- (1.) Whether Reporters of Local Newspapers may be allowed to see the judgment? 2. To be referred to the Reporters or not? 3. Whether the judgment should be reported in the Digest? DARSHAN SINGH, J.(Oral) The present petition has been filed by petitioner Iqbal Singh, by invoking the provisions of Section 438 of the Code of Criminal Procedure, 1973, for the grant of anticipatory bail in case FIR No.208 dated 24.10.2011 under Sections 406, 420 and 120 -B IPC, Police Station Bhargo Camp, Jalandhar.
(2.) As per prosecution allegations, accused petitioner Iqbal Singh along with his companions extorted a sum of Rs.22,15,000/ - from complainant Rajinder Pal Singh on the pretext of sending his son Jatinderpal Singh to America via Argentina. He also assured that his cousin brother Ravinder Singh is a permanent resident of Argentina and he will make the arrangement for his son to get job and permanent residency. But the son of the complainant was caught while crossing the border and 1 of
(3.) put in jail in Taxas State. 3. The application for anticipatory bail moved by the petitioner was dismissed by the learned Additional Sessions Judge, Jalandhar. Hence, this petition to this Court.;