RAVINDER SINGH SOKHY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application for placing on record Additional Affidavit of the petitioner as well as Annexures P-9 to P-14 and also for placing on record true photocopy of Annexure P-12. Application is allowed as prayed for. Additional affidavit of the petitioner and Annexures P-9 to P-14 are taken on record.

(2.) This is a petition under Section 438 Cr.P.C. seeking pre-arrest bail in a case registered against the petitioner under Sections 420, 465, 467, 468, 471 read with Section 34 IPC at Police Station Samrala, District Khanna.

(3.) Learned Counsel for the petitioner has argued that the petitioner has been falsely implicated in the case. According to him, father of the complainant Mahan Singh was having business relations with the petitioner and petitioner advanced loan to him from time to time. According to him, there was no reason for the petitioner to forge the signatures of said Mahan Singh.