AMIR CHAND AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition for anticipatory bail filed in case bearing FIR No. 147 dated 13.07.2011, under Sections 420, 120-B IPC registered at Police Station Patti, District Tarn Taran.

(2.) The allegations in the FIR are that the grandmother of the complainant was municipal employee who had died 16 years ago and the petitioners assured him that they would get him appointed on compassionate basis in place of his grandmother provided he gave an affidavit that he was her son(not grandson) and his father(who is also a municipal employee) also gave an affidavit that the complainant was his brother(and not son). Further as per the complainant a sum of Rs. 55,000/- was paid to the petitioners. However, the complainant was not given any job. Learned counsel has argued that the affidavits were filed as far back as 2008.

(3.) In these circumstances I do not deem it appropriate to grant the concession of anticipatory bail to the petitioners. However, it is strange that action has not been taken against the complainant who is a voluntary party to this fraud.