PANNA LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Panna Lal has filed this petition for anticipatory bail in case FIR No.40 dated 25.02.2011, under Sections 420, 465, 467, 468 and 471 of the Indian Penal Code (in short -- IPC), registered at Police Station Civil Lines Batala, Police District Batala, District Gurdaspur.

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

(3.) According to the prosecution version, complainant Gurnam Singh paid Rs.5,000/- in advance, out of agreed amount of Rs.10,000/-, to the petitioner to quickly get Birth Certificate of complainant's daughter and after the petitioner gave photostat copy of the Birth Certificate, balance amount of Rs.5,000/- was also paid to the petitioner, but the Birth Certificate was found to be forged one.