BARYAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking anticipatory bail in case FIR No. 0012 dated 01.02.2021, under Sections 170, 465 and 473 of the Indian Penal Code, 1860, registered at Police Station Shahpur Kandi, District Pathankot.

(3.) Learned counsel for the petitioner contends that there is a delay of almost two years in registering the FIR wherein it is alleged that the petitioner had signed and put the stamp of the Sarpanch for organizing a cattle fair in 2019 although his term had expired in December, 2018. He also contends that the petitioner is 67 years of age and has been implicated due to political rivalry with the complainant.