NIRMAL SINGH, Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of all the aforementioned petitions bearing Crl.M. Nos. 4842, 3775 and 4567 of 2010, filed by petitioners, namely, Nirmal Singh, Kanwalpreet Singh and Abdul Khan, respectively, under Section 438 Cr.P.C. for grant of anticipatory bail to them in case FIR No. 44, dated 27.1.2010, under Sections 420, 465, 466, 467, 468, 471, 120-B IPC, registered at Police Station Civil Lines, Amritsar.

(2.) I have heard Learned Counsel for the parties and have gone through the whole record carefully.

(3.) It has been contended by Learned Counsel for the petitioner-accused Nirmal Singh that he is having no role in alleged cheating of complainant-bank and that in fact he is only a witness to subsequent sale-deed executed in favour of Abdul Khan by Pardeep Mohan and Kanwalpreet Singh and that he had only identified the vendors and there are no allegations that vendors are fictitious persons. Hence, it is contended that no offence is made out against petitioner-Nirmal Singh.