SATINDER PAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant seeks anticipatory bail in Case Crime No. 314 of 2019, under Ss. 420, 467, 468, 471 IPC, P.S. Patelnagar, District Dehradun.

(2.) Heard learned counsel for the parties and perused the record. 3. Briefly stated, the case against the applicant is as follows. The applicant and the informant both were in business transactions. According to the FIR, the informant gave two cheques of Rs.5.00 lakh each to the applicant in discharge of their obligations. But, according to the FIR, the applicant forged the cheques and made them for Rs.45.00 lakh each.

(3.) Learned Senior Counsel appearing for the applicant would submit that the forgery is not established; the Forensic Science Laboratory Report does not confirm that the alleged forgery was committed by the applicant. He would submit that there are some observations with regard to figures in the cheques, but with regard to the words, there is no opinion.