TARLOK SINGH @ MANOHAR LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks benefit of regular bail pending trial in case FIR No.244 dated 29.10.2013, under Sections 419/420/465/467/468/120-B IPC and Sections 7, 13 of Prevention of Corruption Act, registered at Police station Navi Baradari, Jalandhar, District Jalandhar.

(2.) Counsel for the parties have been heard.

(3.) Allegations in a nutshell against the petitioner are that a compensation amount awarded in favour of land owner Manohar Lal to the extent of Rs.60 lacs approximately was withdrawn by way of opening a fraudulent bank account and in which the present petitioner had impersonated for Manohar Lal.