Punjab-Haryana High Court
Rajinder Kumar @ Narinder Kumar @ Nindi vs State Of Punjab --Respondent on 4 July, 2008
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
In the Punjab and Haryana High Court, Chandigarh.
Crl. Misc. No. M-15684 of 2008
Decided on July 04,2008.
Rajinder Kumar @ Narinder Kumar @ Nindi -- Petitioner
vs.
State of Punjab --Respondent.
Present: Mr.Ashok Singla ,Advocate, for the petitioner.
Mr.IPS Sidhu, Sr.DAG,Punjab. Rakesh Kumar Jain,J:
This is an application for anticipatory bail under Section 438 Cr.PC. in a case registered vide FIR No. 134 dated 12.5.2008, under Sections 379,411,420,465,467,468,471 of IPC & 25/54/59 Arms Act,at Police Station City Kotkapura.
At the very outset, learned counsel for the State has pointed out that four FIRs have been registered against the petitioner i.e. FIR No.41 dated 6.6.2000 under Sections 15 of NDPS Act,Police Station Kotbhai, FIR No. 30 dated 5.11.1993, under Section 15 of NDPS Act, Police Station City Faridkot, FIR No. 28 dated 10.2.1999 under Section 15 of NDPS Act, Police Station, Dabwali and FIR No.315 dated 7.12.2007 under Section 392 of IPC and Section 25 of the Arms Act, Police Station, Ludhiana. The allegations contained in the aforesaid FIRs are serious.
After hearing counsel for the parties and keeping in view the antecedents as well as seriousness of the offences, no case for grant of anticipatory bail is made out. Hence this petition is dismissed.
July 04,2008 (Rakesh Kumar Jain) RR Judge