(1.) The petitioner has challenged FIR No. 18/2025 dtd. 20/3/2025 for offences under Ss. 420, 465, 468 and 471 IPC registered with Police Station, Economic Offences Wing, Crime Branch, Jammu. The petitioner has also invoked jurisdiction of this Court under Sec. 482 of BNSS, seeking bail in anticipation of his arrest.
(2.) Learned counsel for the petitioner has submitted that the impugned FIR on the face of it is false and frivolous, inasmuch as the petitioner is not involved in providing of security services and, therefore, there was no question of his submitting a false PSARA Certificate. It has been submitted that the impugned FIR has been lodged at the behest of respondent No. 3 who is a competitor of the petitioner.
(3.) There appears to be prima facie merit in the submission of learned counsel for the petitioner. Hence a case for grant of interim indulgence is made out.