Punjab-Haryana High Court
Jaspal Singh vs State Of Punjab on 5 April, 2013
Author: L. N. Mittal
Bench: L. N. Mittal
Crl. Misc. No. M-11136 of 2013 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Case No. : Crl. Misc. No. M-11136 of 2013 (O&M)
Date of Decision : April 05, 2013
Jaspal Singh .... Petitioner
Vs.
State of Punjab .... Respondent
CORAM : HON'BLE MR. JUSTICE L. N. MITTAL
* * *
Present : Mr. Vishavjeet Singh, Advocate
for the petitioner.
* * *
L. N. MITTAL, J. (Oral) :
Accused Jaspal Singh has filed this petition for anticipatory bail in case FIR No.477 dated 18.11.2012, under Sections 419, 420, 467, 468, 471 and 120-B of the Indian Penal Code (in short - IPC), registered at Police Station Civil Lines, District Amritsar.
I have heard counsel for the petitioner and perused the case file. According to the prosecution version, petitioner's co-accused Surinder Pal Singh was caught red-handed while impersonating as Jaspal Singh in examination of Central Teacher Eligibility Test (CTET).
The petitioner being beneficiary, it was obviously at his Crl. Misc. No. M-11136 of 2013 (O&M) 2 instance that his co-accused was appearing for the petitioner in the aforesaid examination.
In view of the aforesaid, without meaning to comment anything on the merits of the case, the petitioner does not deserve the concession of anticipatory bail.
Dismissed in limine.
April 05, 2013 ( L. N. MITTAL ) monika JUDGE