GURDIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, I am disposing of two cases i.e. Crl. Misc. No.M-32925 of 2011 filed by Gurdit Singh and Crl. Misc. No.M- 33494 of 2011 filed by Baldev Singh, both seeking regular bail in case FIR No.23 dated 30.04.2010 under Sections 182, 193, 420, 465, 467, 468, 471 and 120-B IPC, registered at Police Station Sadiq, District Faridkot.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) Gurdit Singh petitioner earlier lodged FIR No.60 dated 09.09.09 (Annexure P-1) alleging that Ram Singh has furnished forged and fabricated documents for obtaining electricity connection in the name of his son Kewal Singh. Now it is alleged that petitioner Baldev Singh gave false affidavit regarding partition of joint land for releasing electricity connection in favour of his brother Kewal Singh. Similar affidavit of Gurdit Singh petitioner is also alleged to have been submitted, as stated by State counsel on instructions from SI Ram Sarup.