LOVELY SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Relief sought The jurisdiction of this Court has been invoked under Sec. 482 Bharatiya Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail in case FIR No.162 dtd. 6/10/2024 under Ss. 420, 467, 468, 471, 120-B IPC registered at Police Station, Sadar Samana, District Patiala.

(2.) Prosecution story setup in the present case as per the version in the FIR as under:-

(3.) Contention On behalf of the petitioner Learned counsel for the petitioner contends that petitioner has been falsely implicated in the FIR without having committed any offence, on the basis of a concocted story put forth by the complainant. Nothing is to be recovered from the petitioner. He further submits that the petitioner is willing to join the investigation.