PUNJAB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Fresh power of attorney has been filed on behalf of the petitioner, same is taken on record. Prayer has been made for placing on record affidavit of the petitioner, same is taken on record subject to just exceptions. CRM stands disposed of. Present petition under Section 438 Cr.P.C. is for release of the petitioner on pre-arrest bail.

(2.) Allegations against the petitioner are that regarding a quarrel dated 04.03.2014 with the family of Angrej Singh false case was got registered against the family by preparing false injuries at his own person from Doctor Punjab Singh who is expert of creating such injuries. Case was got registered by Dilawar Singh against Angrej Singh and others. During investigation name of present petitioner namely Punjab Singh had come and vide rapat No.43 offence under sections 420, 194, 195 IPC against Dilawar Singh and petitioner Punjab Singh were added. Petitioner Punjab Singh had filed the present petition for release on pre-arrest bail.

(3.) Learned counsel for the petitioner mainly took the plea that petitioner has been falsely implicated in this case because of political background. Petitioner is ready to join the investigation. No case is made out under Section 194, 195 and 420 IPC.