ASHOK KUMAR LAMBARDAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) FIR No. Dated Police Station Ss. 110 24/9/2018 Bapoli, District 419, 420, 467, 468, Panipat 471 and 120-B IPC The petitioner, incarcerating upon his arrest for committing fraud has come up before this Court seeking regular bail under Sec. 439 Cr.PC.

(2.) Para 9 of the bail petition and status report mentions no criminal history.

(3.) Briefly, the allegations against the petitioner are that he wrongly attested the documents which led to fake land transfer. Based on these allegations, the Police registered the FIR mentioned above.