NAVEEN KUAR HOTLA Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No. 635/2015 under Sections 468/471/506 of the Indian Penal Code, 1860, Police Station Sabji Mandi, Delhi.

(2.) The allegations are that the petitioner was a witness to a receiptcum-agreement based on which another FIR being FIR No. 73/2012 was registered in which the complainant of the present FIR was the accused. During investigation of the said FIR, it transpired that the document i.e. receipt-cum-agreement which was alleged to have been witnessed by the petitioner were forged as the signatures of the petitioner did not match and accordingly a cancellation report was filed.

(3.) Subject FIR was registered against the petitioner on the complaint that he had forged the said receipt-cum-agreement based on which the other FIR was registered against the complainant.