ISHAN THAKUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) The petitioner is seeking anticipatory bail in FIR No. 77 dtd. 15/2/2021, under Ss. 420, 465, 467, 468, 471, 472, 473 and 120-B of the Indian Penal Code, 1860, besides Sec. 69 of the Indian Stamp Act, 1899, registered at Police Station Zirakpur, District SAS Nagar.

(3.) Learned counsel for the petitioner contends that it is alleged that old stamp papers were recovered from Harish Kumar Arora some of which were allegedly purchased from the petitioner. The allegations are that the stamp papers were sold by making back dated entries. He, however, contends that the petitioner's licence has already been cancelled in 2019 and the petitioner has not sold any stamp papers thereafter. He is not involved in any other criminal case.