KULDEEP SINGH Vs. STATE

JUDGEMENT

(1.) THIS is a second application under Section 438 of Code of Criminal Procedure, 1973 seeking anticipatory bail in case FIR No.398/2013 under Sections 120B/420/201/506/34/406 IPC registered at P.S. Burari, Delhi.

(2.) LEARNED counsel for the petitioner submits that the earlier application seeking anticipatory bail filed on behalf of the petitioner was dismissed by this Court on 26.05.2014. Thereafter, the petitioner engaged an handwriting expert to compare the signatures of the petitioner on the alleged agreement to sell dated 17.07.2012, which was entered into between the petitioner and Mr. Manvvar Hussain. The handwriting expert opined that the signature and thumb impression of the petitioner on the Agreement to Sell are an attempt to forge the same. Therefore, he submits that the signature and thumb impression on the alleged Agreement to Sell are forged.

(3.) LEARNED counsel for the petitioner has relied upon judgments in cases 'Ram Govind Upadhyay vs. Sudarshan Singh and Ors.', : AIR 2002 SC 1475; 'Mohinder Rani Johar vs. State of NCT of Delhi', 117 (2005) DLT 619; 'Yogender Pratap Singh vs. State', : 2009 (2) JCC 1314and 'Qamardin vs. Emperor', 1922 Lahore 475(2).