DAVINDER SINGH KOHLI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition under Sec. 439 of the Code of Criminal Procedure is for grant of regular bail in case bearing FIR No.10 dated 17.08.2017 under Sections 406, 409, 420, 467, 468, 471, 477A, 120-B and 201 Penal Code and Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 registered at Police Station Vigilance Bureau FS-1, Punjab at Mohali.

(2.) Learned counsel for the petitioner contended that the petitioner has been falsely implicated in this case. The petitioner is in custody 9.1.2019. Learned counsel for the petitioner further contended that coaccused Harvinder Singh has already been granted bail in this case by Honourable Apex Court and the other co-accused of the petitioners, namely, Gulshan Nagal, Paramjit Singh Ghuman, Maninder Singh, Vikant Anand have also been admitted to bail by in this case. In this behalf, he has referred to orders [Annexure P/5 (Colly.)] passed by Co-ordinate Benches of this Court. He has prayed that the petitioner be also admitted to bail in this case.

(3.) Learned State counsel while opposing the bail application of the present petitioner, contended that the allegations against the petitioner are serious and he does not deserve the concession of bail.