PARMINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has sought quashing of FIR No.265 dated 15.6.1999 (Annexure P-1), under Sections 420, 467, 468, 471, 120-B of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Civil Lines Ludhiana and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that the housing loan was taken by Satnam Singh and Jagjit Singh from the Life Insurance Corporation Housing Finance Limited (the LIC for short). Petitioner had signed the agreement to sell as a witness on the basis of which loan was taken by Satnam Singh and Jagjit Singh. In this regard, learned counsel has placed reliance on the certificate issued by the LIC on 10.9.2009 (Annexure P-2).

(3.) Learned State counsel, on the other hand, has opposed the petition and has submitted that forged documents were produced by Satnam Singh and Jagjit Singh at the time of taking loan from the LIC.