RAM PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has filed this second petition seeking concession of pre-arrest bail in a case registered against him under sections 420, 467, 468, 471 & 120B IPC vide FIR No.304 dated 25.07.2017 at Police Station Indri, District Karnal.

(2.) It has been urged before the court that petitioner has been falsely implicated due to long standing litigation between the parties. The criminal complaint is in fact a counter-blast to a civil suit pending between the parties.

(3.) Learned State counsel has opposed the prayer for bail.