KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Criminal Misc. Nos. M- 27145, 29388 and 30557 of 2011.

(2.) Sh. Kulwinder Singh has approached this Court for grant of anticipatory bail in FIR No. 51 dated 19.07.2011 registered against him under Sections 182, 193, 195, 211, 217 & 118 IPC and also under Sections 7/8 of Prevention of Corruption Act. The petitioner is accused of lodging false FIR against Gurtej Singh with the allegation that he had stolen certain documents from his car and had converted these documents into an agreement to sale and subsequently filed the civil suit. This FIR was also lodged at Ludhiana. After investigation, this FIR was found to be false and has been cancelled.

(3.) It was revealed that Kulwinder Singh has offered illegal gratification to the police officer ASI Ram Singh and SHO Lakhbir Singh and so the false FIR, Annexure P-2, was lodged against Gurtej Singh etc. It is on this basis, the present FIR has now come against the present petitioner and also against ASI Ram Singh. ASI Ram Singh has also filed Criminal Misc. No. M- 30557 of 2011, which is listed alongwith this petition. Baltej Singh, who is brother-in-law of the complainant and brother of Gurtej Singh is also before this court through Criminal Misc. No. M- 29388 of 2011 praying for grant of anticipatory bail.