MEHINDER SINGH SULLAR, J. - (1.) AT the very outset, a perusal of the record would reveal that first petition, bearing No.32198 of 2013 was dismissed as withdrawn with a liberty to the petitioner to file a fresh petition, vide order dated 1.10.2013 by a Coordinate Bench of this Court (Daya Chaudhary, J.).
(2.) PETITIONER Rajbinder Singh son of Ajmer Singh (Travel agent), has preferred the instant 2nd petition, for the grant of concession of anticipatory bail, in a case registered against him along with his other co - accused, namely, Ranjodh Singh Jodha, Pargat Singh and Puran Singh etc. vide FIR No.135 dated 1.8.2013 (Annexure P1), on accusation of having committed the offences punishable under sections 420 and 120 -B IPC by the police of Police Station Zira, District Ferozepur. After hearing the learned counsel for the parties, going through the record with their valuable assistance and considering the entire matter deeply, to my mind, there is no merit in the present petition in this context.
(3.) EX facie the argument of learned counsel that since the petitioner has been falsely implicated by the complainant in this case, so, he is entitled to the concession of pre -arrest bail, is not only devoid of merit but misplaced as well.;