DEEPAK KUMAR ALIAS DEEPA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been preferred by petitioner Deepak alias Deepa under Section 438 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') for grant of anticipatory bail in case FIR No.151 dated 29.12.2015 under Sections 406 and 420 of the Indian Penal Code, 1860 (for short 'the IPC') Police Station Bassi Pathana, Distt. Fatehgarh Sahib.

(2.) Learned counsel for the petitioner contended that the allegations against the petitioner are that he has introduced the complainant with one Sanjiv Kumar. There are no allegations that present petitioner had derived any pecuniary benefit. No money was entrusted by the complainant to the petitioner. No recovery is to be effected from his possession. He is ready to join the investigation. So, he deserves the concession of anticipatory bail.

(3.) I have duly considered the aforesaid contentions.