CHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No.66 dated 28.7.2010, under Sections 420,465,467,468,471,120-B of Indian Penal Code, Police Station Kharar, District Mohali.

(2.) The contents of the FIR as reproduced in para 1 of the petition read as under :-

(3.) Learned counsel for the petitioner has submitted that the petitioner had merely attested the sale deed in good faith. After hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal.