ASHWANI KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in a case registered vide FIR No.185, dtd. 25/9/2021, Police Station City, Gurdaspur, District Gurdaspur, under Ss. 420, 467, 468, 471 IPC.

(2.) The FIR was lodged pursuant to order passed by the Court of Sh. Jaswinder Singh, Additional Sessions Judge, Gurdaspur, in a matter pertaining to FIR No. 31, dtd. 7/2/2018, Police Station Civil Line, Batala, under Ss. 379-B/34 IPC and Ss. 25/27 of Arms Act. The order passed by learned Additional Sessions Judge, Gurdaspur, reads as under:

(3.) A perusal of the aforesaid order would indicate that the petitioner prima facie has been found to have furnished fake bail bonds/surety bonds. He is also associated with some other accused. In these circumstances, his custodial interrogation would certainly be required to unearth as to how many persons are associated and also the manner in which forged documents were being prepared or procured.