MEHINDER SINGH SULLAR, J. - (1.) PETITIONER Ram Parkash son of Har Saroop, has preferred the instant petition for the grant of concession of anticipatory bail, in a case registered against him along with other co -accused, vide FIR No.1004 dated 10.12.2013, on accusation of having committed the offences punishable under sections 420, 467, 468, 471 and 120 -B IPC by the police of Police Station City Ballabgarh, District Faridabad.
(2.) NOTICE of the petition was given to the State. After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, there is no merit in the instant petition in this context.
(3.) EX -facie, the arguments of learned counsel that the petitioner has been falsely implicated by the police in the present case and since he is not beneficiary from the agreement to sell, so, he is entitled to the concession of anticipatory bail, lack merit.;