PARGAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 438 of the Code of Criminal Procedure (for short 'Cr.P.C.') for grant of anticipatory bail to the petitioner in case FIR No.63 dated 17.02.2018, under Sections 406, 420, 465, 467, 471 and 120-B IPC, registered at Police Station City Sangrur, District Sangrur.

(2.) It is contended by learned counsel for the petitioner that the petitioner has been falsely implicated in the present case as he is not a beneficiary of the alleged transactions. It is further contended that the petitioner is ready to join the investigation and his custodial interrogation is not required as the entire case is based on the documentary evidence.

(3.) On the other hand, learned State counsel as well as learned counsel for the complainant-Bank have vehemently opposed the contentions of learned counsel for the petitioner on the premise that the petitioner has actively participated in the commission of the crime and his custodial interrogation is very much necessary in this case.