Punjab-Haryana High Court
Bishan Chand vs State Of Punjab on 27 September, 2011
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-24920-2011 (O&M)
Date of decision:27.09.2011
Bishan Chand ...Petitioner
Versus
State of Punjab ...Respondent
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present: Mr. NPS Mann, Advocate,
for the petitioner.
Mr. K.D.Sachdeva, Addl. A.G., Punjab.
*****
RAKESH KUMAR JAIN, J.
The petitioner has prayed for pre-arrest bail in a case registered vide FIR No.104 dated 14.07.2011, under Sections 257, 259, 260, 465, 468, 471 of IPC at Police Station Garhshanker, District Hoshisarpur.
On a secret information of involvement of the petitioner with his brother Baljeet and one Darbara Singh in the preparation of forged stamps of different officials, forged stamp papers and forged government documents such as birth & death certificates, marriage certificate, bank statement etc., raid was conducted and Baljeet and Darbara Singh were apprehended with the forged stamp papers, fake stamps etc. Learned counsel for the petitioner submits that the petitioner was not apprehended and has been falsely implicated.
In order to verify antecedents of the petitioner, notice was issued to the State of Punjab, pursuant to which an affidavit of ASI Des Raj, the Investigating Officer, has been filed according to which besides the present FIR, one more FIR No.100 dated 20.08.2011, under Sections 420, 467, 468, 471 of IPC has been registered against the petitioner at Police Station City, SBS Nagar with regard to the preparation of fake marriage certificate.
After hearing both the learned counsel for the parties and keeping in view the antecedents of the petitioner, but without making any observation on the merits, I am of the view that no case for grant of pre-arrest bail is made out. Hence, the present petition is hereby dismissed.
September 27, 2011 (RAKESH KUMAR JAIN) vinod* JUDGE