investigation and it is submitted that they have nothing to do with any allurement made by main accused Bhupinder Kumar Gupta regarding money paid by the complainant.

(3.) Counsel for the petitioners pointed out that it was mentioned in the FIR itself that he was called by Bhupinder Kumar Gupta, who was Managing Director of Live Trading India (firm for short) and was convinced by Makhan Singh and Gurtej Singh who had taken him to be Barnala office of the firm. Those two persons Makhan Singh and Gurtej Singh are co-accused and their bail has been rejected.