RAM LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks pre-arrest bail in a case registered against him for the offences under Sections 420, 468 and 471 IPC. The dispute in the present case is between two brothers. The complainant-Nirmal Chand who is brother of the petitioner has alleged that the petitioner has installed an electricity meter in the joint house of the petitioner and the complainant by forging the signatures of the complainant- Nirmal Chand.

(3.) Learned counsel appearing for the complainant has submitted that the case against the petitioner is clearly made out as the Hand-writing Expert has given a report in which it is stated that the signatures of Nirmal Chand-complainant are forged.