SHAMSHER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in FIR No. 847 dtd. 13/12/2019, registered under Ss. 120-B, 406, 420, 467, 468, 471 of the IPC at Police Station Civil Line, Karnal, District Karnal.

(2.) Learned counsel for the petitioner submits that as per allegations in the FIR, registered at the instance of complainant-National Insurance Company, it is stated that during scrutiny, it was found that eight policies, as detailed in the FIR, were fake as these policies were issued by giving false addresses of the insurance company and by using forged policy code.

(3.) Learned counsel further submits that out of eight policies, the policy mentioned at Sr. No. 5 relates to petitioner, which was issued by Kaithal Branch. It is further submitted that in fact the petitioner is the owner of a tractor, bearing registration No. HR-05-Y-9213, and has procured the said policy from an agent of the company, namely Hitender Singh, under a bona fide belief that he is registered agent of the company and could never anticipate that the policy is a fake policy.