SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) APPREHENDING his arrest in a nonbailable offence in case FIR No. 150 dated 25.8.2006 under Sections 420, 467, 120-B IPC, registered at Police Station Guruhar Sahai, District Ferozepur, has filed this petition under Section 438 of the Code of Criminal Procedure for the grant of anticipatory bail. I have heard counsel for the petitioner and gone through the contents of the FIR as well as the order dated 4.10.2006, passed by Additional Sessions Judge, Ferozepur, whereby anticipatory bail has been declined to the petitioner. Keeping in view the nature of allegations that the petitioner has taken Rs. 2.10 lacs from complainant and more amounts from other persons on the pretext of getting them recruitment in the railway department, I am not inclined to grant the discretionary relief of anticipatory bail to the petitioner.