S.S.Saron, J. - (1.) Heard learned counsel for the petitioner.
(2.) The earlier application seeking pre-arrest bail of the petitioner was declined on 7.12.2006.
(3.) Learned counsel for the petitioner submits that though the earlier application was dismissed on merit, however, the petitioner was under medical treatment from 1.11.2006 to 7.11.2006 at Primary Health Centre, Mehatpur, Jalandhar. The occurrence in the present case is stated to have taken place on 2.11.2006. Therefore, it is a case of false implication.;