ROSHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having been summoned as an accused in a private complaint, apprehending arrest, the petitioner has approached this Court for the grant of concession of pre -arrest bail.

(2.) The allegation against the petitioner is that he has duped the complainant by filing a suit for recovery of Rs.12,87,535/ -, on the basis of false bahi entry and that petitioner had raised a false claim against the complainant.

(3.) Taking into consideration the nature of the allegations, the Additional Sessions Judge, Kurukshetra, has dismissed the application for pre -arrest bail observing that though nothing is to be recovered from the possession of the petitioner yet gravity of the offence committed by him by cheating the poor farmer will not entitle him to get the concession of pre -arrest bail.