RAJWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks pre-arrest bail in FIR No.70 dated 10.4.2015 registered under Sections 419, 420, 467, 468, 471 and 120-B of the Indian Penal Code at Police Station Chheharta, District Amritsar.

(2.) Learned counsel for the petitioner submits that petitioner has been falsely implicated in the present case. With a view to justify filing of second petition under Section 438 of the Code of Criminal Procedure ('Cr.P.C.' for short) for granting of anticipatory bail, learned counsel for the petitioner submits that after dismissal of his earlier petition for anticipatory bail on merits by this Court vide order dated 12.5.2015 passed in CRM- 14202-2015 and also dismissal of his Special Leave to Appeal (Crl.) No.4924 of 2015 by the Hon'ble Supreme Court vide its order dated 9.7.2015, since this Court has issued notice to Advocate General, Punjab, vide orders dated 10.7.2015 (Annexures P-5 and P-6) in two cases of different co-accused of the petitioner, instant second petition under Section 438 Cr.P.C. is maintainable on behalf of the petitioner. He prays for allowing the present petition.

(3.) Having heard the learned counsel for the petitioner at considerable length, after careful perusal of the record of the case and giving thoughtful consideration to the contentions raised, this Court is of the considered opinion that since the present petition is the result of blatant misuse of process of law, the same is liable to be dismissed with costs, for the following more than one reasons.