MEHINDER SINGH SULLAR,J. - (1.) PETITIONERS Hardeep Singh and his father Ranjit Singh have directed the instant 2nd petition for the grant of anticipatory bail in a case, registered against them along with their other co-accused, by way of FIR No.50 dated 25.10.2012, for the commission of an offence punishable under section 420 IPC by the police of Police Station Nandgarh, District Bathinda, invoking the provisions of Section 438 Cr.PC.
(2.) AFTER hearing the learned counsel for the petitioners, going through the record with his valuable help and after considering the entire matter deeply, to my mind, there is no merit in the present 2nd petition in this context. What cannot possibly be disputed here is that the 1st petition for anticipatory bail filed by the present petitioners through some other counsel, bearing CRM No. M-38824 of 2012, was dismissed by this Court, vide detailed order dated 10.12.2012.
(3.) THE alleged fresh grounds/contentions now sought to be urged on behalf of petitioners in this 2nd petition for anticipatory bail that they are manufacturers, having licence (Annexure P3), registration certificate (Annexure P4) to carry on business of dealer in seeds, they have purchased certified seed, vide cash memo (Annexure P5), invoices/bills (Annexures P6, P9 and P13)/certifications (Annexures P7, P8, P10, P12) and since the certified seed (Annexure P14) was sold to different agencies and entry in the register (Annexure P15) was made, so, no offence of cheating is made out and the petitioners are entitled to the concession of anticipatory bail, lack merit.;